Bhupendra Kumar Gupta vs The State Of Madhya Pradesh
2021 Latest Caselaw 5416 MP

Citation : 2021 Latest Caselaw 5416 MP
Judgement Date : 14 September, 2021

Madhya Pradesh High Court

Bhupendra Kumar Gupta vs The State Of Madhya Pradesh on 14 September, 2021

Author: Prakash Shrivastava

                                                                        1                          MCRC-44145-2021
                                              The High Court Of Madhya Pradesh
                                                        MCRC-44145-2021
                                             (BHUPENDRA KUMAR GUPTA Vs THE STATE OF MADHYA PRADESH AND OTHERS)


                                    Jabalpur, Dated : 14-09-2021
                                             Heard through Video Conferencing.

                                             Shri Rakesh Dwivedi, leaned counsel for the petitioner.
                                             Shri Akshay Pawar, learned Panel Lawyer for the respondent-State.

Learned counsel appearing for the petitioner seeks permission to withdraw the M.Cr.C. with liberty to file a properly constituted appeal.

Prayer is allowed.

M.Cr.C. is dismissed as withdrawn with the liberty as prayed. Certified copy of the impugned judgment be returned to counsel for the petitioner on placing on record the photocopy of the same.

                                       (PRAKASH SHRIVASTAVA)                                 (VIRENDER SINGH)
                                              JUDGE                                                  JUDGE


                                    kundan




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Digitally signed by KUNDAN SHARMA Date: 2021.09.16 14:06:33 IST