Madhya Pradesh High Court
Bahadur Singh vs Narcotics Control Bureau on 4 August, 2020
Author: Sunil Kumar Awasthi
Bench: Sunil Kumar Awasthi
1 High Court of Madhya Pradesh, Jabalpur Bench at Indore Miscellaneous Criminal Case No.9736/2020 (Bahadur Singh s/o Balu Singh Versus Narcotics Control Bureau) Indore, Dated 04.08.2020 Mr. Sanjay Kumar Sharma, learned counsel for the applicant.
Mr. Manoj Soni, learned counsel for the non-applicant / Narcotics Control Bureau.
They are heard. Perused the case diary / challan papers. This repeat (fifth) application under Section 439 of Criminal Procedure Code, 1973 has been filed by the applicant, who is implicated in connection with Crime No.05/2018 regis- tered at Narcotics Control Bureau Indore Branch Mandsaur District Mandsaur (MP) for offence punishable under Section 8 read with Section 21 and 29 of the Narcotic Drugs and Psy- chotropic Substances Act, 1985.
After arguing at length on the merits of the matter, learned counsel for the applicant seeks leave of this Court to withdraw this repeat (fifth) bail application under Section 439 of Criminal Procedure Code, 1973.
Prayer is allowed.
Accordingly, Miscellaneous Criminal Case No.9736/2020 is dismissed as withdrawn.
(S.K. Awasthi) Judge Pithawe RC Ramesh Chandra Pithawe Digitally signed by Ramesh Chandra Pithawe DN: c=IN, o=High Court of Madhya Pradesh Bench Indore, postalCode=452001, st=Madhya Pradesh, 2.5.4.20=dbcd6478673ed1cb472bfe4ff530b412bf73787574d3713fa86db0de124035d6, cn=Ramesh Chandra Pithawe Date: 2020.08.05 10:21:22 +05'30'