Madhya Pradesh High Court
Hariram Raikwar & Anr. vs The State Of M.P. And Ors on 9 October, 2012
W.P. No.5629/2002
09.10.2012
Shri S.A. Wakeel, learned counsel for the
petitioners.
Shri R.P. Tiwari, learned Govt. Advocate for
the respondent/State.
After arguing at length, when confronted with the decision of the Supreme Court rendered in the cases of Jacob Mathew Vs. State of Punjab and another (2005)6 SCC 1, State of Punjab Vs. Shiv Ram and Others (2005) 7 SCC 1, Martin F.D'Souza Vs. Mohd. Ishfaq (2009) 3 SCC 1 and Kusum Sharma and others Vs. Batra Hospital and Research Centre and others (2010) 3 SCC 480, the learned counsel for the petitioners prays for and is permitted to withdraw this petition with liberty to take up proceedings for mitigation of their grievances, if so advised.
With the aforesaid liberty, the petition filed by the petitioners stands disposed of as withdrawn.
C.C. as per rules.
(R.S. Jha) Judge gn