Manoj Sahu vs The State Of Madhya Pradesh
2021 Latest Caselaw 6766 MP

THE HIGH COURT OF MADHYA PRADESH M.Cr.C.48353/2021 Manjoj Sahu v. State of MP

Gwalior, Dated : 23.10.2021

Shri S.K. Mishra, Counsel for the applicant.

Shri R.K Awasthy, Counsel for the State.

Case diary is available.

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

grant of bail.

The applicant has been arrested on 26.08.2021 in connection

with Crime No.342/2021 registered by Police Station Raghogadh

Distt. Guna for offence punishable under Sections 34 (2), 49 (ka) of

M.P. Excise Act.

It is submitted by the counsel for the applicant that in view of

the direction given by this Court by order dated 8.10.2021, the

applicant could procure the judgment of one offence only.

Accordingly, the Counsel for the applicant seeks permission of

this Court to withdraw this application with liberty to revive the

prayer along with complete copies of judgments/order sheets to show

the status of the previously instituted 10 criminal cases.

With aforesaid liberty, the application is dismissed as

withdrawn.

(G.S. Ahluwalia) Judge ar

ABDUR Digitally signed by ABDUR RAHMAN DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh,

RAHMAN 2.5.4.20=d604b5a66b413c436e6af99c6fe547304e1bc26d2 b510cc133f1b56faa63e77b, cn=ABDUR RAHMAN Date: 2021.10.23 17:38:14 -07'00'