SHIVDHARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) At the very outset, learned counsel for the applicant seeks for and is granted permission to withdraw this third bail application under Sec. 439 of CrPC filed by the applicant in connection with Crime No.527/2019 registered at Police Station Dehat, District Bhind for offence under Ss. 302, 201 and 120-B of IPC.