Madhya Pradesh High Court
Brijesh Kumar vs The State Of Madhya Pradesh on 17 June, 2022
Author: Sushrut Arvind Dharmadhikari
Bench: Sushrut Arvind Dharmadhikari
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE SUSHRUT ARVIND DHARMADHIKARI
ON THE 17th OF JUNE, 2022
MISC. CRIMINAL CASE No. 24549 of 2022
Between:-
BRIJESH KUMAR S/O CHIDAMILAL , AGED
ABOUT 21 YEARS, OCCUPATION: PRIVATE JOB
R/O H.NO. 19 VILLAGE URADMAU, RAISEN,
DISTRICT RAISEN (M.P.) (MADHYA PRADESH)
.....PETITIONER
(BY SHRI MADAN SINGH, ADVOCATE)
AND
1. THE STATE OF MADHYA PRADESH THROUGH
POLICE STATION OBEDULLAGANJ DISTRICT
RAISEN M.P. (MADHYA PRADESH)
2. VICTIM A D/O NOT MENTION THROUGH
POLICE STATION OBEDULLAGANJ DISTRICT
RAISEN M.P. (MADHYA PRADESH)
.....RESPONDENTS
(BY SHRI DILIP PARIHAR, PANEL LAWYER WITH MS.SONAL
PANDIT, PANEL LAWYER)
This application coming on for hearing on this day, the court passed
the following:
ORDER
After arguing for sometime, when this Court was not inclined to grant bail, learned counsel for the applicant sought leave of this Court to withdraw this first application filed under section 439 of Cr.P.C. for grant of b ail on behalf of applicant in connection with Crime No.168/2021, registered at Police Signature Not Verified SAN Station Obedullahgunj, District Raisen (M.P.) for the offences punishable Digitally signed by HEMANT SARAF Date: 2022.06.20 17:00:16 IST under sections 363, 366-A, 376(2)(n), 376 of the IPC and section 5L/6 of the 2 POCSO Act.
The application is accordingly dismissed as withdrawn.
(S. A. DHARMADHIKARI) JUDGE HS Signature Not Verified SAN Digitally signed by HEMANT SARAF Date: 2022.06.20 17:00:16 IST