ANEESH TOMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicants have filed this first application under Sec. 482 of the BNSS, 2023, seeking grant of anticipatory bail who apprehend their arrest in connection with Crime No.44/2025 registered at Police Station Endori, District Bhind (M.P.) for the commission of offence under Ss. 126(2), 119 (1), 115 (2), 296, 351 (2), 324 (4), 3(5) of BNS.

(2.) Learned counsel for the applicants seeks permission to withdraw the present bail application in respect of Applicant No. 2, namely Sachin Tomar, on the ground that the application has been rendered infructuous, as he has already been granted regular bail by the Trial Court.

(3.) The prayer is allowed.