Shailendra Kumar Kol vs The State Of Madhya Pradesh
2022 Latest Caselaw 3620 MP

                                                                        1
                                          IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
                                                                        BEFORE
                                                                SHRI JUSTICE SUJOY PAUL
                                                                           &
                                                          SHRI JUSTICE DWARKA DHISH BANSAL
                                                               ON THE 14th OF MARCH, 2022

                                                        CRIMINAL APPEAL No. 2413 of 2022

                                              Between:-
                                              SHAILENDRA KUMAR KOL S/O JAGDISH PRASAD
                                              KOL , AGED ABOUT 19 YEARS, OCCUPATION:
                                              LABOUR VILLAGE MAHULI, POLICE STATION
                                              JANEH (MADHYA PRADESH)

                                                                                                      .....APPELLANT
                                              (BY SHRI ARUNODAYA SINGH, ADVOCATE )

                                              AND

                                              THE STATE OF MADHYA PRADESH THROUGH
                                              POLICE STATION JANEH POLICE STATION JANEH
                                              (MADHYA PRADESH)

                                                                                                    .....RESPONDENT
                                              (BY SHRI K.S. BAGHEL, DEPUTY GOVERNMENT ADVOCATE)

                                            This appeal coming on for hearing this day, JUSTICE SUJOY PAUL
                                    passed the following:
                                                                         ORDER

Counsel for the appellant seeks permission to withdraw this appeal because appellant has filed another Cr.A. No.2138/2022 against the impugned judgment. In absence of opposition, prayer is allowed.

Criminal appeal is dismissed as withdrawn.

                                         (SUJOY PAUL)                                    (DWARKA DHISH BANSAL)
                                            JUDGE                                               JUDGE
                                    RS




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Digitally signed by RASHMI RONALD VICTOR Date: 2022.03.15 10:05:40 IST