LAWS(MPH)-2024-5-130

WAJID KHAN Vs. STATE OF MADHYA PRADESH

Decided On May 22, 2024
WAJID KHAN Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Learned counsel for the applicant prays for withdrawal of I.A. No.12582 of 2024.

(2.) Prayer allowed.

(3.) Accordingly, I.A. No.12582 of 2024 is dismissed as withdrawn.