Indian Kanoon - Search engine for Indian Law

Madhya Pradesh High Court

Gopalsingh vs Union Of India on 11 August, 2023

Author: Anil Verma

Bench: Anil Verma

                                                               1
                            IN     THE        HIGH COURT OF MADHYA PRADESH
                                                    AT INDORE
                                                        BEFORE
                                            HON'BLE SHRI JUSTICE ANIL VERMA
                                                 ON THE 11 th OF AUGUST, 2023
                                           MISC. CRIMINAL CASE No. 31008 of 2023

                           BETWEEN:-
                           GOPALSINGH S/O NAGUSINGH RAJPOOT, AGED 50
                           YEARS, OCCUPATION: AGRICULTURE R/O KHAJOORI
                           NAAG TEHSIL SITAMAU DISTT. MANDSAUR (MADHYA
                           PRADESH)

                                                                                             .....APPLICANT
                           (BY MS NIDHI JAIN - ADVOCATE)

                           AND
                           UNION OF INDIA THROUGH C.B.N JAORA RATLAM
                           (MADHYA PRADESH)

                                                                                          .....RESPONDENT
                           (BY SHRI MANOJ KUMAR SONI - ADVOCATE)

                                 This application coming on for admission this day, the court passed the
                           following:
                                                                ORDER

This is the first application filed by the applicant under Section 438 of the Code of Criminal Procedure, 1973 for grant of anticipatory bail relating to Crime No. 3/2023 registered at Police Station CBN Jaora District Ratlam (M.P.) for the offence under Sections 8/18(C), 29 of NDPS Act.

2. Learned counsel for applicant seeks permission to withdraw the M.Cr.C with liberty to surrender before the trial court.

3. Prayer allowed.

4. M.Cr.C. is accordingly dismissed as withdrawn with liberty as prayed.

C.C. as per rules.

(ANIL VERMA) JUDGE BDJ Signature Not Verified Signed by: BHUNESHWAR DATT Signing time: 11-08-2023 18:17:37