Jitendra vs The State Of Madhya Pradesh
2023 Latest Caselaw 5271 MP

                                                              1
                            IN     THE       HIGH COURT OF MADHYA PRADESH
                                                   AT INDORE
                                                        BEFORE
                                            HON'BLE SHRI JUSTICE ANIL VERMA
                                                 ON THE 29 th OF MARCH, 2023
                                          MISC. CRIMINAL CASE No. 10770 of 2023

                           BETWEEN:-
                           JITENDRA S/O DHARASINGH, AGED ABOUT 28 YEARS,
                           OCCUPATION: LABOUR, R/O: CHHATRIPUL KE PASS,
                           DISTRICT RATLAM (MADHYA PRADESH)

                                                                                          .....APPLICANT
                           (BY MS. SANGITA PARSAI - ADVOCATE)

                           AND
                           THE STATE OF MADHYA PRADESH STATION HOUSE
                           OFFICER THROUGH POLICE STATION STATION ROAD,
                           DISTRICT RATLAM. (MADHYA PRADESH)

                                                                                       .....RESPONDENT
                           (BY SHRI VISHAL SANOTHIYA - GOVERNMENT ADVOCATE)

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

Heard on I.A. No.3424 of 2023, which is an application for dispensing

with from filing certified copy of the impugned judgment.

Applicant is in jail. He has filed a photocopy of the impugned order. Therefore, I.A. No.3424 of 2023 is allowed and he is dispensed with from filing certified copy of the impugned order.

After arguing for some time, learned counsel for the applicant prays for withdrawal of the present bail application.

Prayer is allowed.

Signature Not Verified Accordingly, the first bail application preferred under Section 439 of Signed by: ANUSHREE PANDEY Signing time: 29-03-2023 18:23:48

Cr.P.C. stands dismissed as withdrawn.

Certified copy as per rules.

(ANIL VERMA) JUDGE Anushree

Signature Not Verified Signed by: ANUSHREE PANDEY Signing time: 29-03-2023 18:23:48