Madhya Pradesh High Court
Smt. Komal vs The State Of Madhya Pradesh on 22 November, 2019
Author: Sushrut Arvind Dharmadhikari
Bench: Sushrut Arvind Dharmadhikari
1 MCRC-45172-2018 The High Court Of Madhya Pradesh MCRC-45172-2018 (SMT. KOMAL Vs THE STATE OF MADHYA PRADESH) Gwalior, Dated : 22-11-2019 Shri Amit Sharma, learned counsel for the Petitioner .
Proxy Council Shri Vijay Sundaram appearing on behalf of Advocate General.
Learned counsel for the petitioner prays for and is permitted to withdraw this petition under Section 482 of Cr.P.C..
Accordingly, the instant petition stands dismissed as withdrawn.
(S. A. DHARMADHIKARI) JUDGE Durgekar SANJAY N DURGEKAR 2019.11.22 14:39:51 +05'30'