Akash, Singh Rajput vs The State Of M.P.
2021 Latest Caselaw 2652 MP

                                                            1                              CRA-3067-2021
                                 The High Court Of Madhya Pradesh
                                            CRA-3067-2021
                                              (AKASH, SINGH RAJPUT Vs THE STATE OF M.P.)


                      Jabalpur, Dated : 23-06-2021
                                Through Video Conferencing.

                                Shri Jafar Khan, counsel for the appellant.
                                Shri Palash Upadhyay, Panel Lawyer for the respondent/State.

Counsel for the appellant seeks withdrawal of the appeal with liberty to file appropriate application under Section 439 of the Cr.P.C. because the

Office has raised the objection in this regard.

The Office has raised the objection in the light of judgment passed by the Division Bench of this High court on 22.04.2021 in Criminal Appeal No.5189/2020 (Pramod Yadav Vs. The State of Madhya Pradesh and others).

Therefore, permission is granted.

Accordingly, this appeal is dismissed as withdrawn with aforesaid liberty. The original/certified copies of documents including original Vakalatnama be returned to the appellant's counsel by replacing them with

photocopy.

The appeal is disposed off with the aforesaid direction.

                                                                                  (B. K. SHRIVASTAVA)
                                                                                          JUDGE


                      shahina




Signature
 SAN      Not
Verified

Digitally signed by
SHAHINA KHAN
Date: 2021.06.23
17:48:55 IST