Vishnu Gurjar Vs State Of Madhya Pradesh

Madhya Pradesh High Court (Gwalior Bench) 29 Dec 2023 Miscellaneous Criminal Case No. 57782 Of 2023 (2023) 12 MP CK 0127
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Miscellaneous Criminal Case No. 57782 Of 2023

Hon'ble Bench

Gurpal Singh Ahluwalia, J

Advocates

S.K. Shrivastava, A.K Nirankari

Final Decision

Dismissed

Acts Referred
  • Code Of Criminal Procedure, 1973 - Section 438
  • Indian Penal Code, 1860 - Section 379

Judgement Text

Translate:

Gurpal Singh Ahluwalia, J

1. Case diary is not available.

2. This first application under Section 438 of Cr.P.C. has been filed for grant of anticipatory bail in connection with Crime No.106/2023 registered at

Police Station Madhoganj, District Gwalior for offence under Sections 379 of IPC.

3. It is submitted by learned counsel for the applicant that this application has rendered infructuous. Accordingly, he seeks permission of this Court to

withdraw the present application.

5. Accordingly, the present application stands dismissed as withdrawn.

From The Blog
Supreme Court: SC Certificate Can Be Issued Based on Mother’s Caste, Not Non-SC Father
Dec
10
2025

Court News

Supreme Court: SC Certificate Can Be Issued Based on Mother’s Caste, Not Non-SC Father
Read More
Goa Nightclub Fire Exposes Illegal Operations: Luthra Brothers Face Culpable Homicide Charges
Dec
10
2025

Court News

Goa Nightclub Fire Exposes Illegal Operations: Luthra Brothers Face Culpable Homicide Charges
Read More