Rakku @ Rakesh @ Goldi vs The State Of Madhya Pradesh
2021 Latest Caselaw 966 MP

                                                                     1                            MCRC-25901-2020
                                         The High Court Of Madhya Pradesh
                                                   MCRC-25901-2020
                                                (RAKKU @ RAKESH @ GOLDI Vs THE STATE OF MADHYA PRADESH)

                                  9
                                  Jabalpur, Dated : 22-03-2021
                                        Mr. Mohd. Saleem Khan, learned counsel for the applicant.
                                        Mr. Sourabh Shukla, learned Panel Lawyer for the respondent/State.

Counsel for the applicant prays for withdrawal of this case as the applicant has been convicted by the trial Court vide judgment dated 27.01.2021.

Accordingly, the M.Cr.C. is dismissed as withdrawn.

(SMT. ANJULI PALO) JUDGE

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Signature Not Verified SAN

Digitally signed by KOUSHLENDRA SHARAN SHUKLA Date: 2021.03.23 16:26:56 IST