Madhya Pradesh High Court
Smt Induvati @ Indo Devi vs State Of Madhya Pradesh on 4 August, 2020
Author: Rajeev Kumar Shrivastava
Bench: Rajeev Kumar Shrivastava
1
THE HIGH COURT OF MADHYA PRADESH
MCRC-24830-2020
(SMT INDUVATI @ INDO DEVI Vs STATE OF MADHYA PRADESH)
Gwalior, Date:-04/08/2020
Shri H.K. Shukla, learned counsel for the applicant.
Shri Suneel Dubey, learned Panel Lawyer for the
respondent/State.
Matter is heard through video conferencing. The applicant has filed this first bail application u/S.438 Cr.P.C for grant of anticipatory bail.
The applicant apprehends her arrest in connection with Crime No.336/2020 registered at Police Station Ambah, District Morena (M.P.) in relation to the offence punishable under Sections 304B, 498A, 34 of IPC and 3/4 of Dowry Prohibition Act.
At the very outset, learned counsel for the applicant prays for withdrawal of this bail application.
Prayer is allowed.
The bail application is dismissed as withdrawn.
(Rajeev Kumar Shrivastava) vpn Judge VIPIN KUMAR AGRAHARI 2020.08.04 19:02:53 +05'30' VALSALA VASUDEVAN 2018.10.26 15:14:29 -07'00'