Madhya Pradesh High Court
Rajbahadur Si Ngh @ V.P. vs State Of M.P on 14 October, 2014
(Rajbahadur Singh Vs. State of M.P.) 1 M.Cr.C. No. 7149/2013 14/10/2014 Shri P.D.S. Rathore, Advocate for the petitioner. Learned counsel for the petitioner wants to withdraw the petition with liberty to file appropriate application.
Accordingly, petition is dismissed as withdrawn with the aforesaid liberty.
(S.K. Palo) Judge Abhi*