Gauru @ Gaurav vs The State Of Madhya Pradesh
2021 Latest Caselaw 5716 MP

Citation : 2021 Latest Caselaw 5716 MP
Judgement Date : 20 September, 2021

Madhya Pradesh High Court

Gauru @ Gaurav vs The State Of Madhya Pradesh on 20 September, 2021

Author: Pranay Verma

                                                                                 1                                CRR-2216-2021
                                                        The High Court Of Madhya Pradesh
                                                                   CRR-2216-2021
                                                                (GAURU @ GAURAV Vs THE STATE OF MADHYA PRADESH)


                                             Indore, Dated : 20-09-2021
                                                       Heard through Video Conferencing.

                                                       Shri Gaurav Verma, learned counsel for the applicant.
                                                       Ms.   Archana    Maheshwari,     learned    Panel   Lawyer     for   the
                                             respondent/State.

Learned counsel for the applicant prays for and is granted permission

to withdraw this revision petition filed under Section 397 r/w S. 401 of Cr.P.C, with liberty to prosecute the criminal revision No.2211/2021 filed by the applicant against the very same judgment.

Accordingly, Cr.R. No.2216/2021 is dismissed as withdrawn with the aforesaid liberty.

(PRANAY VERMA) JUDGE

sumathi

Signature Not Verified VerifiedDigitally Digitally signed by SAN SUMATHI JAGADEESAN Date: 2021.09.21 14:08:55 IST

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