Ramnarayan Khairwar vs The State Of Madhya Pradesh
2021 Latest Caselaw 4136 MP

                                                                          1                               CRA-1152-2016
                                               The High Court Of Madhya Pradesh
                                                          CRA-1152-2016
                                                     (RAMNARAYAN KHAIRWAR Vs THE STATE OF MADHYA PRADESH)

                                       3
                                       Jabalpur, Dated : 10-08-2021
                                              Heard through Video Conferencing.
                                              Shri P.S. Chouhan, learned counsel for the appellant.
                                              Ms. Kamlesh Tamrakar, learned counsel for the respondent/State.

This appeal has been preferred against the judgment dated 11.02.2016 p as s ed by Special Judge Singrouli (MP). in Special Session Trial

No.14/2014, by which the appellant has been convicted for offence under Section 363 of IPC and sentenced to undergo R.I. for 3 years with fine of Rs.200/-, Section 366-A of IPC and sentenced to undergo R.I. for 3 years with fine of Rs.300/- and Section 6 of POCSO Act and sentenced to undergo R.I. for 10 years with fine of Rs. 500/- and default stipulations have also been imposed by the trial Court.

I.A.No.5320/2021, is received from Superintendent of District Jail, Singrouli (MP), dated 25.03.2021, wherein it is mentioned that the sentence of appellant is almost completed, therefore, the accused/appellant has submitted

an application in the office of Jail Superintendant, District Jail, Singrouli (MP), for withdrawal of appeal.

I.A.No.5320/2021 stands disposed off. Accordingly, the appeal is dismissed as withdrawn.

(RAJENDRA KUMAR SRIVASTAVA) JUDGE

L.R.

Signature Not Verified SAN

Digitally signed by LALIT SINGH RANA Date: 2021.08.10 18:03:31 IST