KALLU SETH Vs. STATE OF M.P.

JUDGEMENT

(1.) This first application under Sec. 439 of Cr.P.C. has been filed for grant of bail.

(2.) The applicant has been arrested on 19/10/2021 in connection with Crime No.144/2021 registered at Police Station Gijorra, District Gwalior for offence under Ss. 302, 327, 294, 323, 324, 506, 147, 148 and 149 of IPC.

(3.) After arguing the matter at length, the counsel for the applicant seeks permission of this Court to withdraw this application with liberty to revive the prayer alongwith the documents to show that the land in dispute was either allotted to the applicant or he is the owner of the same.