Vikram Kushwah vs State Of M.P.
2021 Latest Caselaw 124 MP

                                                                        1                              CRA-3537-2020
                                             The High Court Of Madhya Pradesh
                                                        CRA-3537-2020
                                                              (VIKRAM KUSHWAH Vs STATE OF M.P.)

                                    6
                                    Indore, Dated : 23-02-2021
                                            Shri Anil Nagrani, learned counsel for the appellant.
                                            Shri Arjun Pathak, learned Panel Lawyer for the respondent/State.

Learned counsel for the appellant has argued at length on merits of the application referring to various paragraphs of judgment and also depositions of witnesses as well as exhibits.

Learned counsel for the respondent/State has also pointed out clinching evidence referred to and relied upon by the trial Judge while convicting the appellant.

Thereafter, while this Court was about to decide the application i.e. IA No.104/2021 on merits, learned counsel for the appellant prayed for withdrawal of IA No.104/2021.

This Court does not appreciate the conduct of counsel for the appellant.

Be that as it may, IA No.104/2021 is dismissed as withdrawn.

(ROHIT ARYA) JUDGE

Vibha

Signature Not Verified SAN

Digitally signed by Vibha Pachori Date: 2021.02.23 18:36:56 IST