Dheeru @ Dheeraj Kumar Pandey vs The State Of Madhya Pradesh on 26 December, 2014

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Madhya Pradesh High Court

Dheeru @ Dheeraj Kumar Pandey vs The State Of Madhya Pradesh on 26 December, 2014

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<font face="Verdana, sans-serif"><font style="font-size: 11pt" size="2"><u><b>MCRC
No.20327/2014</b></u></font></font></p>
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<font face="Verdana, sans-serif"><font style="font-size: 11pt" size="2"><u><b>26.12.2014</b></u></font></font></p>
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<font face="Verdana, sans-serif"><font style="font-size: 11pt" size="2">	Shri
Brijesh Choubey, learned counsel for applicants.	</font></font></p>
<p style="margin-right: -0.01in; margin-bottom: 0in; line-height: 100%" align="JUSTIFY">
<font face="Verdana, sans-serif"><font style="font-size: 11pt" size="2">	Shri
Rahul Kumar Jain, learned Government Advocate for respondent/State.</font></font></p>

This is applicants' bail application under Section 438 of Cr.P.C. for grant of anticipatory bail. Case diary perused. Taking into consideration that FIR has been lodged against the applicants for offence under Sections 294, 323, 506/34, 436 of IPC and offence under Section 3(iv) & 3(v) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 and that prima facie material available on record indicates involvement of applicants in the crime. In view whereof, no case is made out for grant of anticipatory bail. At this stage learned counsel for applicants prays for withdrawal of application. Prayer allowed. Application stands dismissed as withdrawn. (SANJAY YADAV) V.JUDGE anand  <object type="application/pdf" id="ggg_object" style="display: none"></object>  </div>

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Madhya Pradesh High Court

Dheeru @ Dheeraj Kumar Pandey vs The State Of Madhya Pradesh on 26 December, 2014