POORAN BANJARA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the applicant seeks for and is granted permission to withdraw this bail application in respect of applicant No.1 Pooran Banjara.

(2.) This bail application is dismissed as withdrawn so far as it relates to applicant No. 1 Pooran Banjara.

(3.) This is first bail application under Sec. 439 of CrPC for grant of bail to applicants Banti Banjara and Mohar Singh.