Dhooram @ Brajesh vs The State Of Madhya Pradesh
2021 Latest Caselaw 7242 MP

                                                                                                 1                             CRA-5911-2021
                                                                 The High Court Of Madhya Pradesh
                                                                          CRA No. 5911 of 2021
                                                                        (DHOORAM @ BRAJESH Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                 1
                 Gwalior, Dated : 10-11-2021
                                                       Shri Vikram Singh Chauhan, learned counsel for the appellant.
                                                       Shri Kuldeep Singh, learned PP for the respondent/State.

At the outset, learned counsel for the appellant gracefully accepts that instead of criminal appeal under Section 14-A of Atrocities Act, application under Section 439 of Cr.P.C. has to be filed in light of judgment of this Court

in the case of Sunita Gandharva Vs. State of M.P., 2020 (3) MPLJ (Cri.) 247, later on affirmed by Division Bench of this Court at Jabalpur in the case of Pramod Yadav Vs. State of M.P. 2021 JLJ (2) 429 and seeks withdrawal of this appeal with liberty to file regular bail application under Section 439 of Cr.P.C.

Prayer accepted.

Appeal is dismissed as withdrawn with aforesaid liberty. Certified copy of impugned order be returned to the appellant after its replenishment with photocopy.

(ANAND PATHAK) JUDGE

JPS/-

Digitally signed by JAI PRAKASH SOLANKI

JAI PRAKASH DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=287738d30aabaeda9b10cecdf179cec865c7633f4cfb9e 38ce14fcbb05b9522a,

SOLANKI pseudonym=560BC50AD082B9BE54EE290EC8CB2193780D8357 , serialNumber=8D6BC1C9FCE36623D0BD6B8072A2D8C01433EB D48AE4F609F108CA8F8DE6B522, cn=JAI PRAKASH SOLANKI Date: 2021.11.11 10:22:20 +05'30'