Madhya Pradesh High Court
Madhu @ Mehrajbi vs State Of M.P. on 24 February, 2021
Author: Sujoy Paul
Bench: Sujoy Paul
HIGH COURT OF MADHYA PRADESH M.Cr.C. No.52714/2020 Madhu @ Mehrajbi Vs. State of MP Indore, Dated:24.02.2021 Shri Mukesh Sinjonia, learned counsel for applicant. Shri Ankit Premchandani, learned PL for State. After arguing for some time learned counsel for applicant seeks to withdraw this M.Cr.C with liberty to renew it after substantial prosecution evidence is recorded.
In absence of opposition, prayer is allowed. M.Cr.C is dismissed as withdrawn with the liberty as prayed for.
(SUJOY PAUL) Judge Digitally signed by Varghese Mathew Date: 2021.02.24 03:49:48 -08'00'