TRIMOHAN TIWARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) 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.881/2020 registered at Police Station Porsa, District Morena for offence under Ss. 8/20 and 29 of NDPS Act. Learned counsel for the applicant further submitted that despite direction of this Court, the trial has not been concluded within three months of earlier order dtd. 20/7/2021 passed in MCRC No.32889/2021.