Ramveer vs The State Of Madhya Pradesh
2022 Latest Caselaw 5485 MP

THE HIGH COURT OF MADHYA PRADESH MCRC No. 17669/2022 RAMVEER Vs STATE OF M.P.)

Gwalior, Dated : 13/04/2022

Shri Brajesh Tyagi, Counsel for applicant.

Shri Naval Kishor Gupta, Counsel for State.

Case diary is available.

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

grant of bail.

The applicant has been arrested on 29.03.2022 in connection

with Crime No.114/2021 registered by Police Station - Sumavali,

District Morena for offence punishable under Sections 363, 376 of

IPC and Section 3/4 of POCSO Act.

In view of the fact that prosecutrix was minor on the date on

which she eloped with applicant and physical relationship with a

minor wife is also an offence under Section 376 of IPC, in light of

judgment passed by the Supreme Court in case of Independent

Thought Vs. Union of India & Anr. reported in 2017(10) SCC 800,

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It is, accordingly, dismissed as withdrawn.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 2022.04.13 16:00:51 +05'30'