Madhya Pradesh High Court
Robin Singh @ Kallu vs The State Of Madhya Pradesh Thr on 22 June, 2018
THE HIGH COURT OF MADHYA PRADESH
M.Cr.C.No.22429/2018
(Robin @ Kallu Vs. State of M.P.)
Gwalior, Dated : 22.06.2018
Mr. M.C. Pathak, learned counsel for the applicant.
Mr. B.P.S. Chauhan, learned PP for the respondent/State.
Mr. Pradeep Katare, learned counsel for the complainant. Case diary is available.
This is first application under Section 439 of Cr.P.C filed for grant of bail. The applicant has been arrested on 04.05.2018 in connection with Crime No.151/2017 registered by Police Station Bijoli, District Gwalior, for offences punishable under Sections 307, 294 and 34 of IPC.
Counsel for the applicant seeks permission of this Court to withdraw the application.
It is accordingly, dismissed as withdrawn.
(G.S. Ahluwalia) Judge bj/-
BARKHA JHA 2018.06.22 16:06:18 +05'30'