High CourtsSingle Bench

Lekharam Batham vs State Of M.P

Madhya Pradesh High Court · Decided on 13 December 2021 · Citation: (2021) 12 MP CK 0032

HON’BLE JUDGES
G.S. Ahluwalia, J
ACTS & SECTIONS REFERRED
Code Of Criminal Procedure, 1973 — Section 439 · Indian Penal Code, 1860 — Section 147, 148, 149, 294, 302, 323, 324, 327, 506
RESULT
Dismissed
CASE NUMBER
Miscellaneous Criminal Case No.59716 Of 2021
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Judgment

5 paragraphs · 80 words

G.S. 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 06/10/2021 in connection with Crime No.144/2021 registered at Police Station Gijorra, District Gwalior for offence under Sections 302, 327, 294, 323, 324, 506, 147, 148 and 149 of IPC.

After arguing the matter at length, the counsel for the applicant seeks permission of this Court to withdraw this application.

Accordingly, the application is dismissed as withdrawn.