Vijay @ Dubey Kol vs The State Of Madhya Pradesh
2022 Latest Caselaw 7364 MP

                                                                      1
                                                  IN THE HIGH COURT OF MADHYA PRADESH
                                                               AT JABALPUR
                                                               BEFORE LOK ADALAT
                                                  HON'BLE SHRI JUSTICE PRAKASH CHANDRA GUPTA
                                                                        &
                                                        SHRI AVINASH ZARGAR, ADVOCATE
                                                              ON THE 14th OF MAY, 2022

                                                       CRIMINAL APPEAL No. 755 of 2016

                                            Between:-
                                            VIJAY @ DUBEY KOL S/O SUKHLAL KOL , AGED
                                            ABOUT 27 YEARS, VILLAGE BAUDARA CHOWKI
                                            LALGAON P.S. GARH (MADHYA PRADESH)

                                                                                                   .....APPELLANT
                                            (BY SHRI MARTAND PALIWAL, ADVOCATE)

                                            AND

                                            THE STATE OF MADHYA PRADESH THROUGH
                                            P.S. GARH REWA (MADHYA PRADESH)

                                                                                                .....RESPONDENTS
                                            (BY SHRI CHANDRAKANT MISHRA, GOVT. ADVOCATE)

                                          This appeal coming on for conciliation this day, the Bench passed the
                                    following:
                                                                       ORDER

The present appeal has been filed against the judgment and order of

conviction of the appellant under Sections 363, 366, 376(2)(I) of IPC read with Section 6 of the Protection of Children from Sexual Offices Act, 2012.

As per the jail report dated 10.05.2022 issued by Dy. Jail Superintendent, Netaji Subhash Chandra Bose Central Jail Jabalpur, the appellant Vijay @ Dubey Kol has completed his ten years jail sentence and has been released on

Signature Not Verified 15.04.2022.

SAN

Digitally signed by SHIBA NARAYAN In view of the aforesaid, learned counsel for the appellant does not want BISWAL Date: 2022.05.17 15:36:04 IST

to press this appeal.

Accordingly, the instant appeal is dismissed as not pressed.

                                       (PRAKASH CHANDRA GUPTA)                                (AVINASH ZARGAR )
                                                MEMBER                                           MEMBER
                                    Biswal




Signature Not Verified
  SAN

Digitally signed by SHIBA NARAYAN BISWAL Date: 2022.05.17 15:36:04 IST