Ankit Sharma vs The State Of Madhya Pradesh
2022 Latest Caselaw 952 MP

THE HIGH COURT OF MADHYA PRADESH M.Cr.C.3024/2022 Ankit Sharma v. State of M.P

Through video conferencing

Gwalior, Dated: 19.01.2022

Shri B.K. Sharma, Counsel for the applicant.

Shri C.P. Singh, Counsel for the State.

Case Diary is available.

This first application under Section 439 of Cr.P.C. has been

filed for grant of bail.

The applicant has been arrested on 21.01.2021 in connection

with Crime No. 42/2021 registered by Police Station Kailaras Distt.

Morena for offence punishable under Section 376-D of IPC.

In view of the DNA report as well as in the light of 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.

It is accordingly, dismissed as withdrawn.

(G.S. Ahluwalia) Judge ar ABDUR RAHMAN 2022.01.20 10:57:15 +05'30'