Madhya Pradesh High Court
Vikalp Pathak vs The State Of Madhya Pradesh Thr on 24 October, 2017
THE HIGH COURT OF MADHYA PRADESH
MCRC-10229-2017
(VIKALP PATHAK Vs THE STATE OF MADHYA PRADESH THR)
Gwalior, Dated : 24-10-2017
Shri FA Shah, counsel for the applicant.
Shri BPS Chuahan, Public Prosecutor for the respondent/
State.
Case Diary is available.
This is third application under Section 439 of CrPC for grant of bail. The first and second applications were dismissed as withdrawn by orders dated 27/07/2016 and 17/02/2017 passed in MCRC 7079/2016 and 13869/2016. The applicant has been arrested on 08/05/2016 in connection with Crime No.296/2016 registered at Police Station Karera, District Shivpuri for the offence punishable under Sections 363, 376, 384, 292 of IPC and Section 3/4 of the Protection of Children from Sexual Offences Act, 2012.
The counsel for the applicant seeks permission of this Court to withdraw this application. Accordingly, it is dismissed as withdrawn.
(G.S. AHLUWALIA) JUDGE MKB