Madhya Pradesh High Court
Dugaria vs The State Of Madhya Pradesh on 24 January, 2018
3
HIGH COURT OF MADHYA PRADESH
M.Cr.C. No.29249/2017
(Dugaria vs. State of MP)
Indore: Dated:- 24/01/2018:-
Mr. P. Newalkar, learned counsel for the petitioner.
Mr. Bhuwan Deshmukh, learned G.A. for the
respondent/State.
Learned counsel for the petitioner prays for withdrawal of the present petition.
Prayer is allowed.
Accordingly, this petition is dismissed as withdrawn.
(Virender Singh) Judge Soumya Digitally signed by Soumya Ranjan Dalai DN: c=IN, o=High Court of Madhya Pradesh, ou=Administration, Ranjan postalCode=452001, st=Madhya Pradesh, 2.5.4.20=f4d2118683e84322bb579 7cf28ee60671538b737cf52962d84 Dalai d7b527897e53ac, cn=Soumya Ranjan Dalai Date: 2018.02.07 12:12:35 +05'30'