Madhya Pradesh High Court
Manohar Sakpal vs The State Of Madhya Pradesh on 30 April, 2015
MCRC-12-2012
(MANOHAR SAKPAL Vs THE STATE OF MADHYA PRADESH)
30-04-2015
Shri Vivek Agrawal, learned counsel for the petitioners.
Shri Amit Pandey, learned Panel Lawyer for the
respondent/State.
Learned counsel for the petitioners prays for withdrawal of this petition filed under Section 482 of the Cr.P.C. on the ground that the petition has become infructuous. Prayer is allowed.
This case is finally disposed of as withdrawn.
(RAJENDRA MAHAJAN) JUDGE sp/-