Citation : 2022 Latest Caselaw 16390 MP
Judgement Date : 9 December, 2022
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE SHEEL NAGU
ON THE 9 th OF DECEMBER, 2022
CRIMINAL APPEAL No. 4614 of 2022
BETWEEN:-
SUNIL KUMAR UIKEY S/O SHRI SURAJ UIKEY, AGED
ABOUT 28 YEARS, OCCUPATION: AGRICULTURIST
VILLAGE KEVLARI, CHOWKI PINDARAI, P.S. NAINPUR
DISTRICT MANDLA (MADHYA PRADESH)
.....APPELLANT
(BY SHRI ABHINAV DUBEY, ADVOCATE)
AND
THE STATE OF MADHYA PRADESH THROUGH POLICE
STATION NAINPUR MANDLA (MADHYA PRADESH)
.....RESPONDENTS
(BY SHRI C.M. TIWARI, GOVERNMENT ADVOCATE)
This appeal coming on for orders on the question of maintainability of
appeal this day, the court passed the following:
ORDER
Learned counsel for appellant, after arguing for a while prays for
withdrawal of this appeal filed u/S 374(2) Cr.P.C. against the judgment dated 13.04.2022 passed by 3rd Additional Sessions Judge, Nainpur, District Mandla in Session Case No.03/2019.
Accordingly, this appeal stands dismissed as withdrawn.
(SHEEL NAGU) JUDGE YS Signature Not Verified Signed by: YOGESH KUMAR SHIRVASTAVA Signing time: 12/9/2022 7:50:33 PM
Signature Not Verified Signed by: YOGESH KUMAR SHIRVASTAVA Signing time: 12/9/2022 7:50:33 PM
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