Madhya Pradesh High Court
Gulab Kapoor vs Shilpa on 20 March, 2018
THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.10332/2018 (Gulab Kapoor Vs. Shilpa) Indore dated :20/03/2018 Shri Tarun Kushwaha, learned counsel for the applicant.
After arguing at length on the merit of the case, learned counsel for the applicant seeks permission of this Court to withdraw this petition filed under Section 482 of the Cr.P.C. with a liberty to raise all the grounds before the trial Court, which are alleged in the present petition.
Prayer is allowed.
Accordingly, this petition is dismissed as withdrawn with the aforesaid liberty.
Certified copy as per rules.
(S.K. Awasthi) Judge skt Digitally signed by Santosh Kumar Tiwari Date: 2018.03.21 10:59:52 +05'30'