Nisar Khan vs The State Of M.P.
2022 Latest Caselaw 1800 MP

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                                                          The High Court Of Madhya Pradesh
                                                                    CRA No. 995 of 2022
                                                                      (NISAR KHAN Vs THE STATE OF M.P. AND OTHERS)

 Gwalior, Dated : 08-02-2022
                                                         Heard through Video Conferencing.

                                                         Shri Ashok Jain, learned counsel for the appellant.
                                                         Shri B.S. Gour, learned PL for respondent/State.

Learned counsel for the applicant fairly submits in view of the judgment of Division Bench of this Court in the case of Pramod Yadav Vs. State of M.P. 2021 JLJ (2) 429 whereby the order of Single Judge in the case of

Sunita Gandharva Vs. State of M.P. 2020 (3) MPLJ (Cri.) 247 has been confirmed, thus, learned counsel for the appellant seeks withdrawal of this application with liberty to file better constituted bail application under Section 439 of Cr.P.C.

Prayer accepted.

Appeal is dismissed as withdrawn with the aforesaid liberty. Certified copy of the order be provided to the counsel for the appellant after replenishing it with photocopy.

(ANAND PATHAK) JUDGE

Ashish*

ASHISH Digitally signed by ASHISH CHAURASIA DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA

CHAUR PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=bf81a9adb1da24e4bc7b5195154c3d4de08c 6bb9303e52e2e7e728d9bac85bd3, pseudonym=CA2EA6EDDF504F8F9C2790FA9A0FD20 1D0242B64, serialNumber=A926F3CBF979ECA6A4C477577EEDBA

ASIA 3AB4F94593A930B98DAE1B0AD16F90B5FD, cn=ASHISH CHAURASIA Date: 2022.02.09 11:46:29 +05'30'