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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