RAGANI PANDEY Vs. STATE OF M.P.

JUDGEMENT

(1.) This is second repeat application under Section 439 of Cr.P.C. has been filed for grant of bail. First application of the applicant was dismissed as withdrawn by order dated 27/08/2021 passed in MCRC No.42343/2021.

(2.) The applicant has been arrested on 25/06/2021 in connection with Crime No.455/2017 registered at Police Station Dabra, District Gwalior for offence under Sections 324, 323, 294, 341, 506, 326, 307, 34 of IPC and under Section 25-B of the Arms Act.

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