Munesh Yadav vs The State Of Madhya Pradesh
2022 Latest Caselaw 6926 MP

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                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                   CRA No. 3064 of 2022
                                          (MUNESH YADAV Vs THE STATE OF MADHYA PRADESH)

                      Dated : 07-05-2022
                              Shri Arunodaya Singh, learned counsel for the appellant.

                              Shir A.S.Baghel, learned Dy.Govt. Advocate for the respondent/State.

Learned counsel for the appellant by placing reliance on the judgment of Calcutta High Court in CRA No.228/2020 (Ganesh Das & Anr Vs. The State of West Bengal) submits that the victim is not required to be impleaded although is required to be served while hearing suspension application.

Thus, he did not press I.A.No.6382/2022 for impleadment. The other side has no objection.

Accordingly, I.A.No.6382/2022 is dismissed as withdrawn.

                           (SUJOY PAUL)                                   (DWARKA DHISH BANSAL)
                              JUDGE                                              JUDGE

                      sm




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Date: 2022.05.09
16:48:06 IST