Madhya Pradesh High Court
Rajpal vs P.S. Ajk The State Of Madhya Pradesh ... on 13 May, 2014
Criminal Revision No.137/2014 13.5.2014 Shri Brijesh Choubey, counsel for the applicant.
Shri Ajay Tamrakar, Panel Lawyer for the State.
Heard on admission.
At this stage as prayed by learned counsel for the applicant, the criminal revision filed by the applicant against the order dated 17.12.2013 passed by the Special Judge under SC/ST (Prevention of Atrocities) Act, Tikamgarh in Special Case No.26/2013 is hereby dismissed being withdrawn.
Copy of the order be sent to the concerned Court for information.
(N.K. Gupta) Judge bina