SUMMER SINGH Vs. STATE OF M. P.

JUDGEMENT

(1.) Learned counsel for the applicant seeks for and is granted permission to withdraw this bail application filed under Sec. 439 of CrPC in connection with Crime No. 150/2021 registered at Police Station Amola, District Shivpuri, for the offences punishable under Ss. 341, 294, 323, 324, 506, 34 of IPC and amended Sec. 307 of IPC, with liberty to revive his prayer after six weeks.