MANOJKUMAR BHARAT SAHU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicant. Learned counsel for the applicant seeks leave to withdraw the application with liberty to file a fresh application after 6 months if the trial does not progress substantially.

(2.) Allowed to be withdrawn with liberty to file a fresh application after 6 months if the trial does not progress substantially.

(3.) I appreciate the assistance rendered by learned advocate Ms. Priyanka Chavan appearing for respondent no.2.