PARGAT SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Sec. 439 of CrPC for grant of bail. Learned counsel for the applicant seeks for and is granted permission to withdraw this bail application filed by the applicant in connection with Crime No.13/2021 registered at Police Station Dabra, District Gwalior for offence under Ss. 307, 294 , 323/34 of IPC.

(2.) The application is accordingly dismissed as withdrawn.