Madhya Pradesh High Court
Shahil @ Sonu vs The State Of Madhya Pradesh on 2 December, 2021
Author: Anil Verma
Bench: Anil Verma
THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No. 56968/21 (Shahil @ Sonu Vs. State of MP) Indore, Dated: 2/12/2021 Ms. Sarika Athale, learned counsel for the applicant. Ms. Seema Maheshwari, learned P.L.for State. Learned counsel for the applicant seeks to withdraw the M.Cr.C with liberty to renew the prayer after filing of charge sheet before the trial court.
Prayer allowed.
M.Cr.C. is dismissed as withdrawn with the liberty as prayed.
(Anil Verma) Judge BDJ Signature Not Verified SAN Digitally signed by BHUVNESHWAR DATT JOSHI Date: 2021.12.03 18:37:22 PST