High CourtsSingle Bench

Ramveer Singh vs State Of M.P

Madhya Pradesh High Court · Decided on 1 June 2021 · Citation: (2021) 06 MP CK 0095

HON’BLE JUDGES
G.S. Ahluwalia, J
ACTS & SECTIONS REFERRED
Code Of Criminal Procedure, 1973 — Section 439 · Indian Penal Code, 1860 — Section 420
RESULT
Dismissed
CASE NUMBER
Miscellaneous Criminal Case No.25930 Of 2021
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Judgment

7 paragraphs · 89 words

G.S. Ahluwalia, J

This is first application filed under Section 439 of Cr.P.C. for grant of bail.

The applicant has been arrested on 19.05.2021 in connection with Crime No.20/2019 registered by Police Station Daboh Distt. Bhind for offence

punishable under Sections 420 of IPC.

In the first round, Shri Arun Sharma had prayed for pass over, but in the pass over round none appears for the applicant.

Accordingly, it appears that applicant has lost his interest in prosecuting this bail application.

Accordingly, it is dismissed for want of prosecution.