Madhya Pradesh High Court
Santosh @ Dabbu vs The State Of Madhya Pradesh on 20 January, 2022
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1 THE HIGH COURT OF MADHYA PRADESH Mcrc.1493/2022 Santosh alias Dabbu v. State of M.P. Through video conferencing Gwalior, Dated: 20.01.2022 Shri S.S. Kushwaha, Counsel for the applicant. Smt. Padamshri Agarwal, Counsel for the State. Case diary is available.
This first application under Section 439 of Cr.P.C. has been filed for grant of bail.
The applicant has been arrested on 14.08.2019 in connection with Crime No.172/2007 registered at Police Station GRP BG, Distt. Gwalior for offence under Sections 307, 394, 395 396, 302, 34 of IPC and 11/13 of MPDVPK Act and 25 (1-B) A, 27 of Arms Act and u/S. 153 of Indian Railway Act.
At the outset, the Counsel for the applicant seeks permission of this Court to withdraw this application.
It is accordingly, dismissed as withdrawn.
(G.S. Ahluwalia) Judge ar ABDUR RAHMAN 2022.01.21 11:21:17 +05'30'