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Judgment
5 paragraphs · 180 wordsG.S. Ahluwalia, J
This first application under Section 439 of Cr.P.C. has been filed for grant of bail.
The applicant has been arrested on 17/01/2022 in connection with Crime No.21/2022 registered at Police Station Dinara, District Shivpuri for offence under Sections 419, 420, 467, 468, 469, 470 and 471 of IPC and Section 25/27 of the Arms Act.
According to the prosecution case, not only country made pistols were seized from the possession of the applicant, but various Aadhar cards were also seized and the allegations are that along with co-accused persons, the applicant was involved in issuing Sim cards on the basis of forged Aadhar cards. The bail application of co-accused Kaushal Singh Baish has already been dismissed as withdrawn by order dated 04/03/2022 passed in MCRC No.9330/2022. The case of the applicant is identical to that of co-accused Kaushal Singh Baish, accordingly, the counsel for the applicant seeks permission of this Court to withdraw this application with liberty to revive the prayer after undergoing some reasonable period of detention.
With aforesaid liberty, the application is dismissed as withdrawn.