Madhya Pradesh High Court
Pawan Paradhi vs The State Of Madhya Pradesh on 8 August, 2018
1 MCRC-18829-2018
The High Court Of Madhya Pradesh
MCRC-18829-2018
(PAWAN PARADHI Vs THE STATE OF MADHYA PRADESH)
6
Jabalpur, Dated : 08-08-2018
Shri Sanjay Kumar Bakshi, counsel for the applicant.
Shri Vivek Lakhera, G.A. for the respondent / State.
Learned counsel for the applicant seeks permission to withdraw this M.Cr.C. with liberty file an appropriate application before the trial court.
Prayer is allowed.
With the aforesaid liberty, present M.Cr.C. stands dismissed as withdrawn.
(RAJEEV KUMAR DUBEY) JUDGE sarathe Digitally signed by NAVEEN KUMAR SARATHE Date: 09/08/2018 10:23:21