Dadu Alias Lavlesh Agariya vs The State Of Madhya Pradesh
2021 Latest Caselaw 3824 MP

                                                                             1                                CRA-768-2018
                                                   The High Court Of Madhya Pradesh
                                                              CRA-768-2018
                                                      (DADU ALIAS LAVLESH AGARIYA Vs THE STATE OF MADHYA PRADESH)


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

                                                  Shri Reji Mathai, Advocate for the appellant.
                                                  Shri Nishant Yadav, Panel Lawyer for the respondent- State.

This appeal has been preferred against the judgment dated 16.3.2017 passed in Special S.T.No.67/2015 by Special Judge (POCSO Act), 2012, by

which the appellant has been convicted for offence under Section 3/4 of POCSO Act, 2012 and sentenced to undergo R.I. for 7 years and fine of Rs.2,500/- and Section 506 Part-II of IPC, he is sentenced to undergo R.I. for one year and fine of Rs.500/-, with default stipulation on each count.

I.A.No.5321/2021, is received from Superintendent District Jail Singrauli, (MP), wherein it is mentioned that the appellant has submitted an application in the office of Superintendant, District Jail Singrauli (MP), for withdrawal of appeal.

In view of above, I.A.No.5321/2021 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Accordingly, the appeal is dismissed as withdrawn.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 16:52:11 IST