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Amresh @ Kallu Agrahri vs The State Of Madhya Pradesh
2023 Latest Caselaw 5444 MP

Citation : 2023 Latest Caselaw 5444 MP
Judgement Date : 1 April, 2023

Madhya Pradesh High Court
Amresh @ Kallu Agrahri vs The State Of Madhya Pradesh on 1 April, 2023
Author: Sujoy Paul
                                                          1
                           IN    THE       HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                   BEFORE
                                      HON'BLE SHRI JUSTICE SUJOY PAUL
                                                      &
                                HON'BLE SHRI JUSTICE AMAR NATH (KESHARWANI)
                                                  ON THE 1 st OF APRIL, 2023
                                           CRIMINAL APPEAL No. 3208 of 2023

                          BETWEEN:-
                          AMRESH @ KALLU AGRAHRI S/O SHRI BHAGWAT
                          AGRAHRI, AGED ABOUT 22 YEARS, OCCUPATION:
                          LABOUR BARWADEEH POLICE GADWA DISTRICT
                          SINGROULI (MADHYA PRADESH)

                                                                                      .....APPELLANT
                          (BY SHRI A.K. GUPTA - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                POLICE STATION GADWA DISTRICT SINGROULI
                                (MADHYA PRADESH)

                          2.    VICTIM A D/O NOT MENTION NOT MENTION
                                (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                          (BY SHRI S.K. KASHYAP - GOVERNMENT ADVOCATE)

                                This appeal coming on for orders this day, JUSTICE SUJOY PAUL
                          passed the following:
                                                           ORDER

Learned counsel for the appellant seeks withdraw this appeal because appeal had already filed CRA No.12222/2022 against the same impugned judgment.

Prayer is allowed.

Accordingly, this appeal is dismissed as withdrawn with the liberty to Signature Not Verified Signed by: ROSHNI SINGH Signing time: 03-Apr-23 2:18:39 PM

press CRA No.12222/2022.




                              (SUJOY PAUL)               (AMAR NATH (KESHARWANI))
                                 JUDGE                            JUDGE
                          R




Signature Not Verified Signed by: ROSHNI SINGH Signing time: 03-Apr-23 2:18:39 PM

 
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