DAULAT MARKO Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on I.A.No.4758/2022, an application for assisting the Government Advocate.

(2.) On due consideration, the application is allowed. Shri Paritosh Trivedi, Advocate is permitted to assist the Government Advocate.

(3.) After arguing for some time, learned counsel for the applicant prays for withdrawal of this first application for bail under Sec. 439 of the Cr.P.C. with a liberty to repeat the same after filing of the charge-sheet.