High CourtsSingle Bench

Bittu @ Mohan Raghuvanshi vs State Of MP

Madhya Pradesh High Court · Decided on 11 February 2021 · Citation: (2021) 02 MP CK 0094

HON’BLE JUDGES
S.A. Dharmadhikari, J
ACTS & SECTIONS REFERRED
Code Of Criminal Procedure, 1973 — Section 439 · Indian Penal Code, 1860 — Section 34, 120B, 201, 302
RESULT
Dismissed
CASE NUMBER
Miscellaneous Criminal Case No.7703 Of 2021
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Judgment

10 paragraphs · 155 words

S.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. 515/2020 registered at Police

Station â€" Civil Lines, District Vidisha (M.P.) for the offences punishable under Sections 302, 201, 120-B, 34 of IPC.

Accordingly, the instant bail application stands dismissed as withdrawn.