Ramkrishna vs Shaikh Rahim
2022 Latest Caselaw 15895 MP

                                                                    1
                                   IN    THE      HIGH       COURT OF MADHYA                      PRADESH
                                                              AT JABALPUR
                                                              BEFORE
                                                   HON'BLE SHRI JUSTICE SUJOY PAUL
                                                      ON THE 1 st OF DECEMBER, 2022
                                                 MISC. CRIMINAL CASE No. 54873 of 2022

                                   BETWEEN:-
                                   RAMKRISHNA S/O SHRI RAMNATH JI BALAHI, AGED
                                   ABOUT 38 YEARS, OCCUPATION: LABOUR, R/O VILLAGE
                                   DHNGAON,     POLICE   STATION    AND     TEHSIL
                                   REHATGAON, DISTRICT HARDA (MADHYA PRADESH)

                                                                                                .....APPLICANT
                                   (BY SHRI S.K. GANGRADE - ADVOCATE)

                                   AND
                                   SHAIKH RAHIM S/O SHAIKH KAREEM, AGED ABOUT 66
                                   YEARS, R/O WARD NO. 23 KULHARDA, HARDA, TEHSIL
                                   AND DISTRICT HARDA (MADHYA PRADESH)

                                                                                              .....RESPONDENT
                                   (NONE)

                                         This application coming on for admission this day, the court passed the
                                   following:
                                                                     ORDER

Learned counsel for the applicant after arguing for some time seeks to withdraw this petition considering the statutory mandate ingrained in Section 148 of Negotiable Instruments Act, 1881 and judgment of Supreme Court reported in (2019) 11 SCC 341 (Surinder Singh Deswal @ Colonel S. S. Deswal and others vs Virender Gandhi).

M.Cr.C. is dismissed as withdrawn. Signature Not Verified SAN

Digitally signed by KAFEEL AHMED ANSARI Date: 2022.12.03 13:08:21 IST

(SUJOY PAUL) JUDGE kafeel

Signature Not Verified SAN

Digitally signed by KAFEEL AHMED ANSARI Date: 2022.12.03 13:08:21 IST