Madhya Pradesh High Court
Ranjeet Kushwah vs The State Of Madhya Pradesh on 23 May, 2022
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE GURPAL SINGH AHLUWALIA
ON THE 23rd OF MAY, 2022
MISC. CRIMINAL CASE No. 25453 of 2022
Between:-
RANJEET KUSHWAH S/O MAHENDR SINGH
KUSHWAH , AGED ABOUT 22 YEARS,
OCCUPATION: MAZDOORI GRAM BANAWAR
THANA CHINNORE (MADHYA PRADESH)
.....APPLICANT
(BY SHRI SACHIN PARASHAR- ADVOCATE )
AND
THE STATE OF MADHYA PRADESH THROUGH
POLICE STATION CHINNORE, DISTRICT
GWALIOR (MADHYA PRADESH)
.....RESPONDENT
(SHRI RAJEEV UPADHYAY - PUBLIC PROSECUTOR FOR THE
STATE AND SHRI RAMDAS GAUTAM - ADVOCATE FOR THE
COMPLAINANT)
This application coming on for hearing this day, the court passed the
following:
ORDER
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 12.11.2021 in connection with Crime No.234/2021 registered at Police Station Chinnore, District Gwalior for offence under Sections 376(D), 341, 323, 506 of IPC.
In view of the allegations of gang rape made against the applicant coupled with the fact that corresponding injuries were found in the MLC report of the 2 prosecutrix as well as FSL report indicates the presence of human semen and sperms .........
At this stage, the counsel for the applicant seeks permission of this Court to withdraw this application.
It is, accordingly, dismissed as withdrawn.
(G.S. AHLUWALIA) V. JUDGE (alok) ALOK KUMAR 2022.05.23 14:00:46 +05'30'