MANMOHAN SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This first application filed under Sec. 439 of Cr.P.C. for grant of bail. The applicant has been arrested on 02/08/2022 in connection with Crime No.555/2021 registered by Police Station Indarganj, District Gwalior for offence punishable under Ss. 323, 294, 506, 394 and 34 of IPC and Sec. 11/13 of the MPDVPK Act.

(2.) After arguing the matter at length, the counsel for the applicant seeks permission of this Court to withdraw this application with liberty to revive the prayer after undergoing same period of detention, which was undergone by the co-accused, who has been granted bail.

(3.) With aforesaid liberty, the application is dismissed as withdrawn.