IDRISH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this first application u/S 439, Cr.P.C. for grant of bail. The applicant has been arrested by Police Station Umri District Bhind in connection with Crime No.241/2019 registered in relation to the offences punishable under Secs.457 and 380 of IPC.

(2.) At the outset counsel for the applicant prays for withdrawal of bail application with respect to applicant no. 1 Idrish s/o Shahzad Khan.

(3.) Accordingly, application is dismissed as withdrawn on behalf of Idrish s/o Shahzad Khan.