BHAGWAN LAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the applicant wants to withdraw this first application filed under Sec. 439 of Cr.P.C. with liberty to file afresh in the week commencing 12/6/2023 or after the statement of eye witness is recorded before the trial Court, whichever is earlier. Application is dismissed as withdrawn with liberty as aforementioned.