Madhya Pradesh High Court
Smt. Malti Kushwah vs The State Of Madhya Pradesh on 7 February, 2022
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1 THE HIGH COURT OF MADHYA PRADESH MCRC No. 6399/2022 (SMT. MALTI KUSHWAH Vs STATE OF MADHYA PRADESH) Through Video Conferencing Gwalior, Dated : 07/02/2022 Shri Anand Purohit, Counsel for applicant. Shri A.K. Nirankari, Counsel for State. Shri Anand Kumar Dubey, Counsel for complainant. Case diary is available.
This is first application filed under Section 439 of Cr.P.C. for grant of bail.
The applicant has been arrested on 20.11.2021 in connection with Crime No.88/2021 registered by Police Station - Bhaguwapura, Disrict Datia, for offence punishable under Sections 304-B, 498-A, 34 of IPC and Section 3/4 of Dowry Prohibition Act.
After arguing the matter at length, Counsel for the applicant seeks permission of this Court to withdraw this application.
Accordingly, the application is dismissed as withdrawn.
(G.S. Ahluwalia) Judge Abhi ABHISHEK CHATURVEDI 2022.02.08 10:50:38 +05'30'