Rakesh Jatav vs The State Of Madhya Pradesh
2022 Latest Caselaw 679 MP

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           The High Court Of Madhya Pradesh
                    MCRC No. 1715 of 2022
                              (RAKESH JATAV Vs THE STATE OF MADHYA PRADESH)

Gwalior, Dated : 13-01-2022
         Heard through Video Conferencing.

         Shri Sameer Kumar Shrivastava, learned counsel for the applicant.
         Shri Manish Nayak, learned Panel Lawyer for the respondent/State.

I.A. No.690/2022, 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 application filed under Section 438 of CrPC in connection with Crime No.186/2021 registered at Police Station Pichhor, District Gwalior for the offence under Sections 34 and added Section 49(A) of Excise Act in the light of 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 Accordingly, the present anticipatory bail application stands dismissed as withdrawn.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.

(RAJEEV KUMAR SHRIVASTAVA) JUDGE

Monika MONIKA SHARMA 2022.01.14 10:24:11 +05'30'