Karan Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 237 MP

                                          1                              CRR-461-2021
         The High Court Of Madhya Pradesh
                    CRR-461-2021
                          (KARAN SINGH Vs THE STATE OF MADHYA PRADESH)


Gwalior, Dated : 25-02-2021
       Shri Kunwar Sahab Singh, learned counsel for the petitioner.

       Shri Indar Asthana, learned Panel Lawyer for the respondent/State.

At the very outset, learned counsel for the petitioner prays for withdrawal of present criminal revision as by the same petitioner, one more revision bearing number Cr.R. No. 424/2021 has already been filed against the

same judgment, which is pending consideration.

Prayer is allowed.

Accordingly, this criminal revision stands dismissed as withdrawn.

(RAJEEV KUMAR SHRIVASTAVA) JUDGE

Shubhankar

SHUBHANKAR MISHRA 2021.02.25 16:45:55 +05'30'