AYYUB QURESHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary /challan papers.

(2.) Learned counsel for the applicants prays for withdrawal of the application in so far as it relates to applicant No.1 Ayyub Qureshi S/o. Chote Kha Qureshi.

(3.) Prayer is allowed and the application is dismissed as withdrawn in respect of applicant No.1 Ayyub Qureshi S/o. Chote Kha Qureshi.