Harshveer Singh vs The State Of Madhya Pradesh
2022 Latest Caselaw 1722 MP

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                The High Court Of Madhya Pradesh
                         MCRC No. 3273 of 2022
                        (HARSHVEER SINGH Vs THE STATE OF MADHYA PRADESH)

  Gwalior, Dated : 07-02-2022
               Heard through Video Conferencing.

               Smt. Uma Kushwah, learned counsel for the applicant.
               Shri Pramod       Pachouri,       learned    Public   Prosecutor,   for   the
  respondent/State.

I.A.No.1245/2022, an application for bringing the documents on record, is taken up, considered and allowed for the reasons mentioned

therein.

Learned counsel for the applicant prays for withdrawal of this first bail application filed under Section 438 of Cr.P.C. in connection with Crime No.55/2021 registered at Police Station Pichor, District Gwalior for the offence under Section 34 and added Section 49(A) of M.P. Excise Act in the light of the judgment passed in the case of Siddharth Vs. State of U.P. in Cr.A.No.838/2021, Amanpreet Singh Vs. CBI in Cr.A.No.929/2021 and the High Court Circular No.A/38 dated 11/10/2021 as the applicant was earlier granted bail for commission of offence under Section 34 of M.P.

Excise Act.

In the light of aforesaid, prayer is allowed. Accordingly, the present anticipatory bail application stands dismissed as withdrawn.

It is expected that observations passed in aforesaid judgments shall be followed.

(DEEPAK KUMAR AGARWAL) JUDGE

mani

SUBASRI MANI 2022.02.07 18:00:50

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