Madhya Pradesh High Court
Mahesh @ Antim vs The State Of Madhya Pradesh on 9 March, 2018
THE HIGH COURT OF MADHYA PRADESH
M.Cr.C. No.9313/2018
(Mahesh @ Antim Vs. State of M.P.)
Indore dated :09/03/2018
Shri M.L. Patidar, learned counsel for the applicant.
Smt. Mamta Shandilya, learned Govt. Advocate for the
respondent/State.
After arguing at length on the merit of the case, learned counsel for the applicant seeks permission of this Court to withdraw this petition with a liberty to renew his prayer after recording the statement of the substantial prosecution witnesses before the trial Court.
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Accordingly, this petition is dismissed as withdrawn with the aforesaid liberty.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: 2018.03.09 18:49:04 +05'30'