Prakesh Meena vs The State Of Madhya Pradesh
2022 Latest Caselaw 4287 MP

                                                          1
                                    IN THE HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                        BEFORE
                                         HON'BLE SHRI JUSTICE VIRENDER SINGH
                                                 ON THE 28th OF MARCH, 2022

                                          CRIMINAL APPEAL No. 2676 of 2016

                               Between:-
                               PRAKESH MEENA S/O SHRI MANFOOL MEENA ,
                               AGED ABOUT 26 YEARS, R/O VILL PETHAMPURI,
                               P.S. KHOI, DISTRICT-SEKAR, (RAJASTHAN)

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

                               AND

                               THE STATE OF MADHYA PRADESH THROUGH P.S.
                               BARGAWAN SINGRAULI SINGRAULI (MADHYA
                               PRADESH)

                                                                                        .....RESPONDENT
                               (BY SHRI NAGENDRA SINGH SOLANKI, PANEL LAWYER)

                            This appeal coming on for orders on I.A. No.1447/2022-an application
                      for withdrawal of the appeal this day, the court passed the following:
                                                           ORDER

This appeal has been preferred by the appellant against the judgment dated 17.06.2016 passed by Sessions Judge, Waidhen, Singrouli (M.P.) in Sessions Trial

No.39/2014 whereby the appellant stands convicted for the offence punishable under Sections 373, 376 of IPC & Sections 5 & 6 of the Protection of Children from Sexual Offences Act and has been sentenced to undergo R.I. for 10 years (each count) & fine of Rs.5,000/- (on each count) with default stipulation.

I.A. No.1447/2022 is considered which is a memo sent by the Superintendent, District Jail, Waidhen, District-Singrouli (M.P.). An hand written application of appellant Prakash Meena is also annexed therewith. Through his application, appellant Prakash Meena has sought withdrawal of the instant appeal.

On due consideration, prayer is accepted and I.A. No.1477/2022 is allowed. Accordingly, the appeal is dismissed as withdrawn.

Record of the trial Court be sent back.

Signature
 SAN      Not
Verified

Digitally signed by
ASHISH KUMAR
JAIN
Date: 2022.03.29
12:27:23 IST

             (VIRENDER SINGH)
                  JUDGE
@shish