Neetu vs The State Of Madhya Pradesh
2021 Latest Caselaw 551 MP

Citation : 2021 Latest Caselaw 551 MP
Judgement Date : 8 March, 2021

Madhya Pradesh High Court

Neetu vs The State Of Madhya Pradesh on 8 March, 2021

Author: Gurpal Singh Ahluwalia

                                             1                           MCRC-12450-2021
                  The High Court Of Madhya Pradesh
                            MCRC-12450-2021
                           (NEETU Vs THE STATE OF MADHYA PRADESH AND OTHERS)

1
Gwalior, Dated : 08-03-2021
             Shri Arun Pateriya, Counsel for the applicant.
             Shri Nitin Goyal, Panel Lawyer for the respondent/State.

Case diary is available.

In the light of the judgment passed in the case of Independent Thought v. Union of India reported in (2017) 10 SCC 800 as well as the

fact that prosecutrix was minor, counsel for the applicant seeks permission of this Court to withdraw this application.

It is accordingly dismissed as withdrawn.

(G.S. AHLUWALIA) JUDGE

ABDUR RAHMAN 2021.03.08 18:06:40 +05'30'

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