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Judgment
10 paragraphs · 158 wordsS.A. Dharmadhikari, J
In pursuance of the directions issued by the Apex Court and guidelines issued by the High Court of Madhya Pradesh in the wake of COVID-19
outbreak, the matter was taken up through video conferencing while adhering to the norms of social distancing prescribed by the Government.
Case Diary is perused.
Learned counsel for the rival parties are heard.
The applicant has filed this First application u/S 439, Cr.P.C. for grant of bail.
After arguing for some time, when this Court is not inclined to grant benefit of bail to the applicant, at this stage, learned counsel for the applicant
prays for and is permitted to withdraw this first bail application under section 439 of Cr.P.C. in relation to Crime No. 120/2020 registered at Police
Station Amayan, District Bhind for the offence punishable under Sections 304-B, 498-A, 34 of IPC and Section 3/4 of Dowry Prohibition Act.
Accordingly, the instant bail application stands dismissed as withdrawn.