Deepak Sharma vs The State Of Madhya Pradesh
2022 Latest Caselaw 2510 MP

THE HIGH COURT OF MADHYA PRADESH MCRC No.64300/2021 (DEEPAK SHARMA VS. STATE OF M.P. & ORS.)

Gwalior, Dated : 22/02/2022

Shri Avdesh Sharma, learned counsel for the applicant.

Shri Naval Gupta, learned counsel for the State.

This application under Section 482 of Cr.P.C. has been filed for

quashment of FIR in Crime No.837/2020 registered at Police Station

Aron, District Guna for offences under Sections 379 and 414 of IPC

and Sections 21(1) and 4(A) of Mines and Minerals (Development

and Regulation), Act, 1957.

After arguing the matter at length and in view of the the

judgment passed by the Supreme Court in the case of Jayant Etc. Vs.

The State of M.P. passed on 03/12/2020 in CRA Nos. 824-825 of

2020, the counsel for the applicant seeks permission of this Court to

withdraw this application.

Accordingly, the application is dismissed as withdrawn.

                                                               (G.S. Ahluwalia)
Pj'S/-                                                               Judge
         Digitally signed by
         PRINCEE BARAIYA
         Date: 2022.02.22
         17:05:01 -08'00'