SATENDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This repeat application under Sec. 439 of Cr.P.C. has been filed for grant of bail. The first application was dismissed as withdrawn by order dtd. 17/11/2021 passed in MCRC No.52599/2021.

(2.) The applicant has been arrested on 11/05/2021 in connection with Crime No.03/2021 registered at Police Station Nirar, District Morena for offence under Ss. 302, 34, 120-B and 201 of IPC.

(3.) It is submitted by the counsel for the applicant that three witnesses have been examined but fairly conceded that the witnesses of the circumstances against the applicant have not been examined so far. Accordingly, he seeks permission of this Court to withdraw this application with liberty to revive the prayer after the examination of relevant witnesses qua the applicant.