Madhya Pradesh High Court
Amol Singh Dhakad vs The State Of Madhya Pradesh on 5 January, 2022
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1 THE HIGH COURT OF MADHYA PRADESH MCRC.62330/2021 Amol Singh Dhakad v. State of M.P. Gwalior, Dated: 05.01.2022 Shri R.S. Kushwaha, Counsel for the applicant. Shri A.K. Nirankari, Counsel for the State. Case diary is available.
This second application under Section 439 of Cr.P.C. has been filed for grant of bail. Previous application was dismissed by order dated 01.06.2021 passed in M.Cr.C. No. 25576/2021.
The applicant has been arrested on 11.05.2020 in connection with Crime No.76/2020 registered at Police Station Bajranggarh Distt. Guna for offence under Sections 302, 307, 452, 147, 148, 149, 294, 323of IPC.
At the outset, the Counsel for the applicant seeks permission of this Court to withdraw this application with liberty to revive, in case, if the third wave of omicron/Covid-19 poses threat to the health condition of the applicant, who is aged about 70 years.
With aforesaid liberty, the application is dismissed as withdrawn.
(G.S. Ahluwalia) Judge ar ABDUR RAHMAN 2022.01.05 16:16:45 +05'30'