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Judgment
9 paragraphs · 179 wordsGurpal Singh Ahluwalia, J
Case diary is available.
This third application under Section 439 of Cr.P.C. has been filed for grant of bail. The second application of applicant was dismissed by order dated 11.05.2022 passed in MCRC No.23613/2022.
The applicant has been arrested on 09/02/2022 in connection with Crime No.31/2022 registered at Police Station Bilauva, District Gwalior for offence under Sections 323, 454, 380 and 394 of IPC and Section 11/13 of the MPDVPK Act.
The second application of applicant has already been dismissed on merits by order dated 11.05.2022 passed in M.Cr.C. No.23613/2022.
The charges were framed on 19.05.2022 and only on 24.06.2022 and 08.07.2022, the witnesses did not appear. The next date before the Trial Court is 06.08.2022. At this stage, it cannot be said that there is any undue delay in the trial.
It is submitted by counsel for State that applicant has a criminal history and one more offence has been registered against him.
At this stage, counsel for applicant seeks permission of this Court to withdraw this application.
It is, accordingly, dismissed as withdrawn.