Madhya Pradesh High Court
Vishal vs Kumari Anjali Thru. Natural Guardian ... on 9 March, 2018
THE HIGH COURT OF MADHYA PRADESH
M.Cr.C. No.2035/2017
(Vishal Vs. Ku. Anjali & Ors.)
Indore dated :09/03/2018
Shri Sanjay Kumar Saini, learned counsel for the
applicant.
Shri Vikas Meena, learned counsel for the respondent
Nos. 1 and 2.
Shri Virendra Khadav, learned Govt. Advocate for the respondent No.3/State.
After arguing at length on the merit of the case, learned counsel for the applicant seeks permission of this Court to withdraw this petition filed under Section 482 of the Cr.P.C.
Prayer is allowed.
Accordingly, this petition is dismissed as withdrawn .
(S.K. Awasthi) Judge skt Digitally signed by Santosh Kumar Tiwari Date: 2018.03.09 17:55:00 +05'30'