Malkhan Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 9155 MP

THE HIGH COURT OF MADHYA PRADESH MCRC No. 62448/2021 (MALKHAN SINGH Vs THE STATE OF MADHYA PRADESH)

Gwalior, Dated : 22/12/2021

Shri R.P.Gupta, Counsel for applicant.

Shri A.P.S. Tomar, Counsel for State.

Case diary is available.

This is second application filed under Section 439 of Cr.P.C.

for grant of bail. The first application was dismissed as withdrawn by

order dated 23.10.2021 passed in M.Cr.C. No.50858/2021.

The applicant has been arrested on 25/06/2021 in connection

with Crime No.61/2021 registered at Police Station Belgada, District

Gwalior for offence under Sections 294, 307, 323, 325, 506, 147, 148

and 149 of IPC and Section 25/27 of the Arms Act.

It is submitted by Counsel for the State that applicant has a

criminal history and as many as 8 more criminal cases have been

registered against him.

Accordingly, Counsel for applicant seeks permission of this

Court to withdraw this application with liberty to revive the prayer

along-with the copies of judgment passed in the previously instituted

criminal cases.

With aforesaid liberty, the application is dismissed as

withdrawn.

(G.S. Ahluwalia) Judge

Aman AMAN TIWARI 2021.12.22 16:42:08 +05'30'