Pramod vs Rampalsingh And 3 Ors.
2023 Latest Caselaw 21438 MP

Madhya Pradesh High Court

Pramod vs Rampalsingh And 3 Ors. on 14 December, 2023

Author: Anil Verma

Bench: Anil Verma

                                                                1
                            IN     THE       HIGH COURT OF MADHYA PRADESH
                                                   AT INDORE
                                                        BEFORE
                                            HON'BLE SHRI JUSTICE ANIL VERMA
                                              ON THE 14 th OF DECEMBER, 2023
                                             CRIMINAL APPEAL No. 1670 of 2014

                           BETWEEN:-
                           PRAMOD S/O SHRI KAMLESHWAR BHATT, AGED
                           ABOUT 45 YEARS, NAI ABADI, MANDSAUR (MADHYA
                           PRADESH)

                                                                                     .....APPELLANT
                           (NONE FOR THE APPELLANT)

                           AND
                           1.    RAMPALSINGH S/O CHANDANSINGH, AGED
                                 ABOUT 69 YEARS, R/O JANKUPURA, MANDSAUR
                                 (MADHYA PRADESH)

                           2.    VIKRAMSINGH S/O SHRI RAMPALSINGH, AGED
                                 ABOUT 37 YEARS, R/O JANKUPURA, MANDSAUR
                                 (MADHYA PRADESH)

                           3.    GOPAL S/O SHRI MOHANLAL, AGED ABOUT 32
                                 YEARS, R/O GRAM REWASDAWDA, TEHSIL AND
                                 DISTRICT MANDSAUR (MADHYA PRADESH)

                           4.    STATE  OF       M.P.   THROUGH COLLECTOR
                                 COLLECTOR       OFFICE, MANDSAUR (MADHYA
                                 PRADESH)

                                                                                  .....RESPONDENTS
                           (R.NO.3 BY SHRI POURUSH RANKA - ADVOCATE AND
                           R.NO.4 BY SHRI KAPIL MAHANT - PANEL LAWYER)

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

Name of respondent No.1 Rampalsingh has been deleted from the cause title vide order dated 05/07/2019.

2. Heard on I.A.No.25925/2021, which is an application for withdrawal of appeal.

3. The aforesaid application has been filed seeking withdrawal of the appeal by stating that matter has been amicably settled between the parties, therefore, appellant wants to withdraw the appeal. Application is supported by the orders passed in other pending matters between the parties.

4. Learned counsel for the respondent No.3 submits that he has no objection if the application is allowed.

5. The appellant has preferred this appeal under Section 378 of Cr.P.C. against the judgment dated 04/03/2013 passed by Judicial Magistrate First

Class, Mandsaur in Criminal Case No.842/2009, whereby the accused person / respondents No.1 to 3 have been acquitted from all the charges.

6. In view of the aforesaid, I.A.No.25925/2021 is allowed and appellant is permitted to withdraw the appeal.

7. Accordingly, the criminal appeal stands dismissed as withdrawn. Bail bonds furnished by the respondents stand discharged.

8. Let record along with the copy of this order be sent to the concerned trial Court for information and necessary compliance.

Certified copy as per rules.

(ANIL VERMA) JUDGE Tej