Ranjeetsingh @ Kalu vs The State Of Madhya Pradesh
2022 Latest Caselaw 4237 MP

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                                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                                      AT INDORE
                                                                        BEFORE
                                                     HON'BLE SHRI JUSTICE SATYENDRA KUMAR SINGH
                                                                    ON THE 26th OF MARCH, 2022

                                                              MISC. CRIMINAL CASE No. 50928 of 2021

                                              Between:-
                                              RANJEETSINGH @ KALU S/O OMPRAKASH , AGED
                                              ABOUT 30 YEARS, OCCUPATION: UNEPLOYED
                                              GRAM BAGGAD TEH. DHAR (MADHYA PRADESH)

                                                                                                                .....PETITIONER
                                              (BY SHRI SANJAY SHARMA, ADVOCATE)

                                              AND

                                              THE STATE OF MADHYA PRADESH STATION
                                              HOUSE OFFICER THR. P.S. SADALPUR (MADHYA
                                              PRADESH)

                                                                                                             .....RESPONDENTS
                                              (BY SHRI AKASH SHARMA, GOVT. ADVOCATE)
                                           This application coming on for orders this day, Hon'ble Shri Justice Satyendra Kumar
                                   Singh passed the following:
                                                                                  ORDER

Learned counsel for the applicant at the outset seeks leave of the Court to withdraw the present bail application as trial has concluded and judgment of conviction has been passed and, therefore, bail application has become infructuous.

Prayer accepted.

Dismissed as withdrawn, as having rendered infructuous.

(SATYENDRA KUMAR SINGH) JUDGE sh

Signature Not Verified SAN

Digitally signed by SEHAR HASEEN Date: 2022.03.26 18:39:40 IST