ANSHUMAN SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the 8th bail application under Sec. 483 of BNSS filed on behalf of the applicant for grant of bail in connection with crime no.58/2023 registered at P.S.-Baikunthpur, District - Rewa for the offence under Ss. 376(2)(n), 384, 506, 411 of IPC and Sec. 3/4 of POCSO Act. The applicant is in jail since 10/2/2023.

(2.) Since the earlier two applications of the present applicant were dismissed by co-ordinate Bench of this Court and the Hon'ble Judge has demitted the office, therefore, this application has been listed before this Court.

(3.) In view of the fact that the prosecution has already closed its evidence and the trial is fixed for recording of statement of accused persons, therefore, learned counsel for the applicant seeks permission of this Court to withdraw this eighth bail application.