Nikhil Gulati vs The State Of Madhya Pradesh
2022 Latest Caselaw 1376 MP

                                                                           1
                                      IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
                                                                      BEFORE
                                                          HON'BLE SHRI JUSTICE SUJOY PAUL
                                                                         &
                                                     HON'BLE SHRI JUSTICE ARUN KUMAR SHARMA
                                                               ON THE 31st OF JANUARY, 2022

                                                         CRIMINAL APPEAL No. 6390 of 2021

                                               Between:-
                                               NIKHIL GULATI S/O SUBHASH GULATI , AGED
                                               ABOUT 27 YEARS, OCCUPATION: LABOUR
                                               GHODONGARI P.S SARNI DISTT BETUL MP
                                               (MADHYA PRADESH)

                                                                                                         .....APPELLANT
                                               (BY Shri Vaibhav Tiwari, learned counsel for the appellant. )

                                               AND

                                               THE STATE OF MADHYA PRADESH THR P.S.
                                               SARNI DISTT BETUL MP P.S. SARNI DISTT
                                               BETUL MP (MADHYA PRADESH)

                                                                                                      .....RESPONDENTS
                                               (BY Ms. Nalini Gurang, learned Panel Lawyer for the respondent/State.
                                               )
                                                            (Heard through Video Conferencing)
                                             T h is appeal coming on for this day, SUJOY PAUL passed the
                                    following:
                                                                            ORDER

IA No. 871/2022 is taken up.

IA No. 871/2022 is filed to withdraw this appeal because another appeal assailing the same impugned judgment has already been filed.

Considering the aforesaid and in absence of opposition, IA No. 871/2022 is allowed. Accordingly, the present appeal stands dismissed as withdrawn.

                                          (SUJOY PAUL)                                      (ARUN KUMAR SHARMA)
                                             JUDGE                                                 JUDGE
                                    skt




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Digitally signed by SANTOSH KUMAR TIWARI Date: 2022.01.31 15:43:06 IST