Madhya Pradesh High Court
Anand vs Anshul on 18 December, 2017
Digitally signed by Santosh Kumar Tiwari Santosh DN: c=IN, o=High Court of Madhya Pradesh, ou=Administration, postalCode=452010, st=Madhya Pradesh, Kumar Tiwari 2.5.4.20=0302427ede38493e8c0c43f0be7a 802b914f6c4be69964f9f552be6e645bacc8 , cn=Santosh Kumar Tiwari Date: 2017.12.19 22:51:35 +05'30' THE HIGH COURT OF MADHYA PRADESH Cr.R. No.786/2014 (Anand Vs. Anshul) Indore dated : 18/12/2017 Shri S.K. Golwalkar, learned counsel for the petitioner. Learned counsel for the petitioner submits that the petitioner has already undergone the entire jail sentence imposed against him, therefore, he seeks leave of this Court to withdraw this petition .
Prayer is granted.
Accordingly, the petition is dismissed as withdrawn.
(Ved Prakash Sharma) Judge skt