Madhya Pradesh High Court
Anas vs The State Of Madhya Pradesh on 18 January, 2022
Author: Vijay Kumar Shukla
Bench: Vijay Kumar Shukla
1 The High Court Of Madhya Pradesh MCRC No. 61416 of 2021 (ANAS Vs THE STATE OF MADHYA PRADESH AND OTHERS) Indore, Dated : 18-01-2022 Heard through Video Conferencing.
Shri G. Verma, learned counsel for the applicant. Shri Valmik Sakargayen, Public Prosecutor for State. After arguing for sometime, learned counsel for the applicant prays for withdrawal of the application with liberty to revive the application after the statement of the other prosecution witnesses and the prosecutrix are recorded.
Prayer allowed.
With the aforesaid liberty, the application is dismissed as withdrawn.
(VIJAY KUMAR SHUKLA) JUDGE SS/-
Signature Not Verified VerifiedDigitally Digitally signed by SAN SHAILESH MAHADEV SUKHDEVE Date: 2022.01.18 17:19:43 IST