Ishwar Jat vs The State Of Madhya Pradesh
2022 Latest Caselaw 7241 MP

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                                               IN THE HIGH COURT OF MADHYA PRADESH
                                                             AT INDORE
                                                              CRA No. 7208 of 2021
                                                 (ISHWAR JAT Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                   Dated : 12-05-2022
                                         Ms Poorva Mahajan, learned counsel for the appellant.

                                         Shri Mukesh Sharma, learned Govt. Advocate for the respondent/State.

Learned counsel for the appellant seeks leave of the Court to withdraw the present appeal as judgment of acquittal has been passed and the appeal has rendered infructuous.

Prayer accepted.

Appeal is dismissed as withdrawn as having rendered infructuous.

(SATYENDRA KUMAR SINGH) JUDGE

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Signature Not Verified SAN

Digitally signed by SEHAR HASEEN Date: 2022.05.13 11:23:25 IST