RICHA JOHARI OJHA Vs. STATE OF MP

JUDGEMENT

(1.) STATE counsel is under receipt of the case diary as well as the Investigating Officer -Shri Vivek Kumar Lal, is also present in person.

(2.) AT the outset, learned Senior Counsel submits that he does not want to press IA No. 5223/2015, an application for grant of ad -interim anticipatory bail to the applicant and seeks permission to withdraw the same with a prayer to hear this petition on admission today.

(3.) IN view of the availability of the case diary and the Investigating Officer, this petition filed under section 438 of Cr.P.C. is taken up for consideration.