Sant Kumar @ Santram vs The State Of Madhya Pradesh
2022 Latest Caselaw 5188 MP

                                                                           1
                                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                                  AT JABALPUR
                                                                           BEFORE
                                                                   SHRI JUSTICE SUJOY PAUL
                                                                              &
                                                              SHRI JUSTICE ARUN KUMAR SHARMA
                                                                   ON THE 8th OF APRIL, 2022

                                                           CRIMINAL APPEAL No. 8674 of 2019

                                                Between:-
                                      1.        SANT KUMAR @ SANTRAM S/O BABULAL LODHI ,
                                                AGED ABOUT 42 YEARS, R/O. VILL. MAMNIPURWA
                                                P.S. DHARAMPUR (MADHYA PRADESH)

                                      2.        VIJAY KUMAR S/O BABULAL LODHI , AGED
                                                ABOUT 35 YEARS, VILLAGE MAMNIPURWA PS
                                                DHARAMPUR   DISTRICT   PANNA (MADHYA
                                                PRADESH)

                                                                                                     .....APPELLANTS
                                                (BY SHRI RAJMANI SINGROL, ADVOCATE)

                                                AND

                                                THE STATE OF MADHYA PRADESH THR. P.S. P.S.
                                                DHARAMPUR     DISTRICT PANNA (MADHYA
                                                PRADESH)

                                                                                                    .....RESPONDENT
                                                (BY SHRI D.K. PAROHA, GOVERNMENT ADVOCATE )

                                              This appeal coming on for hearing this day, JUSTICE SUJOY PAUL
                                      passed the following:
                                                                            ORDER

Shri Rajmani Singrol submits that both the appellants have already filed Cr.A. No. 8073/2019 against the same impugned judgment, therefore, this appeal may be permitted to withdraw.

Shri D.K. Paroha, learned Government Advocate has no objection. Accordingly, this appeal is dismissed as withdrawn.

                                           (SUJOY PAUL)                                      (ARUN KUMAR SHARMA)
                                              JUDGE                                                 JUDGE
                                      Akm



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Digitally signed by AKANKSHA MAURYA Date: 2022.04.11 12:33:16 IST