Madhya Pradesh High Court
Chhotu @ Chhuttu Muda vs State Of Madhya Pradesh on 8 August, 2023
Author: Anuradha Shukla
Bench: Anuradha Shukla
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SMT. JUSTICE ANURADHA SHUKLA
ON THE 8 th OF AUGUST, 2023
MISC. CRIMINAL CASE No. 20904 of 2023
BETWEEN:-
CHHOTU @ CHHUTTU MUDA S/O DARBARI MUDA,
AGED ABOUT 18 YEARS, OCCUPATION: LABOUR R/O
KHANCHARI PATI, P.S. NOHTA DISTRICT DAMOH (M.P.)
.....APPLICANT
(BY SHRI SHARAD VERMA - ADVOCATE)
AND
1. STATE OF MADHYA PRADESH THROUGH POLICE
STATION NOHTA DISTRICT DAMOH (M.P.)
2. VICTIM A, THROUGH POLICE STATION NOHTA
DISTRICT DAMOH (M.P.)
.....RESPONDENTS
(BY SMT. RANJANA AGNIHOTRI - DEPUTY GOVT. ADVOCATE FOR
RESPONDENT/STATE)
This application coming on for admission this day, the court passed the
following:
ORDER
Applicant's counsel seeks leave of this Court to withdraw this second application filed under Section 439 of Cr.P.C. seeking regular bail on behalf of applicant Chhotu @ Chhuttu Muda in connection with Crime No.20/2023 registered at Police Station Nohta District Damoh for the offences under Sections 363, 366-A, 354 of IPC and Sections 9(m), 10, 11(i), 12 of the Protection of Children from Sexual Offences Act, 2012.
Permission granted.
Signature Not Verified Signed by: PRASHANT SHRIVASTAVA Signing time: 8/9/2023 2:36:44 PM 2Accordingly, this M.Cr.C. is dismissed as withdrawn.
(ANURADHA SHUKLA) JUDGE rv Signature Not Verified Signed by: PRASHANT SHRIVASTAVA Signing time: 8/9/2023 2:36:44 PM