Madhya Pradesh High Court
Rajedra Singh Kaurav vs The State Of Madhya Pradesh on 1 May, 2018
THE HIGH COURT OF MADHYA PRADESH
MCRC-15807-2018
(RAJEDRA SINGH KAURAV Vs THE STATE OF MADHYA PRADESH)
1
Gwalior, Dated : 01-05-2018
Shri Pradeep Katare, counsel for the applicant.
Shri R.V.S. Ghuraiya, Public Prosecutor for the
respondent/State.
Case diary is available.
sh Counsel for the applicant seeks permission of this Court to e withdraw this third application filed under Section 439 of Cr.P.C.
ad It is, accordingly, dismissed as withdrawn.
Pr a hy (G.S. AHLUWALIA) JUDGE ad Digitally signed by ABHISHEK CHATURVEDI M Date: 2018.05.01 17:41:43 +05'30' of Abhi rt ou C h ig H