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Judgment
7 paragraphs · 127 wordsS.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.
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. 219/2016 registered at police
station Vijaypur, District Sheopur for the offence punishable under sections 420, 467, 468, 471 of the IPC.
Accordingly, the instant bail application stands dismissed as withdrawn.