Kashiram Choudhary vs The State Of Madhya Pradesh
2023 Latest Caselaw 22413 MP

Madhya Pradesh High Court

Kashiram Choudhary vs The State Of Madhya Pradesh on 26 December, 2023

Author: Gurpal Singh Ahluwalia

Bench: Gurpal Singh Ahluwalia

                                                               1
                            IN     THE       HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                     BEFORE
                                  HON'BLE SHRI JUSTICE GURPAL SINGH AHLUWALIA
                                              ON THE 26 th OF DECEMBER, 2023
                                            (THROUGH VIDEO CONFERENCING)
                                          MISC. CRIMINAL CASE No. 53821 of 2023

                           BETWEEN:-
                           KASHIRAM   CHOUDHARY S/O SHRI DANIRAM
                           CHOUDHARY, AGED ABOUT 30 YEARS, OCCUPATION:
                           LABOUR R/O CHHOTKITOLA SHAHDOL P.S. AND
                           TEHSIL JAITPUR DISTRICT SHAHDOL (MADHYA
                           PRADESH)

                                                                                             .....APPLICANT
                           (BY SHRI SHAILENDRA SINGH - ADVOCATE THROUGH VIDEO
                           CONFERENCING)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH
                                 POLICE STATION KOTMA DISTRICT ANUPPUR
                                 (MADHYA PRADESH)

                           2.    VICTIM A D/O NOT MENTION THROUGH POLICE
                                 STATION KOTMA DISTRICT (MADHYA PRADESH)

                                                                                         .....RESPONDENTS
                           (BY SHRI JITENDRA SHRIVASTAVA - GOVERNMENT ADVOCATE)

                                 This application coming on for admission this day, the court passed the
                           following:
                                                                ORDER

After arguing at length and in view of FSL report as well as in light of the judgment passed by Supreme Court in the case of Hemudan Nanbha Gadhvi Vs. State of Gujrat, on 28.09.2018 in Criminal Appeal 913/2016, counsel for applicant seeks permission of this Court to withdraw this application with liberty to revive the prayer after receipt of DNA report.

With the aforesaid liberty, application is dismissed as withdrawn.

(G.S. AHLUWALIA) V. JUDGE pn