Irfan Khan vs The State Of Madhya Pradesh
2021 Latest Caselaw 4106 MP

                                                                       1                              MCRC-33781-2021
                                              The High Court Of Madhya Pradesh
                                                        MCRC-33781-2021
                                                        (IRFAN KHAN Vs THE STATE OF MADHYA PRADESH)


                                    Jabalpur, Dated : 09-08-2021
                                             Heard through Video Conferencing.

                                             Shri A. Usmani, counsel for the applicant.
                                             Shri Kamlesh Dwivedi, Panel Lawyer for the respondent/State.

Learned counsel for the applicant seeks withdrawal of this application as judgment has been passed in the trial.

Accordingly, the application is dismissed as withdrawn having been rendered infructuous.

(SANJAY DWIVEDI) JUDGE

Prachi

Signature Not Verified SAN

Digitally signed by PRACHI PANDEY Date: 2021.08.10 12:42:12 IST