Madhya Pradesh High Court
Suresh Bhavsar vs The State Of Madhya Pradesh on 3 November, 2016
(Cr.R.No.644/2016, Suresh Bhavsar Vs. State of M.P. And another )
1
3.11.2016
Shri Aakash Rathi, learned counsel for the applicant.
Shri Rahul Vijayvargiya, learned Panel Lawyer for the
respondent/State.
Heard on admission.
At this stage, as prayed by the learned counsel for the applicant, the revision filed by the applicant -Suresh Bhavsar against the order dated 4.5.2016 passed in Special Case No.16/2016 by the Special Judge (under the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act) is hereby dismissed being withdrawn with the liberty that all the objections may be raised by the applicant before the trial court at an appropriate stage.
(N.K. Gupta) Judge pawar/-