Madhya Pradesh High Court
Siddhant Jain vs The State Of Madhya Pradesh on 3 June, 2021
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1 THE HIGH COURT OF MADHYA PRADESH MCRC No.24540/2021 (SIDDHANT JAIN & ANR. VS. STATE OF M.P.) Gwalior, Dated : 03/06/2021 Shri Abhinav Shrivastava, learned counsel for the applicants. Shri A.K.Nirankari, learned counsel for the State. Heard finally, through video conferencing. Case diary is available.
This application under Section 438 of Cr.P.C. has been filed for grant of anticipatory bail.
The applicants apprehend their arrest in connection with Crime No.128/2021 registered at Police Station Sironj, District Vidisha for offence under Sections 406 of IPC and Section 3/4 of the Dowry Prohibition Act.
It appears from the affidavit, which has been filed in support of the bail application, the scanned signatures of the applicant No.2 has been pasted. This cannot be said to be a valid affidavit in any manner.
At this stage, the counsel for the applicants seek permission of this Court to withdraw this application with liberty to file a properly constituted bail application.
With the aforesaid liberty, the application is dismissed as withdrawn.
(G.S. Ahluwalia) V. Judge Pj'S/-
PRINCEE BARAIYA 2021.06.04 11:10:07 -07'00'