Jethanand @ Kara @ Kalu vs The State Of Madhya Pradesh
2023 Latest Caselaw 13178 MP

                                                           1
                            IN    THE      HIGH COURT OF MADHYA PRADESH
                                                 AT INDORE
                                                     BEFORE
                                    HON'BLE SHRI JUSTICE PREM NARAYAN SINGH
                                               ON THE 14 th OF AUGUST, 2023
                                          CRIMINAL REVISION No. 3366 of 2023

                           BETWEEN:-
                           1.    JETHANAND @ KARA @ KALU S/O VISHNU
                                 KUMAR KATARA @ BHOLA MASTER, AGED
                                 ABOUT 50 YEARS, OCCUPATION: BUSINESS H. NO.
                                 21/4, B.K. SINDHI COLONY, INDORE (MADHYA
                                 PRADESH)

                           2.    GURDAS KATARA @ DEEPU S/O VISHNU KUMAR
                                 KATARA @ BHOLA MASTER, AGED ABOUT 53
                                 YEARS, OCCUPATION: BUSINESS M.NO. 21/4, B.K.
                                 SINDHI COLONY INDORE (MADHYA PRADESH)

                                                                                     .....PETITIONERS
                           (BY SHRI CHANDRA BHUSAN PANDEY, ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH STATION
                                 HOUSE OFFICER THROUGH POLICE STATION
                                 JUNI INDORE, DISTRICT INDORE (MADHYA
                                 PRADESH)

                           2.    RAVI S/O DEVIPRASAD KUMAWAT, AGED ABOUT
                                 45 YEARS, OCCUPATION: BUSINESS 87/2, B.K.
                                 SINGHI COLONY, INDORE (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                           (BY SHRI SURENDRA GUPTA, GOVERNMENT ADVOCATE)

                                 This revision coming on for admission this day, th e court passed the
                           following:
                                                            ORDER

(1) This revision has been filed under Section 397/401 of the Code of Criminal Procedure, 1973 being aggrieved by the judgment dated 13.07.2023

Signature Not Verified passed in Sessions Trial No. 323/2022 by the learned XX Additional District Signed by: VINDESH RAIKWAR Signing time: 16-08-2023 11:49:06

and Sessions Judge, Indore.

(2) After arguing at length, learned counsel for the petitioner prays for withdrawal of the revision petition.

(3) At the request of counsel, matter has been considered. (4) Accordingly, present Criminal Revision No. 3366/2023 is dismissed as withdrawn.

Certified copy as per rules.

(PREM NARAYAN SINGH) JUDGE Vindesh

Signature Not Verified Signed by: VINDESH RAIKWAR Signing time: 16-08-2023 11:49:06