Sunni vs The State Of Madhya Pradesh
2022 Latest Caselaw 2030 MP

THE HIGH COURT OF MADHYA PRADESH MCRC No.82/2022 (SUNNI VS. STATE OF M.P. & ANR.)

Gwalior, Dated : 14/02/2022

Shri Vibhor Kumar Sahu, learned counsel for the applicant.

Shri G.P.Chaurasiya, learned counsel for the State.

Case diary is available.

This third repeat application under Section 439 of Cr.P.C. has

been filed for grant of bail. Earlier bail application of the applicant

was dismissed as withdrawn by order dated 11/06/2021 passed in

MCRC No.27310/2021.

The applicant has been arrested on 26/02/2021 in connection

with Crime No.137/2021 registered at Police Station Dehat, District

Ashoknagar for offence under Sections 363, 366-A, 376(2)(N) of IPC

and Section 5(L)/6 of the POCSO Act.

The DNA test report has been received, according to which, the

DNA profile of the applicant has been found. Accordingly, in the

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

Hemudan Nanbha Gadhvi vs. State of Gujarat, passed on

28.09.2018 in Criminal Appeal No.913/2016, the counsel for the

applicant seeks permission of this Court to withdraw this application.

Accordingly, the application is dismissed as withdrawn.

                                                                (G.S. Ahluwalia)
Pj'S/-                                                                Judge

  Digitally signed by
  PRINCEE BARAIYA
  Date: 2022.02.14
  17:06:59 -08'00'