Smt. Malti Kushwah vs The State Of Madhya Pradesh
2022 Latest Caselaw 5328 MP

THE HIGH COURT OF MADHYA PRADESH MCRC No. 17840/2022 (SMT. MALTI KUSHWAH Vs STATE OF MADHYA PRADESH)

Gwalior, Dated : 11/04/2022

Shri Anand Purohit, Counsel for applicant.

Shri P.P.S. Vajeeta, Counsel for State.

Shri Anand Kumar Dubey, Counsel for complainant.

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 by order dated

07.02.2022 passed in M.Cr.C. No.6399/2022 as withdrawn.

The applicant has been arrested on 20.11.2021 in connection

with Crime No.88/2021 registered by Police Station - Bhaguwapura,

Disrict Datia, for offence punishable under Sections 304-B, 498-A, 34

of IPC and Section 3/4 of Dowry Prohibition Act.

In light of the judgment passed by the Supreme Court in the

case of Taramani Parakh vs. State of M.P. reported in (2015) 11

SCC 260, Counsel for applicant seeks permission of this Court to

withdraw this application.

It is, accordingly, dismissed as withdrawn.

(G.S. Ahluwalia) Judge

Aman AMAN TIWARI 2022.04.11 17:05:23 +05'30'