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The State Of M.P. vs Kishori Sharan Agrawal And Oes.
2023 Latest Caselaw 5998 MP

Citation : 2023 Latest Caselaw 5998 MP
Judgement Date : 12 April, 2023

Madhya Pradesh High Court
The State Of M.P. vs Kishori Sharan Agrawal And Oes. on 12 April, 2023
Author: Rajendra Kumar (Verma)
                                                            1
                           IN     THE      HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                   BEFORE
                                HON'BLE SHRI JUSTICE RAJENDRA KUMAR (VERMA)
                                                ON THE 12 th OF APRIL, 2023
                                            CRIMINAL APPEAL No. 691 of 2004

                          BETWEEN:-
                          THE STATE OF MADHYA PRADESH

                                                                                          .....APPELLANT
                          (BY SHRI PRAMOD CHOUBEY - DY. GOVT. ADVOCATE)

                          AND
                          1.     KISHORI SHARAN AGRAWAL S/O SHRI GOPI
                          NATH AGRAWAL, AGED ABOUT 56 YEARS R/O 4/143,
                          ARERA COLONY, BHOPAL (M.P.).

                          2.         KIRTIMAY AGRAWAL S/O SHRI KISHORE
                          SHARAN AGRAWAL, AGED ABOUT 28 YEARS R/O E-
                          4/143, ARERA COLONY BHOPAL, M.P.

                          3.         RAJRANI AGRAWAL W/O SHRI KISHORE
                          SHARAN AGRAWAL, AGED ABOUT 50 YEARS R/O E-
                          4/143, ARERA COLONY BHOPAL, M.P.

                                                                                       .....RESPONDENTS
                          (BY SHRI AMIT VERMA - ADVOCATE)

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

                          following:
                                                             ORDER

Learned counsel for the appellant prays for withdrawal of this appeal filed under Section 378(1) of Cr.P.C. against the judgment of acquittal.

Accordingly, this appeal is dismissed as withdrawn.

(RAJENDRA KUMAR (VERMA)) JUDGE Signature Not Verified Signed by: ARVIND KUMAR MISHRA Signing time: 4/13/2023 3:56:14 PM

MISHRA

Signature Not Verified Signed by: ARVIND KUMAR MISHRA Signing time: 4/13/2023 3:56:14 PM

 
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