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 · 83 wordsGurpal Singh Ahluwalia, J
1.
Case diary is not available.
2.
This first application under Section 438 of Cr.P.C. has been filed for grant of anticipatory bail in connection with Crime No.106/2023 registered at Police Station Madhoganj, District Gwalior for offence under Sections 379 of IPC.
3.
It is submitted by learned counsel for the applicant that this application has rendered infructuous. Accordingly, he seeks permission of this Court to withdraw the present application.
5.
Accordingly, the present application stands dismissed as withdrawn.