Madhya Pradesh High Court
Deepak @ Preetam Verma vs The State Of Madhya Pradesh Thr on 27 February, 2018
THE HIGH COURT OF MADHYA PRADESH
M.Cr.C.No.7536/2018
(Deepak @ Preetam Vs. State of M.P.)
Gwalior, Dated : 27.02.2018
Mr. Raja Girraj Sharma, learned counsel for the applicant.
Mr. R.S. Yadav, learned PP for the respondent/State.
Case diary is available.
This is first application under Section 438 of Cr.P.C. for grant of anticipatory bail. The applicant apprehends his arrest in Crime No.75/2017 registered by Police Station Thana Godan, District Datia for offence punishable under Sections 307 and 294/34 of IPC.
Counsel for the applicant seeks permission of this Court to withdraw the application.
It is accordingly dismissed as withdrawn.
(G.S. Ahluwalia) Judge bj/-
BARKHA JHA 2018.02.27 15:57:06 -08'00'