LAWS(MPH)-2021-11-61

RAVI SAHU Vs. STATE OF MADHYA PRADESH

Decided On November 17, 2021
Ravi Sahu Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) At the very outset, learned 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.90/2021 registered at Police Station Laanch, District Datia for offence under Ss. 323, 294, 304 and 307 of IPC.