Madhya Pradesh High Court
Smt. Malti Kushwah vs The State Of Madhya Pradesh on 11 April, 2022
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1 THE HIGH COURT OF MADHYA PRADESH MCRC No. 17840/2022 (SMT. MALTI KUSHWAH Vs STATE OF MADHYA PRADESH) Gwalior, Dated : 11/04/2022 Shri Anand Purohit, Counsel for applicant. Shri P.P.S. Vajeeta, Counsel for State. Shri Anand Kumar Dubey, Counsel for complainant. Case diary is available.
This is second application filed under Section 439 of Cr.P.C. for grant of bail. The first application was dismissed by order dated 07.02.2022 passed in M.Cr.C. No.6399/2022 as withdrawn.
The applicant has been arrested on 20.11.2021 in connection with Crime No.88/2021 registered by Police Station - Bhaguwapura, Disrict Datia, for offence punishable under Sections 304-B, 498-A, 34 of IPC and Section 3/4 of Dowry Prohibition Act.
In light of the judgment passed by the Supreme Court in the case of Taramani Parakh vs. State of M.P. reported in (2015) 11 SCC 260, Counsel for applicant seeks permission of this Court to withdraw this application.
It is, accordingly, dismissed as withdrawn.
(G.S. Ahluwalia) Judge Aman AMAN TIWARI 2022.04.11 17:05:23 +05'30'