Deepu Batham vs The State Of Madhya Pradesh
2022 Latest Caselaw 3814 MP

                                       1
         IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR
                                     BEFORE
                         HON'BLE SHRI JUSTICE ROHIT ARYA
                             ON THE 16th OF MARCH, 2022

                     MISC. CRIMINAL CASE No. 11036 of 2022

             Between:-
             DEEPU BATHAM S/O SHRI DAYALU BATHAM,
             AGED   ABOUT    22   YEARS, OCCUPATION:
             MAZDOORI.  R/o  D.D.  NAGAR   G.L.  562,
             MAHARAJPURA GWALIOR (MADHYA PRADESH)

                                                                    .....PETITIONER
             (BY SHRI R.S.SIKARWAR, ADVOCATE )

             AND

             THE STATE OF MADHYA PRADESH THROUGH
             POLICE STATION GWALIOR DISTRICT GWALIOR
             (MADHYA PRADESH)

                                                                   .....RESPONDENT
             (BY SHRI ROHIT SHRIVASTAVA, PANEL LAWYER )



                                        ORDER

At the outset, learned counsel for the applicant seeks to withdraw this second bail application under Section 439 CrPC in connection with Crime No.617/2021 registered for the offence punishable under Section 49A of the Excise

Act at Police Station Gwalior, District Gwalior, as the judgment has been passed by the trial court.

Accordingly, this application stands dismissed as withdrawn.

(ROHIT ARYA) JUDGE SP

SANJEEV KUMAR PHANSE 2022.03.16 18:48:02 +05'30'