JITENDRA SHAKYA Vs. STATE OF MADHYA PRADESH

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 27/10/2021 in connection with Crime No.909/2021 registered at Police Station Dabra, District Gwalior for offence under Ss. 342, 3769(gha), 506(2) of IPC and Ss. 3/4 and 16/17 of POCSO Act.

(3.) In view of the evidence of the prosecutrix, the counsel for the applicant seeks permission of this Court to withdraw this application.