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[Cites 6, Cited by 0]

Madhya Pradesh High Court

Satyam Barman vs The State Of Madhya Pradesh on 26 October, 2023

Author: Dinesh Kumar Paliwal

Bench: Dinesh Kumar Paliwal

                                                           1
                          IN     THE      HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                   BEFORE
                                 HON'BLE SHRI JUSTICE DINESH KUMAR PALIWAL
                                            ON THE 26 th OF OCTOBER, 2023
                                       MISC. CRIMINAL CASE No. 45791 of 2023

                         BETWEEN:-
                         SATYAM BARMAN S/O LAKHAN BARMAN, AGED
                         ABOUT 26 YEARS, OCCUPATION: LABOUR RESIDENT
                         BARMAN MOHLLA GWARIGHAT DISTRICT JABALPUR
                         (MADHYA PRADESH)

                                                                                        .....APPLICANT
                         (BY MS. SAKSHI BHARDWAJ -ADVOCATE)

                         AND
                         THE STATE OF MADHYA PRADESH THROUGH ARAKSHI
                         KENDRA GWARIGHAT DISTRICT JABALPUR (MADHYA
                         PRADESH)

                                                                                      .....RESPONDENT
                         (BY SHRI VINAY SHARMA-PANEL LAWYER)

                               This application coming on for admission this day, the court passed the
                         following:
                                                            ORDER

This is third application filed by the applicant under Section 439 o f the Cr.P.C. for grant of regular bail relating to FIR No.267/2022 dated 12.07.2022 registered at Police Station Gwarighat, District Jabalpur (M.P.) for commission of offence under Sections 294, 302, 34 of IPC and Section 25 of the Arms Act.

2. As prayed by learned counsel for the applicant, this third bail application under Section 439 of Cr.P.C filed on behalf of applicant is dismissed as withdrawn and not pressed.

Signature Not Verified Signed by: BIJU BABY Signing time: 10/27/2023 12:14:24 PM 2

(DINESH KUMAR PALIWAL) JUDGE b Signature Not Verified Signed by: BIJU BABY Signing time: 10/27/2023 12:14:24 PM