NIVAS JATAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) After arguing for some time, when this Court is not inclined to grant benefit of bail to the applicant, at this stage, learned counsel for the applicant prays for and is permitted to withdraw this first bail application under sec. 439 of Cr.P.C. in relation to crime No. 65/2021 registered at police station Raghunathpur, District Sheopur for the offence punishable under sec. 34(2) of Excise Act.