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Ashish @ Kedi Masih vs The State Of Madhya Pradesh
2023 Latest Caselaw 17046 MP

Citation : 2023 Latest Caselaw 17046 MP
Judgement Date : 12 October, 2023

Madhya Pradesh High Court
Ashish @ Kedi Masih vs The State Of Madhya Pradesh on 12 October, 2023
Author: Vishal Dhagat
                                                               1
                            IN     THE       HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                       BEFORE
                                         HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                               ON THE 12 th OF OCTOBER, 2023
                                          MISC. CRIMINAL CASE No. 42313 of 2023

                           BETWEEN:-
                           ASHISH @ KEDI MASIH S/O SHRI MARTIN MASIH,
                           AGED   ABOUT   20   YEARS, OCCUPATION: SELF
                           EMPLOYED R/O BANJARA HILLS MINAKSHI SQUARE
                           NARMDAPURAM       DISTRICT    NARMDAPURAM
                           (MADHYA PRADESH)

                                                                                                .....APPLICANT
                           (BY SHRI ANAND NAYAK - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH
                                 POLICE STATION NARMADAPURA DISTRICT
                                 NARMADAPURAM (MADHYA PRADESH)

                           2.    VICTIM X D/O NOT MENTION THROUGH HER
                                 NATURAL    GUARDIAN    NARMADAPURAM
                                 (MADHYA PRADESH)

                                                                                             .....RESPONDENTS
                           (BY SHRI AJEET RAWAT - GOVERNMENT ADVOCATE)

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

Case is listed before the trial Court for final judgment. Considering the advance stage of case and evidence available on record, counsel appearing for applicant is permitted to withdraw bail application.

Permission is granted. Application is dismissed as withdrawn.

Signature Not Verified Signed by: PANKAJ NAGLE Signing time: 10/13/2023 2:23:10 PM

(VISHAL DHAGAT) JUDGE pn

Signature Not Verified Signed by: PANKAJ NAGLE Signing time: 10/13/2023 2:23:10 PM

 
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