Madhya Pradesh High Court
Akshay vs The State Of Madhya Pradesh on 1 October, 2020
Author: Rajeev Kumar Shrivastava
Bench: Rajeev Kumar Shrivastava
01 MCRC-36838/2020
HIGH COURT OF MADHYA PRADESH
MCRC-36838/2020
(Akshay vs. State of M.P. )
Gwalior, Dated: 1.10.2020
Shri Puran Kulshrestha, learned counsel for the applicant.
Shri Ashutosh Pandey, learned Panel Lawyer for the
respondent/State.
Shri D.S.Tomar, learned counsel for the complainant. Matter is heard through Video Conferencing. At the outset, learned counsel for the applicant prays for withdrawal of the application filed under Section 439 of Cr.P.C. in connection with Crime No.344/2020 registered at Police Station Porsa, District Morena for the offences punishable under sections 459, 307, 302, 34 of IPC and section 25/27 of the Arms Act with liberty to repeat after reasonable time.
Prayer is allowed.
Accordingly, application is dismissed as withdrawn with liberty aforesaid.
Certified copy/ e-copy as per rules/directions.
(Rajeev Kumar Shrivastava) Judge vv SMT VALSALA VASUDEVAN 2020.10.02 18:08:27 +05'30'