Shivkumar Kanjar vs The State Of Madhya Pradesh
2021 Latest Caselaw 4157 MP

THE HIGH COURT OF MADHYA PRADESH MCRC No.38959/2021 (SHIVKUMAR KANJAR VS. STATE OF M.P.)

Gwalior, Dated : 10/08/2021

Shri Kiran Kumar, learned counsel for the applicant.

Shri Ravi Ballabh Tripathi, learned counsel for the State.

Case diary is available.

This first application under Section 439 of Cr.P.C. has been

filed for grant of bail.

The applicant has been arrested on 20/07/2021 in connection

with Crime No.77/2021 registered at Police Station Ghatigaon,

District Gwalior for offence under Sections 49(A) and 34(2) of

Excise Act.

At the outset, the counsel for the applicant seeks permission of

this Court to withdraw this application with liberty to file a fresh

application alongwith the judgments of acquittal passed in Crime

Nos.79/2007 and 95/2012.

With aforesaid liberty, the application is dismissed as

withdrawn.

(G.S. Ahluwalia) Judge Pj'S/-

Digitally signed by PRINCEE BARAIYA

PRINCEE DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474011,

BARAIYA st=Madhya Pradesh, 2.5.4.20=ce88aa5b434891871d72ac984 b02d2ddd305c37fea4a35278b8e97535 318b1b3, cn=PRINCEE BARAIYA Date: 2021.08.10 14:51:40 -07'00'