BARGAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case dairy/challan papers.

(2.) Learned counsel for the applicant prays for withdrawal of the application in respect of applicant No.2 Krishna S/o. Bargat Neherta with liberty for him to surrender and seek regular bail.

(3.) Prayer is allowed and the application is dismissed as withdrawn in respect of applicant No.2.