MOHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second bail application filed on behalf of the applicant under Sec. 439 of Cr.P.C.

(2.) Earlier, first bail application of the applicant was dismissed as withdrawn by this Court vide order dtd. 9/11/2023 with liberty to renew the prayer after six months, hence, the present application has been filed.

(3.) After arguing for some time, counsel for the applicant prays for withdrawal of the application with liberty to renew the prayer after three months from today.