KALAVATI Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard finally, through video conferencing. This first application under Section 438 of Cr.P.C. has been filed for grant of anticipatory bail.

(2.) The applicants apprehend their arrest in connection with Crime No.146/2020 registered at Police Station Karera, District Shivpuri for offence under Section 306/34 of I.P.C.

(3.) After arguing the matter at length, the counsel for the applicants seeks permission of this Court to withdraw the application filed on behalf of the applicant No.2 Arvind.