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Jitendra Shakya vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · Decided on 27 October 2022 · Citation: (2022) 10 MP CK 0028

HON’BLE JUDGES
Gurpal Singh Ahluwalia, J
ACTS & SECTIONS REFERRED
Code Of Criminal Procedure, 1973 — Section 439 · Indian Penal Code, 1860 — Section 342, 3769(gha), 506(2) · Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 16, 17
RESULT
Dismissed
CASE NUMBER
Miscellaneous Criminal Case No. 49948 Of 2022
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Judgment

5 paragraphs · 84 words

Gurpal Singh Ahluwalia, J

This first application under Section 439 of Cr.P.C. has been filed for grant of bail.

The applicant has been arrested on 27/10/2021 in connection with Crime No.909/2021 registered at Police Station Dabra, District Gwalior for offence under Sections 342, 3769(gha), 506(2) of IPC and Sections 3/4 and 16/17 of POCSO Act.

In view of the evidence of the prosecutrix, the counsel for the applicant seeks permission of this Court to withdraw this application.

Accordingly, the application is dismissed as withdrawn.