Madhya Pradesh High Court
Pankaj Singh @ Raghuraj Singh vs The State Of Madhya Pradesh Judgement ... on 9 May, 2014
M.Cr.C. No.1864/2014
09.05.2014
Shri Deepak Pendharkar, Advocate for the applicant.
Ms. A. Gyanani, P.L. for the respondent/State.
Shri Neeraj Ashar, Advocate for the objector. After arguing at some length, learned counsel for the applicant prays for withdrawal of this petition. It is further submitted that still the charge has not been framed against the accused persons.
In these circumstances, it is expected from the trial court to record the evidence of child witnesses Akhil and Piyush, as far as possible, preferably within a period of four months from the date of receipt of certified copy of this order.
With the aforesaid observation, this petition is dismissed as withdrawn.
C.C. as per rules.
(G.S.Solanki) Judge gn