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Judgment
7 paragraphs · 195 words@JUDGEMENTTAG-JUDGMENT
Sanjeev S Kalgaonkar, J
This first application has been filed by the applicant under Section 438 of the Code of Criminal Procedure, 1973 for grant of anticipatory bail to the applicant, who is apprehending his arrest in connection with Crime No.209 of 2022 registered at Police Station Kampoo, District Gwalior (M.P.) for offences punishable under Sections 417, 468, 465 and 471 of IPC.
Learned Counsel for the applicant requests to withdraw this application. H e further requests that a direction may be issued to the Investigation Officer/Trial Court to comply with the directions of the Supreme Court in cases of Arnesh Kumar Vs. State of Bihar (2014) 8 SCC 273, Satender Kumar Antil Vs. Central Bureau of investigation (2022) 10 SCC 51 and Notification No.A/5666/III-2-9/40 Pt-I F.No.15 dated 20/09/2023 issued by High Court of Madhya Pradesh, Jabalpur.
Request accepted.
This application is dismissed as withdrawn with the direction that the Investigation Officer/Trial Court shall ensure strict compliance with the guidelines and directions laid down in cases of Arnesh Kumar and Satender Kumar Antil (Supra) as well as in the light of aforesaid notification issued by High Court of Madhya Pradesh.
C.C. as per rules.