Akhilesh @ Akkal Singh vs The State Of Madhya Pradesh
2022 Latest Caselaw 1129 MP

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                                            The High Court Of Madhya Pradesh
                                                     MCRC No. 3943 of 2022
                                           (AKHILESH @ AKKAL SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                                    Jabalpur, Dated : 24-01-2022
                                          Heard through Video Conferencing.

                                          Shri Anil Tiwari, learned counsel for the applicants.
                                          Smt. Nalini Gurung, learned Panel Lawyer for the respondent/State.

After arguing at length, learned counsel for the applicant submits that the matter has been listed for pronouncement of judgment in the trial Court and, therefore, he seeks withdrawal of the application.

The application is accordingly dismissed as withdrawn.

(SANJAY DWIVEDI) JUDGE

rao

Signature Not Verified SAN

Digitally signed by SATYA SAI RAO Date: 2022.01.25 10:27:08 IST