Neetu Yadav vs The State Of Madhya Pradesh
2022 Latest Caselaw 6149 MP

THE HIGH COURT OF MADHYA PRADESH MCRC-15047-2022 Neetu Yadav Vs. State of MP and another

Gwalior, Dated: 25.04.2022

Shri Dharmendra Kumar Verma, Counsel for the applicant.

Shri A.K. Nirankari, Counsel for the State.

Case Diary is available.

This third application under Section 439 of CrPC has been

filed for grant of bail.

The applicant has been arrested 14.01.2021 in connection with

Crime No.18/2020 registered at Police Station - Aswar Distt. Bhind

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

POCSO Act.

Previous bail applications have already been dismissed on

merits. This Court has already considered the effect of the judgment

passed by the Supreme Court in the case of Independent Thought

Vs. Union of India and another reported in (2017) 10 SCC 800.

Even if the applicant has married a minor girl...........................

At this stage, counsel for the applicant seeks permission of this

Court to withdraw this application.

It is, accordingly, dismissed as withdrawn.

(G.S. Ahluwalia) Judge

Abhi ABHISHEK CHATURVEDI 2022.04.25 17:55:11 +05'30'