Amit vs The State Of Madhya Pradesh
2023 Latest Caselaw 19265 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. 50566 of 2023

                           BETWEEN:-
                           AMIT S/O SURESHCHANDRA MALVIYA, AGED ABOUT
                           38 YEARS, OCCUPATION: BUSINESS, R/O VILLAGE
                           BAKANER TEHSIL MANAWAR DISTT. DHAR (MADHYA
                           PRADESH)

                                                                                             .....APPLICANT
                           (BY SHRI ROHIT BHATI DAD - ADVOCATE)

                           AND
                           THE STATE OF MADHYA PRADESH STATION HOUSE
                           OFFICER  THROUGH POLICE STATION     EXCISE
                           UPNIRIKSHAK, CIRCLE MANAWAR, DISTT. DHAR
                           (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.831/2018 registered at Police Station Excise Upnirikshak Circle Manawar, District Dhar (M.P.) for the offence under Section 34(2) of M.P. Excise Act, 1915.

2. Learned counsel for the applicant prays for withdrawal of the present anticipatory bail application.

3. Accordingly, the first anticipatory bail application preferred under Signature Not Verified Signed by: TEJPRAKASH VYAS Signing time: 11/21/2023 11:39:15 AM

Section 438 of Cr.P.C. is dismissed as withdrawn.

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