Madhya Pradesh High Court
Amol Singh Dhakad vs The State Of Madhya Pradesh on 30 March, 2022
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1 THE HIGH COURT OF MADHYA PRADESH MCRC No.15519/2022 (AMOL SINGH DHAKAD VS. STATE OF M.P.) Gwalior, Dated : 30/03/2022 Shri Sunil Kumar Dubey, learned counsel for the applicant. Shri A.K.Nirankari, learned counsel for the State. Case diary is available.
This third repeat application under Section 439 of Cr.P.C. has been filed for grant of bail. Second bail application of the applicant was dismissed as withdrawn by order dated 05/01/2022 passed in MCRC No.62330/2021.
The applicant has been arrested on 11/05/2020 in connection with Crime No.76/2020 registered at Police Station Bajranggarh, District Guna for offence under Sections 302, 307, 452, 147, 148, 149, 294 and 323 of IPC.
This bail application has been filed mainly on the ground of delay, however, the order-sheets of the Trial Court have not been placed on record. Accordingly, the counsel for the applicant seeks permission of this Court to withdraw this application with liberty to revive the prayer alongwith the complete order-sheets of the Trial Court.
With aforesaid liberty, the application is dismissed as withdrawn.
(G.S. Ahluwalia)
Pj'S/- Judge
Digitally signed by
PRINCEE BARAIYA
Date: 2022.03.30
15:08:18 -07'00'