SANJU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Counsel for the respondent / State has informed that notice has been duly served upon the prosecutrix.

(2.) After arguing for some time, learned counsel for the applicant prays for withdrawal of the present bail application. It is further prayed that the trial Court be directed to conclude the trial at an early date.

(3.) Accordingly, the third repeat bail application preferred under Sec. 439 of Cr.P.C. is dismissed as withdrawn. From perusal of the record it reveals that the applicant is in jail since 31/01/2022, therefore, the trial Court is directed to conclude the trial as expeditiously as possible.