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Judgment
5 paragraphs · 107 wordsGurpal Singh Ahluwalia, J
This second application under Section 439 of Cr.P.C. has been filed for grant of bail. The first application was dismissed as withdrawn by order dated 17.06.2022 passed in M.Cr.C. No.26737/2022.
The applicant has been arrested on 10.04.2021 in connection with Crime No.312/2020 registered at Police Station Morar Distt. Gwalior for offence under Sections 307, 302, 147, 148, 149 & 34 of IPC and Section 25 & 27 of Arms Act.
As none appears for the applicant even in the second round, therefore, it appears that the applicant has lost his interest in prosecuting this application.
It is, accordingly, dismissed for want of prosecution.