Chhotu @ Rajeev Katare vs The State Of Madhya Pradesh
2021 Latest Caselaw 3719 MP

THE HIGH COURT OF MADHYA PRADESH MCRC No.37080/2021 (CHHOTU @ RAJEEV KATARE VS. STATE OF M.P.)

Through Video Conferencing

Gwalior, Dated : 29/07/2021

Shri Vinod Kumar Sharma, 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 15/06/2021 in connection

with Crime No.354/2021 registered at Police Station Thatipur,

District Gwalior for offence under Section 49(A) of Excise Act.

In view of the fact that 16 more criminal cases have been

registered against the applicant apart from the present one, the

counsel for the applicant seeks permission of this Court to withdraw

this application with liberty to revive the prayer alongwith judgments

passed in the criminal cases, which were registered against him as

well as after filing of the charge-sheet.

With the aforesaid liberty, the application is dismissed as

withdrawn.

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

PRINCEE BARAIYA 2021.07.29 17:12:37 -07'00'