Lekharam Batham Vs State Of M.P

Madhya Pradesh High Court (Gwalior Bench) 13 Dec 2021 Miscellaneous Criminal Case No.59716 Of 2021 (2021) 12 MP CK 0032
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Miscellaneous Criminal Case No.59716 Of 2021

Hon'ble Bench

G.S. Ahluwalia, J

Advocates

H.S.Rana, C.P.Singh, Devendra Sharma

Final Decision

Dismissed

Acts Referred
  • Code Of Criminal Procedure, 1973 - Section 439
  • Indian Penal Code, 1860 - Section 147, 148, 149, 294, 302, 323, 324, 327, 506

Judgement Text

Translate:

G.S. Ahluwalia, J

This first application under Section 439 of Cr.P.C. has been filed for grant of bail.

The applicant has been arrested on 06/10/2021 in connection with Crime No.144/2021 registered at Police Station Gijorra, District Gwalior for offence

under Sections 302, 327, 294, 323, 324, 506, 147, 148 and 149 of IPC.

After arguing the matter at length, the counsel for the applicant seeks permission of this Court to withdraw this application.

Accordingly, the application is dismissed as withdrawn.

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