Madhya Pradesh High Court
Rayyan Sheikh vs The State Of Madhya Pradesh on 8 December, 2017
THE HIGH COURT OF MADHYA PRADESH
M.Cr.C. No.22450/2017
(Rayyan Sheikh Vs. State of M.P.)
Indore dated : 08/12/2017
Shri Vijay Sharma, learned counsel for the petitioner.
Shri Hemant Sharma, learned Govt. Advocate for the
respondent/State.
After arguing at length on the merits of the case, learned counsel for the petitioner seeks leave of this Court to withdraw this petition .
Prayer is granted.
Accordingly, the petition is dismissed as withdrawn .
(Ved Prakash Sharma) Judge skt Santosh Digitally signed by Santosh Kumar Tiwari DN: c=IN, o=High Court of Madhya Pradesh, ou=Administration, Kumar postalCode=452010, st=Madhya Pradesh, 2.5.4.20=0302427ede38493e8c0c43f0 Tiwari be7a802b914f6c4be69964f9f552be6e 645bacc8, cn=Santosh Kumar Tiwari Date: 2017.12.09 23:25:05 +05'30'