Kushal Gehlod vs The State Of Madhya Pradesh
2023 Latest Caselaw 19261 MP

                                                               1
                            IN     THE       HIGH COURT OF MADHYA PRADESH
                                                   AT INDORE
                                                        BEFORE
                                            HON'BLE SHRI JUSTICE ANIL VERMA
                                              ON THE 20 th OF NOVEMBER, 2023
                                          MISC. CRIMINAL CASE No. 48275 of 2023

                           BETWEEN:-
                           KUSHAL GEHLOD S/O SHRI KAILASH GEHLOD, AGED
                           ABOUT 28 YEARS, OCCUPATION: STUDENT, R/O 3
                           DAMDAMA KOTHI ROAD, UJJAIN (MADHYA PRADESH)

                                                                                             .....APPLICANT
                           (BY SHRI VIKARAM SINGH BULE - ADVOCATE)

                           AND
                           THE STATE OF MADHYA PRADESH STATION HOUSE
                           OFFICER THROUGH POLICE STATION MADHAVNAGAR,
                           UJJAIN (MADHYA PRADESH)

                                                                                          .....RESPONDENT
                           (BY SHRI AMIT RAWAL - GOVT. ADVOCATE)

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

This is the first application filed by the applicant under Section 438 of the

Code of Criminal Procedure, 1973 for grant of anticipatory bail relating to Crime No.521/2023 registered at Police Station Madhavnagar, District Ujjain (M.P.) for the offence under Section 323 and 377 of Indian Penal Code, 1860.

2. After arguing for some time, learned counsel for the applicant prays for withdrawal of the present anticipatory bail application with liberty to surrender before the trial Court and apply for regular bail.

3. Accordingly, the first anticipatory bail application preferred under

Signature Not Verified Section 438 of Cr.P.C. is dismissed as withdrawn with the aforesaid liberty. Signed by: TEJPRAKASH VYAS Signing time: 11/21/2023 11:39:15 AM

4. The concerning police authorities are directed to ensure the necessary compliance of judgment dated 31/07/2023 passed by Hon'ble the Apex Court in Criminal Appeal No.2207/2023 (Mohd. Ashfaq Alam Vs. State of Jharkhand and Another) arising out of SLP (Crl.) No.3433 of 2023 regarding applicability of the provisions of Section 41 of Cr.P.C.

Certified copy as per rules.

(ANIL VERMA) JUDGE Tej

Signature Not Verified Signed by: TEJPRAKASH VYAS Signing time: 11/21/2023 11:39:15 AM