Rahul Anwaliya vs The State Of Madhya Pradesh
2023 Latest Caselaw 9608 MP

                                                              1
                            IN     THE       HIGH COURT OF MADHYA PRADESH
                                                   AT INDORE
                                                        BEFORE
                                            HON'BLE SHRI JUSTICE ANIL VERMA
                                                   ON THE 26 th OF JUNE, 2023
                                          MISC. CRIMINAL CASE No. 25399 of 2023

                           BETWEEN:-
                           RAHUL ANWALIYA S/O BHAGWAN SINGH ANWALIYA,
                           AGED 20 YEARS, OCCUPATION: MAJDOORI NEAR BSNL
                           TOWER JAMBUDI HAPSI, DISTRICT INDORE (MADHYA
                           PRADESH)

                                                                                             .....APPLICANT
                           (BY SHRI RAVINDRA GURJAR - ADVOCATE)

                           AND
                           THE STATE OF MADHYA PRADESH THROUGH POLICE
                           STATION   GANDHINAGAR,    DISTRICT INDORE.
                           (MADHYA PRADESH)

                                                                                          .....RESPONDENT
                           (BY SHRI MUKESH SHARMA - GOVERNMENT ADVOCATE)


                                 This application coming on for admission this day, the court passed the
                           following:
                                                                ORDER

This is the second application filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail relating to Crime No. 347/2022 registered at Police Station Gandhinagar District Indore (M.P.) for the offence under Sections 363, 366-A, 376, 376(2)(N), 376(3), 506 of the Indian Penal Code, 1860 and under section 3,4,5L, 6,5J(ii) of POCSO Act.

2. Learned counsel for the applicant submits that in the instant case trial court has passed final judgment and applicant has been acquitted from all charges, therefore, he does not want to press this bail application. Signature Not Verified Signed by: BHUNESHWAR DATT Signing time: 27-06-2023 12:16:21

3. M.Cr.C. is accordingly dismissed as not pressed.

(ANIL VERMA) JUDGE BDJ

Signature Not Verified Signed by: BHUNESHWAR DATT Signing time: 27-06-2023 12:16:21