Madhya Pradesh High Court
Indar Singh & 3 Ors. vs State Of M.P. on 22 July, 2021
Author: Sujoy Paul
Bench: Sujoy Paul
HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE
Cr.A. No.959/2008
(Indar Singh and 3 others Vs. State of Madhya Pradesh)
-1-
Indore, dated 22 /07/2021
Heard through Video Conferencing.
Shri Vaibhav Dube, learned counsel for the appellants.
Ms. Mamta Shandilya, learned government advocate for the
respondent / State.
Learned counsel for the appellants press I.A. No.16328/2021 for withdrawal of the present appeal.
Learned government advocate has no objection. The aforesaid I.A. is allowed.
The appeal is dismissed as withdrawn.
(Sujoy Paul) (Anil Verma)
Judge Judge
N.R.
Digitally signed by
NARENDRA KUMAR
RAIPURIA
Date: 2021.07.23
12:01:55 +05'30'