Pankesh @ Pankaj vs The State Of Madhya Pradesh
2022 Latest Caselaw 14486 MP

                                                             1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                          BEFORE
                                        HON'BLE SHRI JUSTICE DINESH KUMAR PALIWAL
                                                  ON THE 9th OF NOVEMBER, 2022

                                            CRIMINAL APPEAL No. 9702 of 2022

                                   BETWEEN:-
                                   PANKESH @ PANKAJ S/O BIRELAL UIKE, AGED
                                   ABOUT 21 YEARS, OCCUPATION: STUDENT R/O
                                   VANGRAM THESKA, P.S. AATHNER, DISTT.
                                   BETUL (M.P.) (MADHYA PRADESH)

                                                                                         .....APPELLANT
                                   (BY SHRI ANIRUDDH KUMAR MISHRA, ADVOCATE)

                                   AND
                                   THE STATE OF MADHYA PRADESH THR. P.S.
                                   STATION HOUSE OFFICER KOTWALI BETUL
                                   KOTWALI BETUL (M.P.) (MADHYA PRADESH)

                                                                                       .....RESPONDENT
                                   (BY SHRI ABHAY RAJ SINGH CHOUHAN, PANEL LAWYER )

                                 This appeal coming on for admission this day, th e court passed the
                           following:
                                                              ORDER

Learned counsel for the appellant has submitted that the appeal has

already been filed by the appellant, therefore, he seeks permission to withdraw the present appeal as two appeals have been filed against the two judgment of conviction and order of sentence passed by Special Judge, POCSO Act.

As prayed by learned counsel for the appellant, this Criminal Appeal is dismissed as withdrawn and not pressed.

(DINESH KUMAR PALIWAL) JUDGE Signature Not Verified Signed by: KUNDAN SHARMA Signing time: 11/11/2022 11:19:55 AM

kundan

Signature Not Verified Signed by: KUNDAN SHARMA Signing time: 11/11/2022 11:19:55 AM