LAWS(MPH)-2012-9-340

DHARAMDAS Vs. THE STATE OF M.P.

Decided On September 07, 2012
DHARAMDAS Appellant
V/S
The State Of M.P. Respondents

JUDGEMENT

(1.) AFTER arguing the application, Learned Counsel for the appellant No.2 seeks withdrawal of this application. Prayer is allowed.

(2.) THE application is dismissed as withdrawn.