Madhya Pradesh High Court
Smt. Radha Bai Burman vs Smt. Rukmani Bai on 30 April, 2015
CRR-451-2015
(SMT. RADHA BAI BURMAN Vs SMT. RUKMANI BAI)
30-04-2015
Shri Pushparaj Pandey, learned counsel for the applicant. In view of the objection raised by the office regarding maintainability of this revision, learned counsel for the applicant prays for withdrawal of this revision petition with liberty to file the leave to appeal under Section 378 (4) of Cr.P.C.
Accordingly, the revision petition is dismissed as withdrawn with the liberty as prayed.
The certified copy of the impugned judgment be returned back to the learned counsel for the applicant by the Registry on producing the photo copy of the same.
Certified copy as per rules.
(J.K. MAHESHWARI) JUDGE