Madhya Pradesh High Court
Robin Yadav vs The State Of Madhya Pradesh on 11 February, 2022
Author: Rajeev Kumar Shrivastava
Bench: Rajeev Kumar Shrivastava
01
IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE RAJEEV KUMAR SHRIVASTAVA
ON THE 11th OF FEBRUARY, 2022
MISC. CRIMINAL CASE No. 7048 of 2022
Between:-
ROBIN YADAV S/O SHRI SURENDRA
SINGH YADAV, AGED ABOUT 22 YEARS,
OCCUPATION: STUDENT, R/O
VILLAGE - KHIPONA, TEHSIL AND P.S.
- ATER, DISTRICT BHIND (MADHYA
PRADESH)
.... APPLICANT
(BY SHRI ROMESH PRATAP SINGH, ADVOCATE)
AND
THE STATE OF MADHYA PRADESH
THROUGH POLICE STATION
KOTWALI, DISTRICT BHIND
(MADHYA PRADESH)
....RESPONDENT
(BY SHRI SANGAM JAIN, PUBLIC PROSECUTOR)
(Heard through video conferencing)
This application coming on for admission this day, the court
passed the following:
ORDER
Learned counsel for the applicant seeks for and is granted permission to withdraw this first bail application under Section 439 of 02 CrPC filed by the applicant in connection with Crime No.525/2021 registered at Police Station Kotwali, District Bhind for offence under Sections 302 and 34 of IPC and Sections 25, 27 of Arms Act.
The application is accordingly dismissed as withdrawn. ALOK KUMAR 2022.02.11 17:12:27 +05'30' (RAJEEV KUMAR SHRIVASTAVA) 11.0.8 JUDGE AKS