Madhya Pradesh High Court
Kuldeep Yadav vs The State Of Madhya Pradesh on 31 March, 2022
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1 THE HIGH COURT OF MADHYA PRADESH MCRC No.15790/2022 (KULDEEP YADAV VS. STATE OF M.P. & ANR.) Gwalior, Dated : 31/03/2022 Shri Keshav Pathak, learned counsel for the applicant. Shri Rajiv Upadhyay, learned counsel for the State. Case diary is available.
This sixth repeat application under Section 439 of Cr.P.C. has been filed for grant of bail. Fifth bail application of the applicant was dismissed by order dated 27/01/2022 passed in MCRC No.2581/2022.
The applicant has been arrested on 27/10/2020 in connection with Crime No.419/2020 registered at Police Station Mehgaon, District Bhind for offence under Section 376(D) of IPC.
At the outset, the counsel for the applicant seeks permission of this Court to withdraw this application.
Accordingly, the application is dismissed as withdrawn.
(G.S. Ahluwalia)
Pj'S/- Judge
Digitally signed by
PRINCEE BARAIYA
Date: 2022.03.31
14:50:00 -07'00'