The State Of Madhya Pradesh vs S C Dekate
2022 Latest Caselaw 6045 MP

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                  THE HIGH COURT OF MADHYA PRADESH
                               CRA No.3597/2022
                      State of M.P. vs. S.C. Dekate & Anr.

         Gwalior, Dated : 23/04/2022

               Shri Yash Sharma, Counsel for the appellant.

               It is submitted by Shri Yash Sharma that by mistake an appeal

         under Section 372 of Cr.P.C. has been filed against the acquittal of

         respondents whereas an application under Section 378(4) of Cr.P.C.

for grant of leave to appeal should have been filed.

Accordingly, the counsel for the appellant seeks permission of

this Court to withdraw this appeal with liberty to file an application

for grant of leave to appeal.

The prayer for withdrawal is accepted with aforesaid liberty.

On filing the photocopy of the impugned judgment, the Office

is directed to return the certified copy of the impugned judgment to

the counsel for the appellant.

The appeal is finally disposed of.

(G.S. Ahluwalia) Judge (alok)

ALOK KUMAR 2022.04.23 15:18:38 +05'30'