Gaffar Ali vs The State Of Madhya Pradesh
2021 Latest Caselaw 3797 MP

                                                                             1                              CRA-378-2015
                                                   The High Court Of Madhya Pradesh
                                                              CRA-378-2015
                                                              (GAFFAR ALI Vs THE STATE OF MADHYA PRADESH)


                                        Jabalpur, Dated : 31-07-2021
                                                  Heard through Video Conferencing.

                                                  Shri Pramod Chourasiya, Advocate for the appellant.
                                                  Shri Nishant Yadav, Panel Lawyer for the respondent- State.

This appeal has been preferred against the judgment dated 26.12.2014 passed by Special Judge (POCSO) Act & SC/ST Chhindwara (MP), in

Special Case No.35/2014, by which the appellant has been convicted for offence under Section 376(2)(jha), of IPC and sentenced to undergo R.I. for 10 years and fine of Rs.1000/- and Section 6 of POCSO Act, he is sentenced to undergo R.I. for 10 years with fine of Rs.1,000/-, with default stipulation on each count.

I.A.No.30/2021, is received from Superintendent District Jail Chhindwara, dated 10.12.2020, (MP), wherein it is mentioned that jail sentence of accused/appellant is going to be completed in the month of December 2021, therefore, the accused/appellant has submitted an application

in the office of Jail Superintendant, District Jail Chhindwara (MP), for withdrawal of appeal.

I.A.No.30/2021 stands disposed off.

Accordingly, the appeal is dismissed as withdrawn.

(RAJENDRA KUMAR SRIVASTAVA) JUDGE

A.Praj.

Signature Not Verified SAN

Digitally signed by ASHWANI PRAJAPATI Date: 2021.07.31 16:52:10 IST