SHIVNARAYAN YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed on behalf of the petitioners under Section 439 of the Code of Criminal Procedure. The petitioners are in custody since 25.11.2019 in connection with Crime No.81/2019 registered at Police Station-Baroudha, District-Satna (M.P.) for the offence punishable under Section 11/13 of M.P. Dacoity and Vyapaharan Prabhavit Kshetra Adhiniyam.

(2.) At this stage, learned counsel for the petitioners does not want to press this bail application on behalf of the petitioner No.2-Maiyadeen.

(3.) Accordingly, this bail application under Section 439 Cr.P.C. on behalf of petitioner No.2 stands dismissed as not pressed.