Narenra Kirar vs Smt. Leela Bai
2022 Latest Caselaw 1728 MP

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                          THE HIGH COURT OF MADHYA PRADESH
                                      MCRC No. 58493/2021
                                (NARENDRA KIRAR Vs SMT. LALITA BAI)


                                    Through Video Conferencing

                Gwalior, Dated : 07-02-2022

                      Shri Deependra Raghuvanshi, Counsel for applicant.

                      Shri S.S. Rawat, Counsel for respondent.

This application under Section 482 of Cr.P.C has been filed

against the judgment dated 13.11.2021 passed by Second Additional

Sessions Judge, Guna in CRA No.290/2017 thereby affirming the

order dated 05.10.2017 passed by JMFC Guna in Case No.2381/2012

by which the the applicant has been convicted for the offence under

Section 31 of the Protection of Women from Domestic Violence Act

and sentenced to undergo the rigorous imprisonment of one year and

he has been directed to pay Rs.60,000/- by way of compensation under

Section 357 (3) of Cr.P.C.

It is submitted by Counsel for the applicant that the applicant

has not surrendered, accordingly, he seeks permission of this Court to

withdraw this application.

It is, accordingly, dismissed as withdrawn.

(G.S. Ahluwalia) Judge

Aman

AMAN TIWARI 2022.02.07 17:07:06 +05'30'