Shrawan Kumar Vaishya vs The State Of Madhya Pradesh
2022 Latest Caselaw 279 MP

                                        1                              CRR-3514-2021
            The High Court Of Madhya Pradesh
                     CRR No. 3514 of 2021
                   (SHRAWAN KUMAR VAISHYA Vs THE STATE OF MADHYA PRADESH)

    Jabalpur, Dated : 05-01-2022
           Shri Varun Kumar Dubey, counsel for the applicant.

           Ms. Papiya Ghosh, Panel Lawyer for the respondent/State.

This application has been listed on the question of maintainability as CRR No. 3270/2021 filed on behalf of the same applicant against the judgment dated 03.08.2021 in Criminal Appeal No. 206/2014 is already pending before this Court.

At this stage, learned counsel for the applicant seeks permission to withdraw this subsequent application.

In view of the aforesaid submission, this Criminal Revision stands dismissed as withdrawn.

(SMT. ANJULI PALO) JUDGE

vidya

Digitally signed by SREEVIDYA Date: 2022.01.05 17:52:31 +05'30'