Monesh Pathak vs The State Of Madhya Pradesh
2022 Latest Caselaw 3126 MP

                                    1
                    THE HIGH COURT OF MADHYA PRADESH
                              MCRC No.5496/2022
                       Monesh Pathak vs. State of M.P. & Anr.

          Gwalior, Dated : 04/03/2022

                Shri Imran Khan, Counsel for the applicant.

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

Case diary is available.

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

filed for grant of bail. The sixth application was dismissed by order

dated 28.10.2021 passed in M.Cr.C.No.53559/2021.

The applicant has been arrested on 20.12.2020 in connection

with Crime No.230/2020 registered at Police Station Civil Line,

District Datia for offence under Sections 363, 366, 376(3), 376(2)(N)

of IPC and under Section 5L/6 of the POCSO Act.

It is submitted by Shri Imran Khan that the trial is fixed for

delivery of judgment. The counsel for the applicant seeks permission

of this Court to withdraw this application.

It is, accordingly, dismissed as withdrawn.

(G.S. Ahluwalia) Judge (alok)

ALOK KUMAR 2022.03.04 14:52:45 +05'30'