Madhya Pradesh High Court
Ravi Gurjar vs The State Of Madhya Pradesh on 15 February, 2022
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1 THE HIGH COURT OF MADHYA PRADESH MCRC No.1144/2022 (RAVI GURJAR VS. STATE OF M.P.) Gwalior, Dated : 15/02/2022 Shri S.K.Mishra, learned counsel for the applicant. Shri Rajeev Upadhyay, learned counsel for the State. Case diary is available.
This first application under Section 439 of Cr.P.C. has been filed for grant of bail.
The applicant has been arrested on 21/09/2021 in connection with Crime No.04/2021 registered at Police Station Sihoniya, District Morena for offence under Sections 41(1)(4), 102 and 379 of IPC.
At the outset, the counsel for the applicant seeks permission of this Court to withdraw this application.
Accordingly, the application is dismissed as withdrawn.
(G.S. Ahluwalia)
Pj'S/- Judge
Digitally signed
by PRINCEE
BARAIYA
Date: 2022.02.15
14:29:15 -08'00'