Rajeev Jain vs The State Of Madhya Pradesh
2021 Latest Caselaw 2411 MP

Citation : 2021 Latest Caselaw 2411 MP
Judgement Date : 15 June, 2021

Madhya Pradesh High Court

Rajeev Jain vs The State Of Madhya Pradesh on 15 June, 2021

Author: Gurpal Singh Ahluwalia

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        THE HIGH COURT OF MADHYA PRADESH
                        Mcrc.29016.2021
        Rajeev Jain v. State of Madhya Pradesh and Anr.

Gwalior, Dated : 15.06.2021

      Shri Sanjay Kumar Bahirani, Counsel for the petitioner.

      Shri BPS Chauhan, Counsel for the respondent/State.

Heard through Video Conferencing.

In view of the judgment passed in the case of Jagdish

Kushwaha v. State of M.P. (M.Cr.C. No.2643/2011)(Gwalior

Bench), Counsel for the applicant seeks permission of this Court to

withdraw this application with liberty to challenge the charge-sheet if

occasion arises.

With aforesaid liberty, the application is dismissed as

withdrawn.

(G.S. Ahluwalia) Judge ar

ABDUR RAHMAN 2021.06.16 11:14:33 +05'30'

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