CHOTU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard and perused the record. 1. This first bail application has been filed on behalf of the applicant under Sec. 439 of the Code of Criminal Procedure for grant of bail relating to Crime No.638/2023 dated (not mentioned), registered at Police Station-Barwani, District-Barwani (M.P.) for the offence under Ss. 294, 323, 506, 307, 302 and 34 of IPC, 1860. The applicant is in custody since 3/4/2024.

(2.) As per prosecution story, it is alleged that the applicant Chotu used knife and caused injury and the allegation against the applicant Ravi is only to help his brother Chotu.

(3.) At the outset, learned counsel for the applicants prays for withdrawal of this application filed on behalf of applicant No.1 Chotu with liberty to renew the prayer after completion three months from today.