1
THE HIGH COURT OF MADHYA PRADESH
MCRC-13594-2021
Harendra Singh Tomar Vs. State of MP
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withdrawn.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