Madhya Pradesh High Court
Shubham vs State Of M.P. on 31 August, 2020
Author: Sunil Kumar Awasthi
Bench: Sunil Kumar Awasthi
1 High Court of Madhya Pradesh, Jabalpur Bench at Indore Miscellaneous Criminal Case No.26454/2020 (Shubham s/o Sunil Teli Versus The State of Madhya Pradesh) Indore, Dated 31.08.2020 Mr. Jainarayan Tiwari, learned counsel for the applicant. Mr. Sudhanshu Vyas, learned Panel Lawyer for the non-ap- plicant / State of Madhya Pradesh.
They are heard.
This first application under Section 438 of Criminal Procedure Code, 1973 for grant of anticipatory bail has been filed by the applicant, who is apprehending his / her arrest in connection with Crime No.240/2020 registered at Police Station Ingoriya, District Ujjain (MP) for offence punishable under Section 306 read with Section 34 of the Indian Penal Code, 1860.
Learned counsel for the applicant has submitted that during pendency of the present application, the applicant has already surrender before the Police. Therefore, the present application for grant of anticipatory bail has rendered infructuous. Hence, learned counsel for the applicant seeks leave of this Court for withdrawal of the anticipatory bail application as it has rendered infructuous.
Prayer allowed.
Accordingly, Miscellaneous Criminal Case No.26454/2020 is dismissed as rendered infructuous.
(S.K. Awasthi) Judge Pithawe RC Digitally signed by Ramesh Chandra Pithawe Ramesh Chandra Pithawe DN: c=IN, o=High Court of Madhya Pradesh Bench Indore, postalCode=452001, st=Madhya Pradesh, 2.5.4.20=dbcd6478673ed1cb472bfe4ff530b412bf73787574d3713fa86db0de124035d6, cn=Ramesh Chandra Pithawe Date: 2020.09.01 10:33:54 +05'30'