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
5 paragraphs · 97 wordsG.S. Ahluwalia, J
This is first application under Section 438 of Cr.P.C. has been filed for grant of anticipatory bail.
The applicant apprehends his arrest in connection with Crime No.27/2009 registered at Police Station Economic Offence Wing, District Gwalior for offence under Sections 406, 409, 420, 467, 468 and 120-B of IPC r/w Section 13(1)(d), 13(2) of Prevention of Corruption Act and Sections 7(c) and 13(1) of Amended Act, 2018.
After arguing the matter at length, the counsel for the applicant seeks permission of this Court to withdraw this application.
Accordingly, the application is dismissed as withdrawn.