Irdabal Singh vs The State Of Madhya Pradesh
2022 Latest Caselaw 6083 MP

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                           IN THE HIGH COURT OF MADHYA PRADESH
                                        AT GWALIOR
                                                 BEFORE
                                    HON'BLE SHRI JUSTICE ROHIT ARYA
                                                    &
                               HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
                                        ON THE 25th OF APRIL, 2022

                                 MISC. CRIMINAL CASE No. 1263 of 2022

                   Between:-
                   IRDABAL SINGH S/O SHRI ALAJI, AGED 40 YEARS,
                   OCCUPATION: LABOURER, R/O PRAKASH NAGAR, DATIA
                   DISTRICT DATIA (M.P.)

                                                                                     .....APPLICANT
                   (SHRI INDAR ASTHANA, ADVOCATE FOR THE APPLICANT )

                   AND

      1.           THE STATE OF MADHYA PRADESH THROUGH POLICE
                   STATION HAJIRA, DISTRICT GWALIOR (M.P.).

      2.           SHIVNASHI @ SHUGNASHI MONGIA S/O LATE SHTI
                   KARIYAWATI @ KARIYATI MONGIA, AGED 24 YEARS, R/O
                   VILLAGE PARKASH NAGAR, DATIA DISTRICT DATIA (M.P.).

      3.           RAJENDRA SINGH S/O SHRI AMARLAL MONGIA, AGED 30
                   YEARS,   OCCUPATION:   LABOURER,  R/O   VILLAGE
                   JAMANPUR, PANCHAYAT RAIKHEDI, NATERAN, DISTRICT
                   VIDISHA (M.P.)

                                                                                 .....RESPONDENTS
                   (SHRI NAVAL KISHORE GUPTA, PANEL LAWYER FOR THE RESPONDENT
                   NO.1/STATE)



                                                  ORDER

Learned counsel for the applicant seeks to withdraw this application filed under Section

378 (3) of Cr.P.C. for grant of leave to appeal against the judgment dt.08.03.2021 passed by

17th Additional Sessions Judge, Gwalior District Gwalior in S.T.No.232/2022 thereby

acquitting the respondents No.2 and 3 from the charge under Section 294, 302 of IPC in

alternative Section 302 read with Section 34 of IPC.

Accordingly, application is dismissed as withdrawn.

           (ROHIT ARYA)                                               (MILIND RAMESH PHADKE)
              JUDGE                                                            JUDGE
     SP

SANJEEV KUMAR
PHANSE
2022.04.27
11:17:13 +05'30'