Sewanti Bai vs The State Of Madhya Pradesh
2022 Latest Caselaw 2255 MP

                                             1                           CRR No.425/2022



            High Court of Madhya Pradesh, Jabalpur
                        Bench at Indore
                    Criminal Revision No.425/2022
                                  (Sewanti Bai w/o Kalu
                             Age: 49 year, Occupation: Labour
                       R/o Rahul Nagar, Soyabean Plant, Indore (MP)

                                Bhagirath s/o Totaram Bhil
                             Age: 45 year, Occupation: Labour
                           R/o Village Kaldha, Tehsil Bhikangaon
                                   District Khargone (MP)

                                          Versus

                                 The State of Madhya Pradesh
                                through Station House Officer,
                      Police Station Bhikangaon, District Khargone MP)
Indore, Dated 17.02.2022
      Mr. Harsh Wardhan Sharma, learned counsel for the petitioners.

      Ms. Seema Maheshwari, learned Panel Lawyer for the respondent /

State of Madhya Pradesh.

Heard on IA No.2178/2022, an application for withdrawal of criminal

revision in respect of petitioner No.1 Sewanti Bai.

Counsel for the petitioners submits that petitioner No.1 Sewanti Bai

w/o Kalu has already filed Criminal Revision No.377/2022 on 31.01.2022

against the same impugned judgment (s), therefore, he seeks leave of this

Court to withdraw the present criminal revision filed on behalf of petitioner

No.1 Sewanti Bai.

The prayer appears reasonable.

Accordingly, IA No.2178/2022 is allowed.

Under these circumstances, Criminal Revision No.425/2022 so far as

it relates to petitioner No.1 Sewanti Bai w/o Kalu is concerned, stands

dismissed as withdrawn.

Let the record (physical) of the concerned case from the Courts below

be requisitioned; and list the matter on the question of admission along with

Criminal Revision No.426/2022 and Criminal Revision No.377/2022 for

analogous hearing.

(Subodh Abhyankar) Judge Pithawe RC

RAMESH CHANDRA PITHWE 2022.02.17 16:17:54 +05'30'