NATHU SINGH RAJPUT Vs. STATE OF M.P.

JUDGEMENT

(1.) AT the out set, learned counsel for the applicant seeks permission to withdraw I.A. No. 2437/2015, an application for grant of interim bail to the applicant on the ground of sickness and illness of the applicant, as not pressed with liberty to raise all such grounds mentioned in the I.A. while arguing this petition filed under Section 439 of Cr.P.C. on merits.

(2.) CONSIDERING such prayer, I.A. is hereby dismissed as withdrawn and not pressed with the liberty aforesaid.

(3.) STATE Counsel is under the receipt of the case diary.