Citation : 2023 Latest Caselaw 2022 MP
Judgement Date : 3 February, 2023
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE ANIL VERMA
ON THE 3 rd OF FEBRUARY, 2023
CRIMINAL APPEAL No. 6124 of 2021
BETWEEN:-
GOKULSINGH S/O PARVATSINGH, AGED ABOUT 47
YEARS, OCCUPATION: LABOUR VILL-BIBHBARDA P.S.
ALOT (MADHYA PRADESH)
.....APPELLANT
(BY SHRI MANOJ KUMAR SONGARE - ADVOCATE)
AND
THE STATE OF MADHYA PRADESH STATION HOUSE
OFFICER THR. P.S. ALOT (MADHYA PRADESH)
.....RESPONDENTS
( BY SHRI ABHISHEK BHARGAVA PL )
This appeal coming on for admission this day, th e court passed the
following:
JUDGMENT
Jail incarceration report has been received from the office of Jail
Superintendent, Circle Jail, Ratlam and according to which, the appellant has been released from the jail on 04/01/2022 after completion of the entire jail sentence and deposition of fine amount.
Learned counsel for the appellant submits that the appellant has already completed the jail sentence and he does not want to press this appeal.
In light of the aforesaid, present appeal stands dismissed as not pressed. Signature Not Verified Signed by: AMOL N Pending I.A. no. 27357/2021 also stands dismissed as not pressed.
MAHANAG
Signing time: 2/4/2023
11:50:01 AM CC as per rules.
(ANIL VERMA)
JUDGE
amol
Signature Not Verified
Signed by: AMOL N
MAHANAG
Signing time: 2/4/2023
11:50:01 AM
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!