Madhya Pradesh High Court
Mahendra Singh Bhilala & Ors. vs State Of M.P. on 21 January, 2022
Author: Chief Justice
Bench: Chief Justice
1
The High Court Of Madhya Pradesh
CRA No. 331 of 2008
(MAHENDRA SINGH BHILALA & ORS. AND OTHERS Vs STATE OF M.P.)
Indore, Dated : 21-01-2022
Heard through Video Conferencing.
Appellant's counsel is absent.
Shri Sudhansu Vyas, Panel Lawyer for the respondent/State.
Letter dated 10.12.2021 has been addressed to the Court by Shri Mahendra Singh Bhilala-Appellant No.1. The same is endorsed by the jail authority. It is stated therein that he wants to withdraw this appeal.
The State has no objection.
Hence, the appeal stands dismissed as withdrawn against appellant No.1 Mahendra S/o Nirbhay Singh Bhilala.
(RAVI MALIMATH) (PRANAY VERMA)
CHIEF JUSTICE JUDGE
soumya
Signature Not Verified
SAN
Digitally signed by SOUMYA RANJAN
DALAI
Date: 2022.01.21 17:55:40 IST