DEPASH KUSHWAH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) After arguing for sometime, when this Court was not inclined to grant bail, counsel for the applicant seeks permission to withdraw the third bail application preferred under Section 439 of Cr.P.C. in connection with Crime No.9878/03 registered at Police Station- Devri Ghadiyal Kendra, District Morena (M.P.) for the offence punishable under Sections 2(16)(c), 9, 27, 29, 50, 51 and 52 of Wild Life Protection Act 1972 and Amendment Act 1991 and Section 41, 52, 66(A) of India Forest Act 1927 with liberty to repeat after suffering sufficient period of incarceration. Accordingly, the instant bail application stands dismissed as withdrawn with the aforesaid liberty.