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Judgment
7 paragraphs · 199 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.
Heard on IA No. 17575/2020, an application under Section 301(2) of the Cr.P.C.
For the reasons stated in the application, the same is allowed and Mrs. Uma Kushwah, learned counsel on behalf of the complainant and his associate is permitted to assist the prosecution.
After arguing for sometime, when this Court was not inclined to grant bail, counsel for the applicant sought leave of this Court to withdraw the first bail application preferred under Section 438 of the Cr.P.C in connection with Crime No. 546/2020 registered at Police Station Dabra City District Gwalior (M.P.) for the offence punishable under Sections 498-A, 323 and 506/34 of the IPC and Section 3/4 of the Dowry Prohibition Act with the liberty to repeat his prayer in case MLC report and other documents do not support the case.
Accordingly, instant bail application stands dismissed as withdrawn with the aforesaid liberty.
Certified copy as per rules.