Madhya Pradesh High Court
Smt. Sugan Bai vs The State Of Madhya Pradesh on 1 March, 2019
1 MCRC-7337-2019
The High Court Of Madhya Pradesh
MCRC-7337-2019
(SMT. SUGAN BAI Vs THE STATE OF MADHYA PRADESH)
Jabalpur, Dated : 01-03-2019
Shri Ankit Saxena, learned counsel for the applicant.
Smt. Anjana Kurariya, learned G.A. for the respondent/State.
Learned counsel for the applicant prays for permission to withdraw this M.Cr.C. Prayer is accepted.
Accordingly, M.Cr.C. is dismissed as withdrawn. However, it appears from the record that the applicant is in custody since 03/04/2018 and the trial is still pending, therefore, it is expected from the trial Court to conclude the trial as early as possible.
Office is directed to send a copy of this order to the concern trial Court for necessary compliance.
(RAJEEV KUMAR DUBEY) JUDGE as Digitally signed by ANURAG SONI Date: 01/03/2019 17:57:24