AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 86 wordsGurpal Singh Ahluwalia, J
Case diary is available.
This seventh application under Section 439 of Cr.P.C. has been filed for grant of bail. The sixth application was dismissed by order dated 20.4.2022 passed in M.Cr.C.No.16183/2022.
The applicant has been arrested on 10.11.2019 in connection with Crime No.80/2017 registered at Police Station Ater, District Bhind for offence under Sections 302, 460, 34 of IPC.
At the outset, the counsel for the applicant seeks permission of this Court to withdraw this application.
It is, accordingly, dismissed as withdrawn.