Smt. Mridula Bagri vs The State Of Madhya Pradesh
2023 Latest Caselaw 3097 MP

                                                          1
                           IN    THE      HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                   BEFORE
                                      HON'BLE SHRI JUSTICE SUJOY PAUL
                                                      &
                                HON'BLE SHRI JUSTICE AMAR NATH (KESHARWANI)
                                            ON THE 20 th OF FEBRUARY, 2023
                                        MISC. CRIMINAL CASE No. 57890 of 2021

                          BETWEEN:-
                          SMT. MRIDULA BAGRI W/O SHRI AWDHESH BAGRI,
                          AGED ABOUT 30 YEARS, OCCUPATION: HOUSEWIFE
                          WARD NO.6, NAYA KHERA, PAWAI, POLICE STATION
                          PAWAI, DISTT. PANNA (MADHYA PRADESH)

                                                                                      .....APPLICANT
                          (BY SHRI JAGDISH SINGROL - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THR P.S.
                                PAWAI DISTT. PANNA (MADHYA PRADESH)

                          2.    BADE @ SUKHENDRA BAGRI S/O RAMROOP
                                BAGRI, AGED ABOUT 33 YEARS, WARD NO. 6
                                NAYAKHERA PS PAWAI (MADHYA PRADESH)

                                                                                  .....RESPONDENTS
                          (BY SHRI A.N. GUPTA - GOVERNMENT ADVOCATE )

                                This application coming on for admission this day, JUSTICE SUJOY
                          PAUL passed the following:
                                                           ORDER

Learned counsel for the applicant seeks to withdraw this M.Cr.C. because the judgment of acquittal is already challenged by the State Government in M.Cr.C. No.10004 of 2022.

Shri Gupta, learned Government Advocate has no objection. This M.Cr.C. is dismissed as withdrawn. Signature Not Verified Signed by: BASANT KUMAR SHRIVAS Signing time: 2/21/2023 1:27:53 PM

(SUJOY PAUL) (AMAR NATH (KESHARWANI)) JUDGE JUDGE bks

Signature Not Verified Signed by: BASANT KUMAR SHRIVAS Signing time: 2/21/2023 1:27:53 PM