Laxmi vs The State Of Madhya Pradesh
2022 Latest Caselaw 2542 MP

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                                                                                               CRA No.-950-2014



                                              IN THE HIGH COURT OF MADHYA PRADESH AT
                                                                    JABALPUR
                                                              BEFORE
                                                HON'BLE SHRI JUSTICE VIRENDER SINGH

                                                       ON THE 23rd OF FEBRUARY, 2022
                                                      CRIMINAL APPEAL No. 950 of 2014
                                        Between:-

                                        Laxmi S/o Har Prasad Kori,
                                        Aged about 23 years,
                                        R/o Ward No.-15, Rahatgarh,
                                        P.S.-Rahatgarh, District-Sagar (M.P.)

                                                                                           ...APPELLANT

                                        (By Shri Aseem Kumar Dixit, Advocate)

                                        And

                                        The State Of Madhya Pradesh
                                        Thr. P.S. Rahatgarh District-Sagar (M.P)
                                                                                         ...RESPONDENT

                                        (By Sourabh Shukla, Panel Lawyer)
                                        ..............................................................................

                                              This appeal coming on for final hearing this day, the court
                                        passed the following:

                                                                   ORDER

This appeal has been preferred by the appellant against the judgment dated 13-02-2014 passed by IV th Additional Sessions Judge, Sagar in Sessions Trial No.476/2012 whereby the appellant stands convicted for the offence punishable under Section 376 (2)(f) of IPC and has been sentenced to undergo R.I. for 10 years & fine of Rs.5,000/- with default stipulation.

Signature Not Verified SAN

Digitally signed by ASHISH KUMAR JAIN Date: 2022.02.25 15:04:36 IST

CRA No.-950-2014

2. Learned counsel for the appellant made a statement at Bar that the appellant has been released from the jail after serving out of the sentence awarded to him, therefore, he does not want to prosecute the appeal.

3. Relying on the statement of learned counsel for the appellant, the appeal is dismissed as withdrawn.

(Virender Singh) Judge

@shish

Signature Not Verified SAN

Digitally signed by ASHISH KUMAR JAIN Date: 2022.02.25 15:04:36 IST