Sardarnath vs The State Of Madhya Pradesh
2021 Latest Caselaw 4137 MP

                                                                         1                                CRA-3633-2017
                                               The High Court Of Madhya Pradesh
                                                          CRA-3633-2017
                                                          (SARDARNATH Vs THE STATE OF MADHYA PRADESH)


                                       Jabalpur, Dated : 10-08-2021
                                              Heard through Video Conferencing.

                                              Shri V.K. Shrivastava, learned counsel for the appellant.
                                              Ms. Kamlesh Tamrakar, learned counsel for the respondent/State.

This appeal has been preferred against the judgment dated 14.06.2017 passed by 3rd Additional Judge, Mandla (MP). in Special S.T. No.36/2015,

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.1000/-, Section 366A of IPC and sentenced to undergo R.I. for 5 years with fine of Rs.1,000/- and Section 376(2)(Dha) of IPC and sentenced to undergo R.I. for 10 years with fine of Rs. 5000/- and default stipulations have also been imposed by the trial Court.

I.A.No.11271/2021, is received from Superintendent of Netaji Shubhash Chandra Bose, Central Jail, Jabalpur (MP), dated 22.06.2021, wherein it is mentioned that appellant is willing to complete his jail sentence,

therefore, the accused/appellant has submitted an application in the office of Jail Superintendant, Central Jail, Jabalpur (MP), for withdrawal of appeal.

I.A.No.11271/2021 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 Accordingly, the appeal is dismissed as withdrawn.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