Madhya Pradesh High Court
Annu @ Anwar vs The State Of Madhya Pradesh on 8 May, 2019
HIGH COURT OF MADHYA PRADESH MCRC No.17940/2019 (Annu @ Anwar Vs. State of M.P.) Indore, Dated:08/05/2019 Shri S.A. Warsi, learned counsel for the applicant. Shri Akash Sharma, learned counsel for the State. Learned counsel for the applicant seeks permission to withdraw the M.Cr.C. with liberty to renew the prayer subsequently.
The prayer is allowed.
M.Cr.C. is dismissed as withdrawn with liberty as prayed. C.c. as per rules.
(Prakash Shrivastava) Judge krjoshi Digitally signed by KHEMRAJ JOSHI Date: 08/05/2019 17:37:03