Madhya Pradesh High Court
Ankit Shrivastava vs The State Of Madhya Pradesh Thr on 11 June, 2018
THE HIGH COURT OF MADHYA PRADESH
M.Cr.C-19207-2018
(ANKIT SHRIVASTAVA Vs THE STATE OF MADHYA PRADESH THR)
Gwalior Bench, Dated: 11/06/2018
Shri Amit Bansal, learned counsel for applicant.
Shri Prakhar Dhengula, learned Public Prosecutor for
respondents/State.
Case Diary is available.
This is first application under Section 438 of CrPC for grant of anticipatory bail.
The applicant apprehends her arrest in connection with Crime No.69/2018 registered at Police Station Dehat, Dabra, District Gwalior for offences under Sections 153-A and 505(2) of IPC, Section 67 of IT Act, 2000 and Section 3 of Young Persons (Harmful Publication) Act, 1956.
The counsel for the applicant seeks permission of this Court to withdraw this application.
It is accordingly dismissed as withdrawn.
(G.S. Ahluwalia) V. Judge Lj*/-
Digitally signed by LOKENDRA JAINDate: 2018.06.12 10:45:22 +05'30'