Madhya Pradesh High Court
Nahelal Alias Nahlu Kol vs The State Of Madhya Pradesh on 6 March, 2018
THE HIGH COURT OF MADHYA PRADESH
CRA-1122-2018
(NAHELAL ALIAS NAHLU KOL Vs THE STATE OF MADHYA PRADESH)
3
Jabalpur, Dated : 06-03-2018
Shri Manish Datt, learned Senior Advocate with Shri Pradeep
Hazari, learned counsel for the appellant.
Shri Arvind Singh, learned Govt. Advocate for respondent State.
Learned counsel for the appellant wants to withdraw this appeal.
sh The appeal is dismissed as withdrawn.
e ad (ATUL SREEDHARAN) Pr JUDGE a hy ad vivek M Digitally signed by VIVEK KUMAR TRIPATHI of Date: 2018.03.05 12:33:01 -08'00' rt ou C h ig H