Madhya Pradesh High Court
Veeru @ Virendra Singh Dhakad vs The State Of Madhya Pradesh Thr on 3 November, 2017
1 M.Cr.C.No. 11370/2017
(Veeru alias Virendra Singh Dhakad Vs. State of M.P.)
Gwalior,
Dated-03/11/2017
Shri Anshu Gupta, learned counsel for the applicant.
Shri A.K.Nirankari, learned PP for the
respondent/State.
After arguing for a while, learned counsel for the applicant seeks withdrawal of this application with liberty to renew his prayer once the statement of prosecutrix is recorded.
Liberty as prayed for is granted. Application is dismissed as withdrawn.
(Anand Pathak) Judge jps/-