Madhya Pradesh High Court
Sikandar @ Shikku vs The State Of Madhya Pradesh on 1 December, 2017
THE HIGH COURT OF MADHYA PRADESH
M.Cr.C. No.24468/2017
(Sikandar @ Shikku Vs. State of M.P.)
Indore dated : 01/12/2017
Shri S.R. Golwalkar, learned counsel for the petitioner.
Shri K.K. Tiwari, learned Govt. Advocate for the
respondent/State.
After arguing at length on the merits of the case, learned counsel for the petitioner seeks leave of this Court to withdraw this petition .
Prayer is granted.
Accordingly, the petition is dismissed as withdrawn .
(Ved Prakash Sharma) Judge skt Santosh Kumar Tiwari Digitally signed by Santosh Kumar Tiwari DN: c=IN, o=High Court of Madhya Pradesh, ou=Administration, postalCode=452010, st=Madhya Pradesh, 2.5.4.20=0302427ede38493e8c0c43f0be7 a802b914f6c4be69964f9f552be6e645bac c8, cn=Santosh Kumar Tiwari Date: 2017.12.04 23:11:21 +05'30'