Kishan Waikar vs The State Of Madhya Pradesh
2022 Latest Caselaw 2822 MP

                                                                              1
                                                IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
                                                                             BEFORE
                                                              HON'BLE SHRI JUSTICE VIRENDER SINGH
                                                                   ON THE 28th OF FEBRUARY, 2022

                                                              CRIMINAL APPEAL No. 1961 of 2018

                                                   Between:-
                                                   KISHAN WAIKAR S/O LATE DAMDAYA WAIKAR ,
                                                   AGED ABOUT 65 YEARS, R/O CHANDRASHEKHAR
                                                   WARD, SADAR, TAHSIL AND DIST. BETUL
                                                   (MADHYA PRADESH)

                                                                                                            .....APPELLANT
                                                   (BY SHRI SARVESH JAISWAL, ADVOCATE)

                                                   AND

                                        1.         THE STATE OF MADHYA PRADESH THR. THE
                                                   POLICE STATION BETUL MADHYA PRADESH)

                                        2.         HARISH S/O DHANARAM GADHEKAR , AGED
                                                   ABOUT 49 YEARS, CHANDRASHEKHARE WARD,
                                                   BETUL P.S AND DISTT. (MADHYA PRADESH)

                                                                                                         .....RESPONDENTS
                                                   (BY SHRI P.N.VERMA, PANEL LAWYER )

                                                 This appeal coming on for hearing on I.A. No.23383/2021 this day, the
                                        court passed the following:
                                                                               ORDER

I.A. No.23383/2021 is an application for withdrawal of present appeal. State appeal (CRA No.1958/2018) against the same judgment has been admitted and is pending consideration, therefore, Shri Jaiswal wants to withdraw this appeal.

In view thereof, I.A. No.23383/2021 is allowed. Appeal is dismissed as withdrawn.

(VIRENDER SINGH) JUDGE anand

Signature Not Verified SAN

Digitally signed by ANAND KRISHNA SEN Date: 2022.03.02 17:11:26 IST