Madhya Pradesh High Court
Nidhesh Yadav vs The State Of Madhya Pradesh on 6 September, 2022
Author: Vishal Dhagat
Bench: Vishal Dhagat
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE VISHAL DHAGAT
ON THE 6th OF SEPTEMBER, 2022
MISC. CRIMINAL CASE No. 36106 of 2022
Between:-
NIDHESH YADAV S/O BHIKARI LAL YADAV,
AGED ABOUT 40 YEARS, OCCUPATION:
AGRICULTURIST R/O BAHNPUR TEHSIL
MAKHAN NAGA DISTRICT NARMADAPURAM
(MP) (MADHYA PRADESH)
.....APPLICANT
(BY SHRI K.S. RAJPOOT - ADVOCATE)
AND
THE STATE OF MADHYA PRADESH THROUGH
POLICE STATION MAKHANNAGAR DISTRICT
NARMADAPURAM (M.P.) (MADHYA PRADESH)
.....RESPONDENTS
(BY SHRI D.K. PAROUHA - GOVERNMENT ADVOCATE)
This application has come up for hearing on this day, the court passed
the following:
ORDER
Learned counsel appearing for applicant prays for withdrawal of this MCRC.
Prayer is allowed.
Accordingly, this MCRC is dismissed as withdrawn.
(VISHAL DHAGAT) JUDGE shabana SHABANA ANSARI Digitally signed by SHABANA ANSARI DN: c=IN, o=HIGH COURT OF MADHYA PRADESH, ou=HIGH COURT OF MADHYA PRADESH, postalCode=482001, st=Madhya Pradesh, 2.5.4.20=4bc06f2e678b75148b60bb7947ee9ffc5ed27ef1f43a5d4d93d2d13dda510735, pseudonym=B646F86821C200C9792A53984F1D0790135DE39A, serialNumber=8A5E15A33816E651B4DB52BF3225281EF6C191F68E5EBE90A6E101CF42422711, cn=SHABANA ANSARI Date: 2022.09.07 11:18:57 +05'30'