Madhya Pradesh High Court
Ajeet @ Iliyas @ Rajkumar @ Shery vs The State Of Madhya Pradesh on 22 July, 2010
M.Cr.C. No. 3537/2010 22.7.2010
Shri Manish Datt, counsel for the applicant. Shri R. N. Yadav, Panel Lawyer for the State. Learned counsel for the applicant seeks to withdraw the petition.
Prayer allowed.
Petition is dismissed being withdrawn.
(N.K. Gupta) Judge bina