HARSHAD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) After arguing for a while, learned counsel for the applicant requests for withdrawal of this first bail application filed under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita 2023. However, learned counsel submits that the applicant is in custody since 28/7/2025, therefore, the trial Court may be directed to expedite the trial and if the trial is not concluded within four months, the applicant may be permitted to renew the prayer.

(2.) Considered. Prayer accepted.

(3.) This application is dismissed as withdrawn.