Madhya Pradesh High Court
Mukesh Gupta vs The State Of Madhya Pradesh on 12 November, 2018
1 MCRC-43112-2018 The High Court Of Madhya Pradesh MCRC-43112-2018 (MUKESH GUPTA Vs THE STATE OF MADHYA PRADESH) 1 Indore, Dated : 12-11-2018 Shri P.K.Shukla with Shri M.S.Chouhan, counsel for the applicant. Ms. Bharti Lakkad, Public Prosecutor for State. After arguing for some time on merits of the matter, learned counsel for applicant seeks permission to withdraw this application filed under section 439 Cr.P.C. with liberty to renew his prayer after recording of the court statement of the victim.
Prayer is allowed.
M.Cr.C. is accordingly dismissed as withdrawn with liberty as prayed.
(S.K. AWASTHI) JUDGE MK Digitally signed by MUKTA KAUSHAL Date: 2018.11.12 18:09:45 +05'30'