Motiram vs Ravi Kumar
2021 Latest Caselaw 8062 MP

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                                                                      CRA No.2949/2021

         High Court of Madhya Pradesh, Jabalpur
                     Bench at Indore
                 Criminal Appeal No.2949/2021
                                (Motiram s/o Khubram
                                 Hariram s/o Motiram
                                       Versus
                          Ravi Kumar s/o Ramchandra Yadav
                            Manish Yadav s/o Ravi Yadav

                          The State of Madhya Pradesh Through
                    P.S. Badgonda, Tehsil Mhow, District Indore MP)
Indore, Dated 01.12.2021
      Shri Anil Ojha, learned counsel for the appellants /

complainants.

      Shri Yashpal Rathore, learned counsel for the respondent /

State of Madhya Pradesh.

The present appellants / complainants have filed this criminal

appeal under Section 372 of the Code of Criminal Procedure, 1973

against acquittal of respondents No.1 and 2 (Ravi Kumar and Manish

Yadav) by the learned 3rd Additional Sessions Judge, Dr. Ambedkar

Nagar, District Indore (MP) in Sessions Trial No.216/2016 vide

judgment dated 16th March, 2021 whereby the learned Judge has

acquitted respondents No.1 and 2 from commission of offence

punishable under Sections 325/34, 504 and 506-II of Indian Penal

Code, 1860.

Heard on IA No.27719/2021, an application for withdrawal of

the present criminal appeal on the ground that the matter has been

compromised between the parties and the appellants / complainants

do not wish to prosecute the appeal any further, which has been filed

against the acquittal.

CRA No.2949/2021

For the reasons assigned in the application, IA No.27719/2021

is allowed.

As a result, Criminal Appeal No.2949/2021 is hereby

dismissed as withdrawn.

Let the record of the concerned case (if available in the Reg-

istry) be send to the trial Court along with copy of this order, if not

required in other connected matter.

All the other pending interlocutory applications, if any, shall

stand disposed of.

Certified copy as per rules.

(Subodh Abhyankar) Judge Pithawe RC

RAMESH CHANDRA PITHWE 2021.12.02 13:44:15 +05'30'