PREM SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the applicant seeks for and is granted permission to withdraw this third bail application under Sec. 439 of CrPC filed by the applicant in connection with Crime No.118/2020 registered at Police Station Mahua, District Morena for offence under Ss. 304-B, 498-A and 34 of IPC and Sec. 3/4 of Dowry Prohibition Act.