Madhya Pradesh High Court
Jitendra vs The State Of Madhya Pradesh on 19 September, 2023
Author: Anil Verma
Bench: Anil Verma
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE ANIL VERMA
ON THE 19 th OF SEPTEMBER, 2023
MISC. CRIMINAL CASE No. 38839 of 2023
BETWEEN:-
JITENDRA S/O THANSINGH, AGED ABOUT 19 YEARS,
OCCUPATION: STUDENT SAATUMARI, P.S.
GANDHWANI, DISTT. DHAR (MADHYA PRADESH)
.....APPLICANT
(BY SHRI NILESH DAVE - ADVOCATE)
AND
1. THE STATE OF MADHYA PRADESH STATION
HOUSE OFFICER THROUGH POLICE STATION
GANDHWANI, DISTT. DHAR (MADHYA PRADESH)
2. VICTIM X THROUGH P.S. GANDHWANI DIST.
DHAR (MADHYA PRADESH)
.....RESPONDENTS
(SHRI SANTOSH THAKUR - GOVT. ADVOCATE FOR THE RESPONDENT
NO.1/STATE)
This application coming on for admission this day, the court passed the
following:
ORDER
Notice has been duly served upon the prosecutrix.
2. This is the second application filed by the applicant under Section 439 o f the Code of Criminal Procedure, 1973 for grant of regular bail relating to Crime No.251/2022 registered at Police Station Gandhwani, District Dhar (M.P.) for the offence under Sections 363, 366, 366(A), 376, 376(2)(N), 376(2) (K), 376(2)(1), 376(3) and 344 of the Indian Penal Code, 1860 and Section 3/4, Signature Not Verified Signed by: TEJPRAKASH VYAS Signing time: 9/20/2023 12:33:52 PM 2 5L/6 of the POCSO Act. The applicant is in custody since 19/07/2022.
3. After arguing for some time, learned counsel for the applicant prays for withdrawal of the present bail application.
4. Accordingly, the second bail application preferred under Section 439 of Cr.P.C. is dismissed as withdrawn.
Certified copy as per rules.
(ANIL VERMA) JUDGE Tej Signature Not Verified Signed by: TEJPRAKASH VYAS Signing time: 9/20/2023 12:33:52 PM