Madhya Pradesh High Court
Ghanshyam Ojha vs The State Of Madhya Pradesh on 17 April, 2015
M.Cr.C. No. 198/2015
(Ghanshyam Ojha Vs. State of M.P)
17.04.2015
Shri Lokendra Shrivastava, counsel for the applicant.
Shri BPS Chauhan, Panel Lawyer for the
respondent/State.
Heard learned counsel for the parties. At this stage, as prayed by learned counsel for the applicant, present application filed under Section 439 of Cr.P.C. by the applicant Ghanshyam Ojha is hereby dismissed being withdrawn.
(N.K.GUPTA) JUDGE jps/-