LAWS(MPH)-2023-9-70

KULDEEP SINGH Vs. STATE OF MADHYA PRADESH

Decided On September 26, 2023
KULDEEP SINGH Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Case diary is available.

(2.) This is first application filed under Sec. 439 of Cr.P.C for grant of bail to the applicants as they have been arrested on 06/09/2023 in connection with Crime No.102/2023 registered at Police Station Phooph, District Bhind (M.P.) for commission of offence punishable under Ss. 458, 323, 324, 294, 506, 34 of IPC.

(3.) Learned counsel for the applicants seeks permission of this Court to withdraw this application filed on behalf of applicant No.1 Kuldeep Singh.