Golu @ Gulab vs The State Of Madhya Pradesh
2022 Latest Caselaw 3531 MP

                                                                               1
                                              IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
                                                                    BEFORE LOK ADALAT
                                                         HON'BLE SHRI JUSTICE DWARKA DHISH BANSAL
                                                                             &
                                                                SHRI NITIN GUPTA, ADVOCATE
                                                                     ON THE 12th OF MARCH, 2022

                                                               CRIMINAL APPEAL No. 84 of 2013

                                                  Between:-
                                                  GOLU @ GULAB S/O MISHRILAL , AGED ABOUT 22
                                                  YEARS, OCCUPATION: LABOUR VILL JOGIBEDA
                                                  HARSUD KHANDWA (MADHYA PRADESH)

                                                                                                               .....APPELLANT
                                                  (NONE FOR THE APPELLANT)

                                                  AND

                                                  THE STATE OF MADHYA PRADESH TH:THE P.S.
                                                  NAYA HARSUD KHANDWA (MADHYA PRADESH)

                                                                                                            .....RESPONDENTS
                                                  (BY SHRI A.S. BAGHEL, DY. GOVERNMENT ADVOCATE)

                                                T h is appeal coming on for hearing this day, JUSTICE DWARKA
                                       DHISH BANSAL passed the following:
                                                                                ORDER

This criminal appeal has been filed by the accused Golu @ Gulab, S/o Shri

Mishrilal challenging the judgment of conviction and sentence dated 11.08.2009 whereby Golu @ Gulab has been convicted and sentenced for life imprisonment under Section 302 read with Section 34 of IPC with default stipulation.

A joint letter written by the accused Golu @Gulab S/o Shri Mishrilal and co- accused Raja @ Bablu S/o Shri Shobharam, duly identified by the Jail Superintendent, Indore has been sent to the Principal Registrar, Jabalpur (M.P.), whereby both these accused persons have prayed that they do not want to press their appeals and want to withdraw the same.

Prayer is allowed.

In the light of the aforesaid letter, this appeal is dismissed as withdrawn.

Signature Not Verified
  SAN                                        (DWARKA DHISH BANSAL)                                            (NITIN GUPTA)
                                                    MEMBER                                                     MEMBER
Digitally signed by SHARAN JEET KAUR   sjk
JASSAL
Date: 2022.03.16 15:47:15 IST