High CourtsSingle Bench

Kallu @ Pradeep vs State Of M.P

Madhya Pradesh High Court · Decided on 25 October 2021 · Citation: (2021) 10 MP CK 0063

HON’BLE JUDGES
G.S. Ahluwalia, J
RESULT
Dismissed
CASE NUMBER
Miscellaneous Criminal Case No.46853 Of 2021

AI Structured Summary

Not yet generated for this judgment

Judgment

6 paragraphs · 113 words

G.S. Ahluwalia, J

This second application under Section 439 of Cr.P.C. has been filed for grant of bail. The first application was dismissed as withdrawn by order dated 7.5.2021 passed in M.Cr.C.No.19834/2021.

The applicant has been arrested on 21.1.2021 in connection with Crime No.42/2021 registered at Police Station Kailaras, District Morena for offence under Section 476-D of IPC.

In compliance of order dated 29.9.2021, the DNA test report has been received according to which the DNA profile has been found in the clothes of the prosecutrix.

In view of the DNA test report, the counsel for the applicant seeks permission of this Court to withdraw this application.

It is, accordingly, dismissed as withdrawn.