Madhya Pradesh High Court
Tarun @ Kishan vs The State Of Madhya Pradesh on 24 September, 2021
Author: Rohit Arya
Bench: Rohit Arya
1 MCRC-47324-2021
The High Court Of Madhya Pradesh
MCRC-47324-2021
(TARUN @ KISHAN Vs THE STATE OF MADHYA PRADESH)
1
Indore, Dated : 24-09-2021
Shri Vishal Sharma, learned counsel for the applicant.
Shri Somil Ekadi, learned Panel lawyer for the respondent-State.
Heard through Video Conferencing. After arguing for a while, learned counsel for the applicant seeks leave of this Court to withdraw this application.
Prayer allowed.
Accordingly, this application under Section 439 of Cr.P.C. is dismissed as withdrawn.
(ROHIT ARYA) JUDGE vc VARSHA Digitally signed by VARSHA CHATURVEDI DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA CHATURVE PRADESH BENCH GWALIOR, postalCode=474011, st=Madhya Pradesh, 2.5.4.20=df59fbf0f5c7485addc8affe3edf20e67d1 1d7f91045d81139f6792fbd4ae91f, cn=VARSHA DI CHATURVEDI Date: 2021.09.25 11:48:46 +05'30'