Madhya Pradesh High Court
Rambhan Kol (Adivasi) vs The State Of Madhya Pradesh on 9 February, 2018
THE HIGH COURT OF MADHYA PRADESH
MCRC-2822-2018
(RAMBHAN KOL (ADIVASI) Vs THE STATE OF MADHYA PRADESH)
Jabalpur, Dated : 09-02-2018
Shri S.D. Gupta, counsel for the applicant.
Shri Vivek Lakhera, Public Prosecutor for the respondent/ State.
Case-diary is available. This is an application under Section 439 of the Cr.P.C. for grant sh of bail.
The applicant has been arrested on 19.12.2017 in connection e ad with Crime No.367/2017 registered by Police Station- Kotar, District- Satna (M.P.), for offence under Section 376 of the I.P.C. and Section Pr 3/4 of the Protection of Children from Sexual Offences (POCSO) Act, a 2012.
hy The counsel for the applicant seeks permission of this Court to ad withdraw this application.
Accordingly, the application is dismissed as withdrawn.
M of (G.S. AHLUWALIA) rt JUDGE ou C h ig Prachi H Digitally signed by PRACHI KUNTE Date: 2018.02.10 11:43:16 +05'30'