GAJENDRA MAHAPATRA Vs. STATE OF M.P.

JUDGEMENT

(1.) This second application under Sec. 439 of Cr.P.C. has been filed for grant of bail. The first application was dismissed as withdrawn by order dtd. 20/1/2022 passed in M.Cr.C.No.2249/2022.

(2.) The applicant has been arrested on 30/10/2021 in connection with Crime No.798/2021 registered at Police Station City Kotwali, District Guna for offence under Sec. 8/21 of NDPS Act.

(3.) At the outset, the counsel for the applicant seeks permission of this Court to withdraw this application with liberty to revive the prayer after examination of all the material witnesses.