Mannu vs The State Of Madhya Pradesh
2021 Latest Caselaw 2159 MP

THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.23791/2021 Mannu Vs. State of MP

Gwalior, Dated : 07-06-2021

Shri D.K. Pathak, Counsel for the applicant.

Shri Vishwanath Pratap Tomar, Counsel for the State.

Heard finally through Video Conferencing.

Case diary is available.

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

filed for grant of bail.

The applicant has been arrested on 09.10.2020 in connection

with Crime No.713/2020 registered at Police Station Bahodapur

Distt. Gwalior for offence under Sections 49(a) of Excise Act.

Although according to the prosecution case, 5 liters of liquor

which is injurious to health has been seized from the possession of

the applicant but according to the prosecution case, as many as 28

criminal cases have been registered against the applicant, out of

which, most of the cases were registered during his minority. The

offences under Sections 302 and 307 of IPC were also registered on

two occasions and an order NSA was also passed, whereas on one

occasion, an order of externment was passed against the applicant.

Previous bail application was dismissed with liberty to file a fresh

application along with the judgments passed in the previously

registered cases against the applicant, whereas present application

has been filed without filing any judgment.

THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.23791/2021 Mannu Vs. State of MP

Accordingly, counsel for the applicant seeks permission of this

Court to withdraw the application with liberty to file afresh in

accordance with the direction given by this Court on the earlier

occasion.

With the aforesaid liberty, the application is dismissed as

withdrawn.

(G.S. Ahluwalia) Judge

Abhi ABHISHEK CHATURVEDI 2021.06.08 17:41:22 +05'30'