Rohit Bhuriya Through Gaurdian ... vs The State Of Madhya Pradesh
2022 Latest Caselaw 8207 MP

                                                                       1
                                                 IN THE HIGH COURT OF MADHYA PRADESH
                                                               AT INDORE
                                                                     BEFORE
                                                  HON'BLE SHRI JUSTICE SATYENDRA KUMAR SINGH
                                                               ON THE 21st OF JUNE, 2022

                                                      CRIMINAL REVISION No. 857 of 2022

                                             Between:-
                                             ROHIT    BHURIYA  THROUGH    GAURDIAN
                                             MOTHER DWARKA BAI W/O MANSINGH , AGED
                                             ABOUT 43 YEARS, WARD NO. 22, MULTI KE
                                             PAAS, ANAND NAGAR (MADHYA PRADESH)

                                                                                                   .....PETITIONER
                                             (BY SHRI A.K. SAXENA)

                                             AND

                                             THE STATE OF MADHYA PRADESH STATION
                                             HOUSE OFFICER THROUGH POLICE STATION
                                             CIVIL LINE (MADHYA PRADESH)

                                                                                                .....RESPONDENTS
                                             (BY SHRI RANJEET SEN)

                                            T h is revision coming on for order this day, t h e cou rt passed the
                                    following:
                                                                        ORDER

Learned counsel for the appellant seeks leave of the Court to withdraw

the present appeal as judgment of acquittal has been passed and the appeal has rendered infructuous.

Prayer accepted.

Appeal is dismissed as withdrawn as having rendered infructuous.

Signature Not Verified SAN (SATYENDRA KUMAR SINGH) JUDGE Digitally signed by VIBHA PACHORI Date: 2022.06.22 18:18:59 IST Vibha