Madhya Pradesh High Court
Jahid Ali vs The State Of Madhya Pradesh on 30 September, 2019
1 WP-16220-2016 The High Court Of Madhya Pradesh WP-16220-2016 (JAHID ALI Vs THE STATE OF MADHYA PRADESH) 12 Jabalpur, Dated : 30-09-2019 Ms. Anita Kaithwas, learned counsel for the petitioner. Shri Madhur Shukla, learned counsel for the State. As per the learned counsel for the petitioner, this petition has become infructuous and she wants to withdraw it.
This petition is dismissed as withdrawn.
C.C as per rules.
(ATUL SREEDHARAN) JUDGE PG Signature Not Verified SAN Digitally signed by PARMESHWAR GOPE Date: 2019.10.03 11:03:01 IST