Arun Shukla @ Santosh vs The State Of Madhya Pradesh
2021 Latest Caselaw 7261 MP

1 CRR-1962-2017 The High Court Of Madhya Pradesh CRR No. 1962 of 2017 (ARUN SHUKLA @ SANTOSH Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 10-11-2021 Shri Bhupendra Kumar Shukla, counsel for the petitioner.

Shri Pramod Saxena, Government Advocate for the State. Status report dated 20.02.2020 received from District & Sessions Judge, Satna shows that the trial Court has concluded the trial and has delivered the judgment in the case.

Learned counsel for the petitioner submitted that the present petition has rendered infructuous and he does not want to press the same and prays for its withdrawal.

He is permitted to do so.

The revision petition is dismissed as withdrawn.

(VIRENDER SINGH) JUDGE

@shish

Signature Not Verified SAN

Digitally signed by ASHISH KUMAR JAIN Date: 2021.11.10 18:23:46 IST