Kanhaiyalal @ Kanha vs The State Of Madhya Pradesh
2023 Latest Caselaw 12922 MP

                                                         1
                           IN    THE      HIGH COURT OF MADHYA PRADESH
                                                AT INDORE
                                                     BEFORE
                                         HON'BLE SHRI JUSTICE ANIL VERMA
                                              ON THE 9 th OF AUGUST, 2023
                                          CRIMINAL APPEAL No. 9436 of 2023

                          BETWEEN:-
                          1.    KANHAIYALAL @ KANHA S/O HIRALAL, AGED
                                ABOUT 30 YEARS, OCCUPATION: LABOUR R/O:
                                ISHWAR NAGAR, RATLAM (MADHYA PRADESH)

                          2.    KAMAL S/O MOHANLAL NAYAK, AGED ABOUT 25
                                YEAR S , OCCUPATION: LABOUR R/O: ISHWAR
                                NAGAR, RATLAM (MADHYA PRADESH)

                          3.    KARAN S/O NANDKISHORE NAYAK, AGED ABOUT
                                26 YEARS, OCCUPATION: LABOUR R/O: RAM
                                RAHIM NAGAR RATLAM (MADHYA PRADESH)

                          4.    ARJUN S/O NANDKISHORE CHOUHAN, AGED
                                ABOUT 28 YEARS, OCCUPATION: LABOUR R/O:
                                RAM RAHIM NAGAR RATLAM (MADHYA
                                PRADESH)

                          5.    SURESH S/O RATANLAL NAYAK, AGED ABOUT 35
                                YEARS, OCCUPATION: LABOUR R/O GALI NO. 6
                                DHEERAJ SHAH NAGAR, RATLAM (MADHYA
                                PRADESH)

                                                                                  .....APPELLANTS
                          (BY SHRI DAYA NATH PANDEY - ADVOCATE)

                          AND
                          THE STATE OF MADHYA PRADESH
                          STATION HOUSE OFFICER THROUGH POLICE STATION
                          MANAK CHOWK, DISTRICT RATLAM (MADHYA
                          PRADESH)

                                                                                  .....RESPONDENT
                          (BY SHRI SUHAS PUNDLIK - GOVERNMENT ADVOCATE)

                                This appeal coming on for admission this day, th e court passed the
                          following:
Signature Not Verified
Signed by: TRILOK SINGH
SAVNER
Signing time: 10-Aug-23
10:11:05 AM
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                                                               ORDER

1. Appellants have preferred this criminal appeal under Section 374 of Cr.P.C. being aggrieved by the impugned judgment dated 30.6.2023 passed by the 2nd ASJ, Ratlam in S.T. No.300099/2015.

2. Learned counsel for the appellants submits that erroneously two criminal appeals have been filed on behalf of the appellants, therefore, he wants to withdraw the present criminal appeal.

3. In view of the above, this Criminal Appeal is dismissed as withdrawn.

(ANIL VERMA) JUDGE trilok

Signature Not Verified Signed by: TRILOK SINGH SAVNER Signing time: 10-Aug-23 10:11:05 AM