LAWS(MPH)-2024-6-42

SAHIL BEN Vs. STATE OF MADHYA PRADESH

Decided On June 14, 2024
Sahil Ben Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) At the outset, learned counsel for the applicants submit that he does not wish to press the instant application for applicant No.3-Pappu @ Pradeep. Accordingly, the application is dismissed as not pressed for applicant No.3- Pappu @ Pradeep.