Madhya Pradesh High Court
Aisha Kinnar vs The State Of Madhya Pradesh on 16 April, 2019
1 MCRC-12668-2019
The High Court Of Madhya Pradesh
MCRC-12668-2019
(AISHA KINNAR Vs THE STATE OF MADHYA PRADESH)
Jabalpur, Dated : 16-04-2019
Shri Sandeep Mahawar, learned counsel for the applicant.
Shri Devendra Gangrade, learned Panel Lawyer for the
respondent/State.
After arguing for sometime, learned counsel for the applicant seeks permission to withdraw this application filed under Section 439 of Cr.P.C.
Prayer is allowed.
Accordingly, the application stands dismissed as withdrawn.
(SUBODH ABHYANKAR) JUDGE sjk Digitally signed by SHARANJEET KAUR JASSAL Date: 22/04/2019 13:22:19