Madhya Pradesh High Court
Param Lal @ Halke Bhaiy vs The State Of Madhya Pradesh on 13 April, 2022
Author: Virender Singh
Bench: Virender Singh
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
MCRC No. 10220 of 2022
(PARAM LAL @ HALKE BHAIY Vs THE STATE OF MADHYA PRADESH)
Dated : 13-04-2022
Shri Ashish Tiwari, counsel for the petitioner.
Shri Pradeep Gupta, Public Prosecutor for the respondent State.
Due to some technical default learned counsel for the petitioner prays for permission to withdraw the petition with liberty to file a fresh petition after rectifying the mistake.
Permission is granted.
Petition is dismissed as withdrawn with the aforesaid liberty.
(VIRENDER SINGH) JUDGE Loretta Signature Not Verified SAN Digitally signed by MRS. LORETTA RAJ Date: 2022.04.13 16:24:37 IST