MOHAMMAD IBRAHIM Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Shri Manish Datt, Senior Advocate with Shri Vijay Shukla, Advocate for the applicants.

(2.) Shri Aseem Dixit, Government Advocate, for the respon- dent /State.

(3.) Shri Manish Datt does not want to press the prayer for bail on behalf of applicant No.1 Mohammad Ibrahim. Therefore, his application for grant of bail is dismissed as withdrawn. Heard arguments on behalf of applicant No.2, Ishaque