Sultan Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 5811 MP

                                                                    1                                 CRR-2101-2021
                                           The High Court Of Madhya Pradesh
                                                      CRR-2101-2021
                                                    (SULTAN SINGH Vs THE STATE OF MADHYA PRADESH)


                                   Indore, Dated : 21-09-2021
                                         Shri Vasant Zokarkar, learned counsel for the petitioner..

                                         Shri Shashwat Seth,learned Panel Lawyer for the respondent/State.

Instant criminal revision has been filed under Section 397 r/W 401 of Cr.P.C. being aggrieved by the impugned judgment dated 25.08.2021 passed in Cr.R. No. 48/2021 by the Additional Sessions Judge, Tarana, Distt. Ujjain

arising out of the order dated 06.09.202 passed in Cr.Case No. 48/2011 by JMFC, Tarana Distt. Ujjain Upon hearing leanred counsel for the petitioner, in the considered opinion of this Court, challenge to the order of revision u/S 397 r/S 401 Cr.P.C. is barred as per provisions of section 397 Cr.P. C and therefore the instant criminal revision is not maintainable.

Faced with the situation, learned counsel for the petitioner seeks leave of the Court to withdraw the present petition with liberty to take recourse under appropriate provision of law before appropriate forum.

Prayer accepted.

Cr.R. stands dismissed as withdrawn, with liberty as aforesaid.

(ROHIT ARYA) JUDGE

sh

Signature Not Verified SAN

Digitally signed by SEHAR HASEEN Date: 2021.09.22 11:16:43 IST