Citation : 2023 Latest Caselaw 12719 MP
Judgement Date : 7 August, 2023
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE VIVEK AGARWAL
ON THE 7 th OF AUGUST, 2023
MISC. CRIMINAL CASE No. 9636 of 2023
BETWEEN:-
AMAR SINGH GOND S/O BABULAL SINGH, AGED
ABOUT 25 YEARS, OCCUPATION: LABOURER R/O
BHAMARHA, P.S. MANPUR, DISTRICT UMARIA
(MADHYA PRADESH)
.....APPLICANT
(BY SHRI PRAMENDRA SINGH - ADVOCATE)
AND
THE STATE OF MADHYA PRADESH THROUGH P.S.
BEOHARI DISTRICT UMARIA (MADHYA PRADESH)
.....RESPONDENT
(BY SHRI AMIT SHARMA - GOVERNMENT ADVOCATE)
(SHRI NEERAJ ASHAR - ADVOCATE FOR THE OBJECTOR)
This application coming on for admission this day, the court passed the
following:
ORDER
Shri Pramendra Singh prays for withdrawal of this M.Cr.C. as he admits that Criminal Appeal has to be filed because accused has already been convicted by judgment dated 25/01/2023 in S.T. No. 19/2019 by the court of Learned Additional Sessions Judge, Beohari.
Accordingly, the application is permitted to be withdrawn with liberty to the applicant to file the Criminal Appeal.
In above terms, the application is disposed of as withdrawn with the aforesaid liberty.
Signature Not Verified Signed by: VAIBHAV YEOLEKAR Signing time: 8/8/2023 7:41:04 PM
(VIVEK AGARWAL) JUDGE vy
Signature Not Verified Signed by: VAIBHAV YEOLEKAR Signing time: 8/8/2023 7:41:04 PM
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