Rahul Yadav vs The State Of Madhya Pradesh
2021 Latest Caselaw 505 MP

                    THE HIGH COURT OF MADHYA PRADESH
                               MCRC 12245/2021
                        Rahul Yadav vs. State of MP and Anr.

                                Heard through Video Conferencing
      Gwalior, Dated :04/03/2021

            Shri Ravi Dwivedi, Counsel for the applicant.

            Smt. Uma Kushwah, Panel Lawyer for the respondent/ State.

Case Diary is available.

This Second Application under Section 439 of CrPC has been filed

for grant of bail. First application was dismissed on merits by order

dated 29/01/2021 passed in MCRC No. 2864/2021.

The applicant has been arrested on 05/01/2021 in connection with

Crime No.338/2020 registered at Police Station Girwai, District Gwalior

for offence under Sections 363, 366A, 376 of IPC and under Section 5/6

of POCSO Act.

After arguing the matter at length and in the light of the judgment

passed by the Supreme Court in the case of Hemudan Nanbha Gadhvi

vs. State of Gujarat, reported in (2019) 17 SCC 523, the Counsel for

the applicant seeks permission of this Court to withdraw this application.

It is, accordingly, dismissed as withdrawn.

(G.S. Ahluwalia) Judge

MKB

MAHENDRA KUMAR BARIK 2021.03.05 12:28:23 +05'30'