KOMAL LODHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Advocates are abstaining from court work on account of call given by the State Bar Council.

(2.) 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 14/08/2023 or after the statement of complainant is recorded before the Trial Court which ever is earlier.

(3.) Application is dismissed as withdraw with liberty as aforementioned.