AWADH PRATAP SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following reliefs:

(2.) This Court in the case of Ajeet Kushwah v. State of M.P. and others by order dated 04/02/2019 passed in W.P. No. 2031/2019 has held as under:-

(3.) Accordingly, the counsel for the petitioner seeks permission of this Court to withdraw this petition.