DEEPAK KIRAR 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 Third bail application under section 439 of Cr.P.C. in relation to crime No. 193/2013 registered at police station Raghogarh, District Guna for the offence punishable under section 363, 366, 376, 34 of IPC read with section 4/6 of POCSO Act with liberty to repeat the prayer for bail after suffering sufficient incarceration.

(2.) Accordingly, the instant bail application stands dismissed as withdrawn with the aforesaid liberty.