HARENDRA SINGH TOMAR v. THE STATE OF MADHYA PRADESH

1 THE HIGH COURT OF MADHYA PRADESH

Gwalior, Dated : 31.03.2021

Shri RBS Tomar, Counsel for the applicant.

Shri Devendra Chaubey, Counsel for the State.

Case Diary is available.

This is first application filed under Section 439 of Cr.P.C. for

grant of bail.

The applicant has been arrested on 08.02.2021 in connection

with Crime No.10/2021 registered by Police Station Nayagaon

District Bhind for offence punishable under Sections 34(2) and 47(a)

of M.P. Excise Act.

In view of the criminal antecedents of the applicant, coupled

with the fact that 130 litres of country made liquor has been seized

from the possession of the applicant, counsel for the applicant seeks

permission of this Court to withdraw this application.

With the aforesaid liberty, the application is dismissed as

withdrawn.

(G.S. Ahluwalia) Judge

Abhi