Madhya Pradesh High Court
Ramesh Nath @ Rajesh Guru vs The State Of Madhya Pradesh on 23 March, 2018
THE HIGH COURT OF MADHYA PRADESH
MCRC-10239-2018
(RAMESH NATH @ RAJESH GURU Vs THE STATE OF MADHYA PRADESH)
Indore, Dated : 23-03-2018
Shri Tarun Kushwaha, learned counsel for the applicant.
Shri Vishal Sannotiya, learned Public Prosecutor for the
respondent/State.
After arguing at length, on the merits of the case, learned sh counsel for the applicant seeks permission of this Court to withdraw this application, filed under Section 439 of Cr.P.C.
e ad Prayer is allowed. Accordingly, this application is dismissed as withdrawn. Certified copy as per Rules. Pr a hy (S.K. AWASTHI) JUDGE ad M of sumathi rt ou Digitally signed by Sumati C Jagadeesan Date: 2018.03.24 11:37:34 +05'30' h ig H