Ankit Yadav vs The State Of Madhya Pradesh
2024 Latest Caselaw 28232 MP

Madhya Pradesh High Court

Ankit Yadav vs The State Of Madhya Pradesh on 14 October, 2024

          NEUTRAL CITATION NO. 2024:MPHC-GWL:17656




                                                              1                            MCRC-42534-2024
                              IN     THE       HIGH COURT OF MADHYA PRADESH
                                                     AT GWALIOR
                                                        BEFORE
                                      HON'BLE SHRI JUSTICE RAJENDRA KUMAR VANI
                                                 ON THE 14th OF OCTOBER, 2024
                                            MISC. CRIMINAL CASE No. 42534 of 2024
                                                       ANKIT YADAV
                                                           Versus
                                               THE STATE OF MADHYA PRADESH
                           Appearance:
                                   Shri Pallav Tripathi - Advocate for the applicant.
                                   Shri Rohit Mishra - Additional Advocate General for the
                           respondent/State.

                                                                  ORDER

After arguing for a while, learned Counsel for the applicant requests for withdrawal of this first anticipatory bail application filed under Section 482 of BNSS in connection with Crime No.245/2024 registered at Police Station Mau, District Bhind (M.P.) for the offence under Sections 110, 296, 3(5) of B.N.S. with liberty to surrender before the trial Court and to file regular bail application. It is further prayed that trial Court be directed to hear

the regular bail application of applicant as expeditiously as possible.

Prayer accepted.

Consequently, the anticipatory bail application is dismissed as withdrawn.

The Trial Court is expected to hear the regular bail application of applicant, if filed, expeditiously, in accordance with law, keeping in view the

NEUTRAL CITATION NO. 2024:MPHC-GWL:17656

2 MCRC-42534-2024 law laid down in cases of Arnesh Kumar Vs. State of Bihar (2014) 8 SCC 273 and Satender Kumar Antil Vs. Central Bureau of investigation (2022) 10 SCC 51 as well as in the light of the Notification No.A/5666/III-2-9/40 Pt-I F.No.15 dated 20/09/2023 issued by High Court of Madhya Pradesh and Para 9 and 10 of judgment of Siddharth vs. State of Uttar Pradesh & Another, reported in (2022) 1 SCC 676 and Amanpreet Singh Vs. CBI, 2022 (13) SCC 764.

(RAJENDRA KUMAR VANI) JUDGE

Monika