Sagar Raikwar vs The State Of Madhya Pradesh
2021 Latest Caselaw 5284 MP

                                                                            1                           MCRC-33187-2021
                                                   The High Court Of Madhya Pradesh
                                                             MCRC-33187-2021
                                                      (SAGAR RAIKWAR Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                        7
                                        Jabalpur, Dated : 09-09-2021
                                                 Heard through Video Conferencing.
                                                 Shri Prasanna Namdeo, counsel for the applicant.
                                                 Shri Manoj Kumar Singh, P.L. for the respondent/State.

At the outset, learned counsel for the applicant prays for withdrawal of this second bail application with liberty to file fresh application after collecting

copy of the judgment of the earlier criminal case registered against him.

Hence, the M.Cr.C. is dismissed as withdrawn with the aforesaid liberty.

(VIRENDER SINGH) JUDGE

vkv /-

Signature Not Verified SAN

Digitally signed by VINAY KUMAR VERMA Date: 2021.09.09 19:11:53 IST