Madhya Pradesh High Court
Swapnadeep Through Natural Guardian ... vs The State Of Madhya Pradesh on 12 March, 2018
THE HIGH COURT OF MADHYA PRADESH
M.Cr.C. No.9164/2018
(Swapnadeep Vs. State of M.P.)
Indore dated :12/03/2018
Shri Harshvardhan Pathak, learned counsel for the
applicant.
Smt. Mamta Shandilya, learned Govt. Advocate for the
respondent/State.
After arguing at length on the merit of the case, learned counsel for the applicant seeks permission of this Court to withdraw this petition filed under Section 482 of the Cr.P.C. with a liberty to renew after filing of the charge-sheet.
Prayer is allowed.
Accordingly, this petition is dismissed as withdrawn with the aforesaid liberty.
Certified copy as per rules.
(S.K. Awasthi) Judge skt Digitally signed by Santosh Kumar Tiwari Date: 2018.03.13 10:51:16 +05'30'