High CourtsSingle Bench

Salman Khan vs State Of Madhya Pradesh

Madhya Pradesh High Court · Decided on 12 December 2022 · Citation: (2022) 12 MP CK 0077

HON’BLE JUDGES
Gurpal Singh Ahluwalia, J
ACTS & SECTIONS REFERRED
Code Of Criminal Procedure, 1973 — Section 439 · Indian Penal Code, 1860 — Section 120B, 406
RESULT
Dismissed
CASE NUMBER
Miscellaneous Criminal Case No.58362 Of 2022
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Judgment

6 paragraphs · 105 words

Gurpal Singh Ahluwalia, J

This fourth application under Section 439 of Cr.P.C. has been filed for grant of bail. Third application was dismissed by order dated 11.10.2022 passed in MCRC No.46975/2022.

The applicant has been arrested on 10.02.2022 in connection with Crime No.71/2020 registered at Police Station Cantt. District Guna for offence under Sections 406,120-B of IPC.

In view of the order sheets dated 14.06.2022, 27.06.2022,11.07.2022,25.07.2022 coupled with the fact that the witnesses are being examined regularly and there is no delay in the trial.

The counsel for the applicant seeks permission of this Court to withdraw this application.

It is, accordingly, dismissed as withdrawn.