AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 92 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 13/02/2021 in connection with Crime No.74/2021 registered at Police Station Samshawad, District Vidisha for
offence under Sections 376(3), 342, 354, 354(a), 376 and 506 of IPC, Sections 3, 3(kha)4, 7, 8 of POCSO Act and Section 67 of the I.T. Act.
In view of the FSL report, the counsel for the applicant seeks permission of this Court to withdraw this application.
Accordingly, the application is dismissed as withdrawn.