Golu @ Gulab vs The State Of Madhya Pradesh
2022 Latest Caselaw 3532 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. 2138 of 2013

                                               Between:-
                                       1.      GOLU @ GULAB S/O SHRI MISHRILAL , AGED
                                               ABOUT 22 YEARS, R/O VILL. JOGIKHEDA PS, NAYA
                                               HARSOOD (MADHYA PRADESH)

                                       2.      RAJA @ BABLU S/O SHRI SHOBHARAM , AGED
                                               ABOUT    20  YEARS, OCCUPATION: LABOUR,
                                               PRESENT- JOGIKHEDA, PS. HARSOOD, DISTT.
                                               KHANDWA, M.P. (MADHYA PRADESH)

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

                                               AND

                                               THE STATE OF MADHYA PRADESH TH. P.S. NAYA
                                               HARSOOD (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 Raja @ Bablu, S/o Shri Shobharam challenging the judgment of conviction and sentence dated 11.08.2009 whereby Raja @ Bablu has been convicted and sentence for life imprisonment under Section 302 read with Section 34 of IPC, with default stipulation.

A joint letter written by the accused Raja @ Bablu S/o Shri Shobharam and co-accused Golu @ Gulab S/o Shri Mishrilal, duly identified by the Jail Superintendent, Indore has been sent to the Principal Registrar, Jabalpur (M.P.) (I.A. No.1763/2022), 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.

Signature Not Verified SAN In the light of the aforesaid letter, this appeal is dismissed as withdrawn.

Digitally signed by SHARAN JEET KAUR JASSAL Date: 2022.03.16 15:47:12 IST

(DWARKA DHISH BANSAL) (NITIN GUPTA) MEMBER MEMBER sjk

Signature Not Verified SAN

Digitally signed by SHARAN JEET KAUR JASSAL Date: 2022.03.16 15:47:12 IST