Madhya Pradesh High Court
Manoj Kushwah vs The State Of Madhya Pradesh on 12 February, 2026
Author: Gurpal Singh Ahluwalia
Bench: G. S. Ahluwalia
NEUTRAL CITATION NO. 2026:MPHC-JBP:12406
1 MCRC-5927-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE G. S. AHLUWALIA
ON THE 12th OF FEBRUARY, 2026
MISC. CRIMINAL CASE No. 5927 of 2026
MANOJ KUSHWAH
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Ashok Kumar Chakarvarti - Advocate for the applicant.
Shri Jitendra Shrivastava - Panel Lawyer for the respondent/State.
ORDER
Case diary is available.
2. This first application under Section 483 of BNSS, 2023 has been filed for grant of bail.
3. Applicant has been arrested on 22.10.2025 in connection with Crime No.552/2025 registered at Police Station Gautam Nagar, District Bhopal (M.P.) for offence under Sections 137(2), 64(1), 70(2) of BNS and Section 3m, 4m, 5G, 6 of POCSO Act.
4. After arguing the matter at length, the counsel for applicant seeks permission of this Court to withdraw this application.
5. It is, accordingly, dismissed as withdrawn .
(G. S. AHLUWALIA) JUDGE Signature Not Verified Signed by: SHANU RAIKWAR Signing time: 12-02-2026 19:08:07 NEUTRAL CITATION NO. 2026:MPHC-JBP:12406 2 MCRC-5927-2026 Shanu Signature Not Verified Signed by: SHANU RAIKWAR Signing time: 12-02-2026 19:08:07