LAWS(MPH)-2019-10-193

HAKAM SINGH PATEL Vs. STATE OF MADHYA PRADESH

Decided On October 01, 2019
Hakam Singh Patel Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) At the outset, learned counsel for the applicants submitted that he does not wish to press this application so far as it relates to applicant No.4 Rajkumar Lodhi.

(2.) In view of the aforesaid submission, this application is dismissed as not pressed so far as it relates to applicant No.4 Rajkumar Lodhi.

(3.) Heard with the aid of case diary.