Madhya Pradesh High Court
Deepak Singhal vs The State Of Madhya Pradesh on 28 April, 2016
1 Cr.R.No.443/2014
28.04.2016
Shri T.C. Singhal, learned counsel for the applicant.
Shri B.P.S. Chauhan, learned Public Prosecutor for the
respondent/State.
Heard on admission.
At this stage as prayed by learned counsel for the applicant, the present revision filed by the applicant Deepak Singhal against the order dated 12.05.2014 passed by 1 st Additional Sessions Judge Dabra in ST No.14/2014 is hereby dismissed being withdrawn with the liberty that the applicant may raise his objection before the trial court at the appropriate stage.
Copy of the order be sent to the court below for information.
(N.K. Gupta) Judge APC