Madhya Pradesh High Court
Dhanendra Uikey vs The State Of Madhya Pradesh on 14 May, 2018
THE HIGH COURT OF MADHYA PRADESH
MCRC-15611-2018
(DHANENDRA UIKEY Vs THE STATE OF MADHYA PRADESH)
1
Jabalpur, Dated : 14-05-2018
Shri B.R. Vijaywar, learned counsel for the applicant.
Shri Santosh Yadav, learned Panel Lawyer for the
respondent/State.
This is the first application under Section 439 of the Cr.P.C. for sh grant of bail in connection with Crime No.552/2017 registered at e Police Station Rampyali Distt. Balaghat (M.P.) for the offence ad punishable under Sections 342, 363, 376(1) & 376(2)(I)((II) of IPC and Sections 5(M) & 6 of POCSO Act.
Pr After arguing for sometime, learned counsel for the applicant a hy submits that he does not want to press this application.
Considering the submission made by learned counsel for the ad applicant, the bail application stands dismissed as not pressed.
M (SUBODH ABHYANKAR) of JUDGE rt ou Digitally signed by VARSHA CHOURASIYA Date: 2018.05.15 12:37:13 C +05'30' vc h ig H