LALSHAH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Counsel for the applicant seeks for and is granted permission to withdraw this first bail application under Sec. 439 of CrPC filed by the applicant in connection with Crime No.125/2021 registered at Police Station Tendua, District Shivpuri for offence under Ss. 324, 323, 294, 336, 147, 148, 149, 506, 307 and 427 of IPC and Ss. 25, 27 of Arms Act.

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 The application is accordingly dismissed as withdrawn.