Madhya Pradesh High Court
Hardwarilal vs The State Of Madhya Pradesh on 1 October, 2014
1 MCRC.No.6031/2014
Hardwarilal Vs. State of M.P.
01/10/2014
Shri T.N. Sharma, Advocate for the applicant.
Shri Prabal Solanki, PP for the respondent/State.
Heard on bail application. Learned counsel for the applicant prays for withdrawal of this application.
Prayer is accepted. Application is dismissed as withdrawn.
(B.D. Rathi) Judge Anil*