Madhya Pradesh High Court
Praveen Chandra Gupata vs The State Of Madhya Pradesh on 22 April, 2026
Author: Gurpal Singh Ahluwalia
Bench: G. S. Ahluwalia
NEUTRAL CITATION NO. 2026:MPHC-JBP:31198
1 MCRC-18367-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE G. S. AHLUWALIA
ON THE 22nd OF APRIL, 2026
MISC. CRIMINAL CASE No. 18367 of 2026
PRAVEEN CHANDRA GUPATA
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Rajendra Prasad Gupta - Advocate for the applicant.
Shri B.K.Upadhyay- Public Prosecutor for the State.
ORDER
Case diary is available.
This first application under Section 438 of Cr.P.C./482 of BNSS has been filed for grant of anticipatory bail.
Applicant apprehends his arrest in connection with Crime No.100/2026 registered at Police Station Saman, District Rewa for offenses under Sections 419, 420, 468, 471 r/w 34 of IPC, Sections 66C and 66D of I.T.Act, 2000 and Section 42(3)(e) of Doorsanchar Adhiniyam, 2023.
After arguing the matter at length, counsel for applicant seeks permission of this Court to withdraw this application.
Accordingly, it is dismissed as withdrawn.
(G. S. AHLUWALIA) JUDGE Hashmi Signature Not Verified Signed by: S HUSHMAT HUSSAIN Signing time: 23-04-2026 09:19:12 NEUTRAL CITATION NO. 2026:MPHC-JBP:31198 2 MCRC-18367-2026 Signature Not Verified Signed by: S HUSHMAT HUSSAIN Signing time: 23-04-2026 09:19:12