Madhya Pradesh High Court
Smt. Usha Rawat vs The State Of Madhya Pradesh on 9 August, 2019
1 MCRC-32812-2019
The High Court Of Madhya Pradesh
MCRC-32812-2019
(SMT. USHA RAWAT Vs THE STATE OF MADHYA PRADESH)
1
Gwalior, Dated : 09-08-2019
Shri Rajneet Khanvilkar, learned counsel for the applicants.
Shri S.S. Rajput, learned Public Prosecutor for the respondent/State.
The applicants have filed this second bail application under Section 439 of Cr.P.C. for grant of bail. Earlier bail application was dismissed as withdrawn vide order dated 12.07.2019 in M.Cr.C.No.23304/2019.
T h e applicants have been arrested by Police Station-Civil Lines, District Morena in connection with Crime No.321/2019 registered in relation to the offences punishable under Sections 3, 4, 7 & 8 of Anaitik Deh Vyapar (Niwaran) Adhiniyam, 1956.
After arguing for some time, learned counsel for the applicants seeks permission to withdraw this bail application.
Accordingly, the application stands dismissed as withdrawn.
(S. A. DHARMADHIKARI) JUDGE Monika MONIKA SHARMA 2019.08.09 16:49:03 +05'30'