NEERAJ CHOUDHARY Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioner-accused has filed this M.Cr.C. u/s 482 of Cr.P.C . to quash the entire charge-sheet, as crime No. 610/17 registered at Police Station- Gadarwara.

(2.) Learned counsel for the petitioners-accused seeks to withdraw the application on behalf of the petitioner No.3-Rachna.

(3.) Accordingly, this M.Cr.C. on behalf of petitioner No.3-Rachna stands dismissed as withdrawn.