Madhya Pradesh High Court
Parimal Singh vs The State Of Madhya Pradesh on 10 May, 2016
MCRC-10360-2014
(PARIMAL SINGH Vs THE STATE OF MADHYA PRADESH)
10-05-2016
Shri Mukesh Sharma, learned counsel for the petitioner.
Shri Rajendra Singh Yadav, learned PP for the respondent/state.
Learned counsel for the petitioner submits that this petition filed by the petitioner under section 482 of Cr.P.C has been rendered infructuous owing to which, he wants to withdraw this petition. The prayer is accepted.
The petition is hereby dismissed as having rendered infructuous.
(M.K. MUDGAL) JUDGE