Ramesh Joshi vs The State Of Madhya Pradesh
2022 Latest Caselaw 3071 MP

                                                                      1
                                         IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
                                                                       BEFORE
                                                          HON'BLE SHRI JUSTICE SHEEL NAGU
                                                                          &
                                                       HON'BLE SHRI JUSTICE MANINDER S BHATTI
                                                              ON THE 4th OF MARCH, 2022

                                                        CRIMINAL APPEAL No. 1359 of 2022

                                             Between:-
                                             RAMESH JOSHI S/O KAMAL JOSHI , AGED ABOUT
                                             40   YEARS, OCCUPATION: NIL R/O VILLAGE
                                             PIPRA(WRONGLY     MENTIONED      IN   THE
                                             JUDGMENT AS PIPARIYA) POLICE STATION
                                             KHARGAPUR     DISTRICT  TIKAMGARH     M.P.
                                             (MADHYA PRADESH)

                                                                                                   .....APPELLANT
                                             (BY SHRI R.S. KHARE, ADVOCATE)

                                             AND

                                             THE STATE OF MADHYA PRADESH THROUGH
                                             POLICE    STATION  TAMIYA    DISTRICT
                                             CHHINDWARA DISTRICT CHHINDWARA M.P.
                                             (MADHYA PRADESH)

                                                                                                .....RESPONDENTS
                                             (BY SHRI PRAMOD THAKRE, GA FOR STATE )

                                           This appeal coming on for orders this day, JUSTICE SHEEL NAGU
                                   passed the following:
                                                                       ORDER

Learned counsel for appellant prays for withdrawal of this appeal as the same appellant has already preferred CRA No. 8211/2021 along with other co- convicted persons.

Accordingly, this present appeal stands dismissed as withdrawn as being superfluous.

                                        (SHEEL NAGU)                                      (MANINDER S BHATTI)
                                            JUDGE                                               JUDGE
                                   VD




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Digitally signed by VARSHA DUBEY Date: 2022.03.09 14:30:59 IST