TIRATH PRASAD Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on this first application for bail under Section 439 of the Code of Criminal Procedure, filed on behalf of petitioners Tirath Prasad, Munnibai, Ramkumar, Shivkumar, Smt. Mamtabai and Vishnu Prasad in Crime No. 713/2017 registered by P.S. Kotwali, District- Narsinghpur under Sections 498-A and 304-B read with section 34 of the IPC and Sections 3 / 4 of the Dowry Prohibition Act.

(2.) At the outset, learned counsel for the petitioners prays for withdrawal of this first application for bail filed on behalf of petitioner no.6 Vishnu Prasad, husband of the deceased.

(3.) Consequently, prayer made on behalf of petitioner Vishnu Prasad is dismissed as withdrawn.