DAL SINGH AND ANR. v. THE STATE OF MADHYA PRADESH

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M.Cr.C.No.6376/2012

12.09.2012

Shri Vivek Singh, learned Counsel for the applicants.

Shri Amit Singh Sisodiya, learned Panel Lawyer for

the respondent/State.

After arguing the matter for sometime, Counsel for

the applicants submits that he does not wish to press this

application. He, however, craves liberty of this Court to file fresh

application after material witness Ramesh has been examined.

Prayer being reasonable is accepted.

Counsel for the respondent/State has not opposed the

prayer.

Therefore, the application is dismissed as not pressed

and liberty as prayed is granted to the applicants.

Cc. as per rules.

(MRS. S.R. WAGHMARE) JUDGE

Jyoti