Prakash Sheode vs The State Of Madhya Pradesh
2021 Latest Caselaw 2262 MP

THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.28262/2021 Prakash Sheode and Anr. vs. State of MP and Ors.

Gwalior, Dated : 10.06.2021

Shri Anmol Khedkar Counsel for the applicant.

Shri VPS Tomar Counsel for the State

Heard finally through Video Conferencing.

This application under Section 482 of Cr.P.C has been filed for

quashing FIR in Crime No. 254/2021 registered at Police Station

Kotwali Distt Shivpuri for offence under Sections 498-A, 34 of IPC

and 3, 4 of Dowry Prohibition Act.

In view of the allegation of demand of Rs. 5,00,000/- as well

as in the light of the judgment passed by the Supreme Court in the

case of Taramani Parakh v. State of M.P. reported in (2015) 11

SCC 260, the Counsel for the applicant seeks permission of this

Court to withdraw this application.

It is accordingly dismissed as withdrawn.

(G.S. Ahluwalia) Judge ar

ABDUR RAHMAN 2021.06.11 11:11:03 +05'30'