AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 91 wordsGurpal Singh Ahluwalia, J
Case diary is available.
This first application under Section 439 of Cr.P.C. has been filed for grant of bail.
The applicant has been arrested on 22.2.2022 in connection with Crime No.60/2022 registered at Police Station Porsa, District Morena for offence under Sections 376, 506(2) of IPC.
After arguing the matter at length, the counsel for the applicant seeks permission of this Court to withdraw this application with liberty to revive the prayer after the examination of the prosecutrix.
With aforesaid liberty, the application is dismissed as withdrawn.