Madhya Pradesh High Court
Guddu @ Hradesh Dixit vs The State Of Madhya Pradesh on 16 June, 2016
MCRC-6362-2016
(GUDDU @ HRADESH DIXIT Vs THE STATE OF MADHYA PRADESH)
16-06-2016
Shri B.J. Chourasiya, learned counsel for the applicant.
Shri Vijay Kumar Pandey, learned Panel Lawyer for the
respondent/State.
Heard.
Perused the case diary.
This is repeat bail application under Section 439 of Cr. P. C. for grant of bail to the applicant as he has been arrested on 30.12.2015 in connection with Crime No. 2/2016 registered at Police Station- Bamitha, District Chhatarpur for commission of offences punishable under Sections 294, 323, 324, 326 and 506-B of IPC.
Learned counsel for the applicant want to withdraw this application with liberty to repeat the same after three months.
The application is dismissed as withdrawn with the liberty as prayed for.
(S.K. GANGELE) JUDGE MISHRA