Meena vs Anil
2021 Latest Caselaw 9156 MP

1 MCRC. 45161/2021

The High Court of Madhya Pradesh Misc. Cri. Case No. 45161/2021 (Meena vs. Anil & others) Gwalior dated 22.12.2021 Shri Bhupendra Singh Dhakad, learned counsel for the applicant.

Shri Lokendra Shrivastava, learned Public Prosecutor, for the State.

Learned counsel for the applicant seeks to withdraw the instant Miscellaneous Criminal Case filed under Section 378(4) read with Section 372 of CrPC.

Prayer is allowed.

Instant Misc. Cri. Case is dismissed as withdrawn. Learned counsel for the applicant further submits that in the present case he has also annexed memo of criminal appeal under Section 372 read with Section 378 of CrPC against the judgment of acquittal dated 7.7.2021. The same may be registered as Criminal Appeal.

Office is directed to register this case as Criminal Appeal and list the appeal for admission.

                  (Rohit Arya)                                   (Deepak Kumar Agarwal)
                     Judge                                                 Judge


(yog)




                                          YOGESH VERMA
                                          2021.12.23
                       VALSALA
                       VASUDEVAN
                       2018.10.26
                       15:14:29 -07'00'
                                          11:33:00 +05'30'