Madhya Pradesh High Court
Nafisha vs The State Of Madhya Pradesh on 26 October, 2018
1 MCRC-42508-2018
The High Court Of Madhya Pradesh
MCRC-42508-2018
(NAFISHA Vs THE STATE OF MADHYA PRADESH)
1
Indore, Dated : 26-10-2018
Shri Nilesh Dave, learned counsel for the applicant.
Shri K.K.Tiwari, learned Public Prosecutor for the respondent/State.
After arguing for sometime, learned counsel for the applicant seeks permission to withdraw this petition filed under Section 439 of Cr.P.C.
Prayer is allowed.
Accordingly, this petition is dismissed as withdrawn.
(S.K. AWASTHI) JUDGE Praveen Digitally signed by PRAVEEN KUMAR NAYAK Date: 27/10/2018 13:39:11