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Madhya Pradesh High Court

Dharamraj Shivankar vs The State Of Madhya Pradesh on 18 February, 2022

Author: Vishal Mishra

Bench: Vishal Mishra

                                                                        1
                                        IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
                                                                         BEFORE
                                                           HON'BLE SHRI JUSTICE VISHAL MISHRA
                                                              ON THE 18th OF FEBRUARY, 2022

                                                      MISC. CRIMINAL CASE No. 6131 of 2022

                                               Between:-
                                               DHARAMRAJ SHIVANKAR S/O SUKHADAYAL
                                               SHIVANKAR    , AGED ABOUT 25 YEARS,
                                               OCCUPATION: AUTO DRIVER VILLAGE BARRAI,
                                               P.S.KATARA HILLS BHOPAL (MADHYA PRADESH)

                                                                                                      .....PETITIONER
                                               (BY SHRI R.K. JAIN, ADVOCATE.)

                                               AND

                                               THE STATE OF MADHYA PRADESH THROUGH
                                               P.S.KATARA HILLS P.S.KATARA HILLS (MADHYA
                                               PRADESH)

                                                                                                    .....RESPONDENTS
                                               (BY SHRI TAPAN BATHRE, LEARNED PANEL LAWYER FOR THE
                                               RESPONDENT/STATE.)

                                          This application coming on for admission this day, the court passed the
                                   following:
                                                                         ORDER

At the outset, learned counsel for the petitioner prays for withdrawal of this petition.

Prayer allowed.

Accordingly, the petition is dismissed as withdrawn (VISHAL MISHRA) JUDGE R Signature Not Verified SAN Digitally signed by ROSHNI SINGH Date: 2022.02.18 18:19:45 IST