Ram Singh Yadav vs The State Of Madhya Pradesh
2023 Latest Caselaw 6066 MP

                                                                            1
                                         IN      THE       HIGH COURT OF MADHYA PRADESH
                                                                AT JABALPUR
                                                                     BEFORE
                                                       HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                                ON THE 13 th OF APRIL, 2023
                                                        MISC. CRIMINAL CASE No. 33194 of 2022

                                       BETWEEN:-
                                       RAM SINGH YADAV S/O SHRI HARI SINGH YADAV,
                                       AGED     ABOUT      62   YEARS, OCCUPATION:
                                       AGRICULTURIST VILLAGE LUGASI POLICE STATION
                                       NOWGAON DISTRICT CHHATARPUR M.P. (MADHYA
                                       PRADESH)

                                                                                                           .....APPLICANT
                                       (BY SHRI B.J. CHOURASIYA - ADVOCATE)

                                       AND
                                       THE STATE OF MADHYA PRADESH THROUGH POLICE
                                       STATION GOWGAON DISTRICT CHHATARPUR M.P.
                                       (MADHYA PRADESH)

                                                                                                        .....RESPONDENT
                                       (BY SHRI MANAS MANI VERMA - GOVERNMENT ADVOCATE FOR THE
                                       STATE)

                                                This application coming on for admission this day, the court passed the
                                       following:
                                                                              ORDER

Shri B.J. Chourasiya prays for withdrawal of this bail application as trial is complete and judgment has been delivered.

Accordingly, he is permitted to withdraw this bail application. Same is dismissed as withdrawn.

Signature Not Verified SAN

Digitally signed by MOHD TABISH KHAN (VIVEK AGARWAL) JUDGE Date: 2023.04.13 18:42:21 IST

Tabish

Signature Not Verified SAN

Digitally signed by MOHD TABISH KHAN Date: 2023.04.13 18:42:21 IST