Prashnat Sharma vs The State Of Madhya Pradesh
2023 Latest Caselaw 2205 MP

                                                              1
                          IN       THE       HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                     BEFORE
                                   HON'BLE SHRI JUSTICE DINESH KUMAR PALIWAL
                                                ON THE 7 th OF FEBRUARY, 2023
                                          MISC. CRIMINAL CASE No. 61906 of 2022

                         BETWEEN:-
                         PRASHNAT SHARMA S/O JAGDISH SHARMA, AGED
                         ABOUT 35 YEARS, R/O GRAM MANVADA TAH. BABAI
                         DISTT. NAEMADAPURAM (MADHYA PRADESH)

                                                                                            .....APPLICANT
                         (BY SHRI J.L. SONI-ADVOCATE)

                         AND
                         THE STATE OF MADHYA PRADESH THROUGH THE P.S.
                         BABAI NAGAR DISTRICT NARMADAPURAM (M.P.)
                         (MADHYA PRADESH)

                                                                                         .....RESPONDENTS
                         (BY SHRI ADITYA GUPTA-PANEL LAWYER )

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

As prayed by learned counsel for the applicant, this first bail application

under Section 439 of Cr.P.C. filed on behalf of applicant-Prashant Sharma is dismissed as withdrawn with liberty to renew the prayer for bail after two months, if judgment is not delivered in the case.

(DINESH KUMAR PALIWAL) JUDGE kundan

Signature Not Verified Signed by: KUNDAN SHARMA Signing time: 2/8/2023 4:41:57 PM