Madhya Pradesh High Court
Father Naveen Tadge vs The State Of Madhya Pradesh on 16 November, 2015
M.Cr.C.No.173/2015 16.11.2015
Shri Zishan Khan, on behalf of Shri Vivek Singh, learned counsel for the applicant.
Shri Milind Phadke, learned Govt. Advocate for the non-applicant/State.
This is third bail application under Section 438 of the Cr.P.C. for grant of anticipatory bail in connection with Crime No. 381/2014 for the offence punishable under Section 406 of IPC registered at Police Station- Ratlam Industrial Area, District- Ratlam (M.P.).
Learned counsel for the applicant submits that earlier bail application has been dismissed as withdrawn vide Court's order dated 12.12.2014.
Learned counsel for the applicant seeks permission to withdraw this petition as the petition rendered infructuous.
Prayer is accepted.
Thus, the petition is dismissed as infructuous.
(JARAT KUMAR JAIN) JUDGE khushbu