Madhya Pradesh High Court
Malkhan vs The State Of Madhya Pradesh on 20 April, 2022
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1 THE HIGH COURT OF MADHYA PRADESH MCRC No. 16900/2022 (MALKHAN Vs THE STATE OF MADHYA PRADESH AND ANOTHER) Gwalior, Dated : 20/04/2022 Shri S.K. Mishra, Counsel for applicant. Shri C.P. Singh, Counsel for State. Case diary is available.
This is third application filed under Section 439 of Cr.P.C. for grant of bail. The second application was dismissed as withdrawn by the Coordinate Bench of this Court by order dated 04.10.2021 passed in M.Cr.C. No.45426/2021 and as the Hon'ble Judge has been transferred, therefore, this application has been placed before this Court.
The applicant has been arrested on 02.12.2020 in connection with Crime No.153/2021 registered by Police Station - Anandpur, District Vidisha, for offence punishable under Sections 376, 354, 506, 294 of IPC and Sections 3/4, 5/6, 7/8 of POCSO Act.
At the outset, Counsel for applicant seeks permission of this Court to withdraw this application.
It is, accordingly, dismissed as withdrawn.
(G.S. Ahluwalia) Judge Aman AMAN TIWARI 2022.04.20 17:18:29 +05'30'