Pargat Singh @ Pagga Vs State Of Madhya Pradesh

Madhya Pradesh High Court (Gwalior Bench) 10 Nov 2021 Miscellaneous Criminal Case No.54384 Of 2021 (2021) 11 MP CK 0011

Bench: Single Bench

Result Published

Acts Referenced

Judgement Snapshot

Case Number

Miscellaneous Criminal Case No.54384 Of 2021

Hon'ble Bench

Rajeev Kumar Shrivastava, J

Advocates

Atul Gupta, Pramod Pachori

Final Decision

Dismissed

Acts Referred

Code Of Criminal Procedure, 1973 - Section 439
Indian Penal Code, 1860 - Section 34, 294, 307, 323

Judgement Text

Translate:

Rajeev Kumar Shrivastava, J

This is first application under Section 439 of CrPC for grant of bail. Learned counsel for the applicant seeks for and is granted permission to withdraw

this bail application filed by the applicant in connection with Crime No.13/2021 registered at Police Station Dabra, District Gwalior for offence under

Sections 307, 294 , 323/34 of IPC.

The application is accordingly dismissed as withdrawn.

Supreme Court