PINKI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) After arguing for sometime, when this Court was not inclined to grant bail, counsel for the applicant sought leave of this Court to withdraw the first bail application preferred under Sec. 439 of the Cr.P.C in connection with Crime No. 264/2021 registered at Police Station Narwar District Shivpuri (M.P.) for the offence punishable under Ss. 294, 323 and 327 of the IPC with the liberty to repeat his prayer after filing of the charge-sheet.