M. Imran vs The State Of Madhya Pradesh
2021 Latest Caselaw 6581 MP

Citation : 2021 Latest Caselaw 6581 MP
Judgement Date : 20 October, 2021

Madhya Pradesh High Court

M. Imran vs The State Of Madhya Pradesh on 20 October, 2021

Author: Sanjay Dwivedi

                                        1                             MCRC-33522-2020
           The High Court Of Madhya Pradesh
                     MCRC-33522-2020
                          (M. IMRAN Vs THE STATE OF MADHYA PRADESH)

5
Jabalpur, Dated : 20-10-2021
         Heard through Video Conferencing.

         Mr. Rajesh Yadav, counsel for the applicant.
         Ms. Supriya Singh, Panel Lawyer for the respondent/State.

Learned counsel for the applicant submits that the trial has

already been concluded and the case is fixed for judgment, therefore, he seeks withdrawal of this application.

In view of the above, this application is dismissed as withdrawn.

(SANJAY DWIVEDI) JUDGE

Prachi

Digitally signed by PRACHI PANDEY Date: 2021.10.21 10:45:29 +05'30'

Download the LatestLaws.com Mobile App