Santosh Singh Gurjar vs The State Of Madhya Pradesh
2021 Latest Caselaw 6762 MP

                                             1                              CRA-4367-2021
               The High Court Of Madhya Pradesh
                          CRA-4367-2021
                   (SANTOSH SINGH GURJAR Vs THE STATE OF MADHYA PRADESH AND OTHERS)

 5
 Gwalior, Dated : 23-10-2021
            Shri Kuldeep Thapak, learned counsel for the appellant.
            Ms. Kalpana Parmar, learned PL for the respondent No.1/State.

Shri Banwant Singh, learned counsel for the respondent No.2/complainant.

At the outset, learned counsel for the appellant prays for withdrawal of

this appeal in view of the judgment passed by the Division Bench of this court in the case of Pramod Yadav Vs. State of Madhya Pradesh reported in 2021 JLJ (2) 429, by which order of Single Bench of this Court in the case o f Sunita Gandharva Vs. State of M.P. reported in 2020 (3) MPLJ(Cri.)247 has been affirmed, therefore, appropriate remedy would be applicable rather than appeal.

Prayer noted.

Appeal stands dismissed as withdrawn.

(ANAND PATHAK) JUDGE

Rashid RASHID KHAN 2021.10.25 15:37:48 +05'30'