Madhya Pradesh High Court
Sahid @ Shahid Sheikh vs The State Of Madhya Pradesh on 2 November, 2017
1 (Shahid and Anr. Vs. State of M. P.) M.Cr.C. No.18217 of 2017 Indore, Dated:- 02/11/2017 Ms. Poorva Mahajan, learned Counsel for the applicants--Sahid @ Shahid Shekh and Aamin.
Shri Bhuwan Deshmukh, learned Public Prosecutor for the non-applicant/State.
After arguing for some time, learned Counsel for the applicants prays for withdrawal of this application.
Prayer allowed.
Accordingly, M.Cr.C. No.18217 of 2017 is dismissed as withdrawn.
(P. K. Jaiswal) Judge pp/ Pankaj Pandey 2017.11.03 05:16:19
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