Nafees @ Bhandari vs The State Of Madhya Pradesh
2022 Latest Caselaw 1591 MP

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                                               The High Court Of Madhya Pradesh
                                                        CRA No. 3130 of 2016
                                                    (NAFEES @ BHANDARI Vs THE STATE OF MADHYA PRADESH)

                                     Jabalpur, Dated : 03-02-2022
                                           Heard through Video Conferencing.

                                           None for the appellant.
                                           Shri P.N. Verma, PL for respondent/State.

I.A. No.21800/2021 for withdrawal of the appeal is considered. This application signed by appellant Nafees @ Bhandari has been filed through counsel Shri Prasant Chourasiya & Rahul Bansal. An affidavit of

appellant Nafeesh @ Bhandari is also annexed with the application alongwith the report of Superintendent, District Jail Sehore to the effect that after completing the sentence the appellant has been released from jail on 7/10/2021. Through this application, the appellant wants to withdraw this appeal.

The appellant has been convicted under Section 394 IPC and sentenced to undergo R.I. for 10 years with fine of Rs.10,000/-, in default of payment of fine, additional R.I. for 6 months by the judgment dated 7/10/2016 passed by First Additional Sessions Judge, District Sehore in S.T.

No.170/2013.

On due consideration, the application is allowed. The appellant is permitted to withdraw the appeal. Accordingly, the appeal is dismissed as withdrawn. Record of the trial Court be remitted back.

(VIRENDER SINGH) JUDGE

rv

Signature Not Verified SAN

Digitally signed by REENA HIMANSHU SHARMA Date: 2022.02.04 11:48:21 IST