Dusyant Singh Dhakad vs Shivcharan
2023 Latest Caselaw 12965 MP

                            1
 IN    THE      HIGH COURT OF MADHYA PRADESH
                      AT GWALIOR
                         BEFORE
            HON'BLE SHRI JUSTICE ROHIT ARYA
                            &
      HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
                  ON THE 9 th OF AUGUST, 2023
                CRIMINAL APPEAL No. 2252 of 2020

BETWEEN:-
DUSYANT SINGH DHAKAD S/O SHRI CHIRONJILAL
DHAKAD, AGED ABOUT 44 YEARS, OCCUPATION:
KHETI,  R/O  GRAM    PALI,   POLICE  STATION
SHAMSHABAD,   DISTRICT     VIDISHA  (MADHYA
PRADESH).

                                                   .....APPELLANT
(SHRI SHYAM KISHORE MISHRA - ADVOCATE FOR THE APPELLANT.)

AND
1.    SHIVCHARAN S/O KALURAM, AGED ABOUT 36
      YEARS.

2.    SHIVRAJ @ GOLU S/O KHEMCHAND, AGED
      ABOUT 24 YEARS.

3.    SUNIL @ SONU S/O HARISINGH, AGED ABOUT 24
      YEARS.

4.    ASHOK KUMAR S/O RAMSWAROOP, AGED ABOUT
      26 YEARS.

5.    HARISINGH S/O GUTTILAL, AGED ABOUT 51
      YEARS.

6.    KALURAM   S/O GUTTILAL, AGED ABOUT 62
      YEARS.

7.    SANTOSH S/O KALURAM, AGED ABOUT 33 YEARS.

8.    VIJAY SINGH S/O DEEVAN SINGH, AGED ABOUT
      42 YEARS.
                                  2
   9.      JASWANT S/O DEEWAN SINGH, AGED ABOUT 30
           YEARS.

   10.     RAGHUVEER S/O KALURAM, AGED ABOUT 26
           YEARS.
           ALL RESIDENTS OF VILLAGE PALI, ARAKSHI
           KENDRA, SHAMSHABAD, DISTRICT VIDISHA
           (MADHYA PRADESH).

   11.     STATE OF MADHYA PRADESH THROUGH POLICE
           STATION, SHAMSHABAD, DISTRICT VIDISHA,
           MADHYA PRADESH.

                                                              .....RESPONDENTS
   (SHRI RAHUL BANSAL - ADVOCATE FOR THE RESPONDENTS NO.1 TO
   10/STATE AND SHRI RAJEEV UPADHYAY - PUBLIC PROSECUTOR FOR
   THE RESPONDENT NO.11/STATE

           This appeal coming on for order this day, JUSTICE ROHIT ARYA

   passed the following:
                                      ORDER

Learned counsel for the appellant seeks withdrawal of this Criminal Appeal filed under Section 372 of Cr.P.C against the judgment dated 15.10.2019 passed by the learned Second Additional Sessions Judge, Ganjbasoda, District Vidisha, Madhya Pradesh in Sessions Trial No.265/2013 thereby acquitting the respondents No.1 to 11 of the offence under Section 307 of IPC.

Accordingly, Criminal Appeal stands dismissed as withdrawn.

        (ROHIT ARYA)                             (DEEPAK KUMAR AGARWAL)
           JUDGE                                          JUDGE
   SP

SANJEEV
KUMAR PHANSE
2023.08.10
17:16:46 +05'30'