Madhya Pradesh High Court
Vinod Kumar Dohare vs The State Of Madhya Pradesh Thr on 2 January, 2018
1
THE HIGH COURT OF MADHYA PRADESH
MCRC No.28216/2017
(Vinod Kumar Dohare vs. State of M.P.)
Gwalior, Dated : 02.01.2018
Shri A.K. Dubey, Counsel for the applicant.
Shri Devendra Chaubey, Public Prosecutor for the
respondent/State.
Case diary is available.
This is an application under Section 438 of CrPC for grant of anticipatory bail.
The applicant apprehends his arrest in Crime No.205/2017 registered by Police Station Bhander, District Datia for offence punishable under Sections 354, 506B of IPC and under Section 7/8 of POCSO Act.
The counsel for the applicant seeks permission of this Court to withdraw this application with liberty to surrender before the Arresting Officer and to move an application for grant of regular bail under Section 439 of Cr.P.C. It is submitted that the concerning Court may be directed to decide the application as early as possible.
In view of the direction given by the Supreme Court in the case of Hussain & Anr. vs. Union of India reported in (2017) 5 SCC 702, no further direction is required.
With aforesaid liberty, the application is dismissed as withdrawn.
(G.S. Ahluwalia)
(alok) Judge
ALOK KUMAR
2018.01.02 17:36:09 +05'30'