Madhya Pradesh High Court
Sharad @ Pappu Jaiswal vs The State Of Madhya Pradesh on 20 March, 2019
1 MCRC-11055-2019
The High Court Of Madhya Pradesh
MCRC-11055-2019
(SHARAD @ PAPPU JAISWAL Vs THE STATE OF MADHYA PRADESH)
Jabalpur, Dated : 20-03-2019
Shri S.M. Shukla, Advocate for the applicant.
Shri Ajay Tamrakar, P.L. for the respondent/State.
Learned counsel for the applicant wants to withdraw this application with liberty to file an appropriate application before the concerned Court.
Prayer is allowed.
Accordingly, this application is dismissed as withdrawn with the aforesaid liberty.
(RAJEEV KUMAR DUBEY) JUDGE m/-
Digitally signed by MONIKA CHOURASIA Date: 20/03/2019 17:50:31