Jagdish vs The State Of Madhya Pradesh
2023 Latest Caselaw 618 MP

                                                            1
                           IN     THE      HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                      BEFORE
                                        HON'BLE SHRI JUSTICE ANAND PATHAK
                                              ON THE 10 th OF JANUARY, 2023
                                           CRIMINAL APPEAL No. 11782 of 2022

                          BETWEEN:-
                          JAGDISH S/O SHRI NANDLAL KORKU, AGED ABOUT 22
                          Y E A R S , OCCUPATION: LABOUR  R/O   VILLAGE
                          DHOOPGARH POLICE STATION AND TEHSIL SIRALI,
                          DISTT. HARDA (MADHYA PRADESH)

                                                                                       .....APPELLANT
                          (BY SHRI RAKESH KUMAR JAIN - ADVOCATE )

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                POLICE STATION   SIRALI DISTT. HARDA
                                (MADHYA PRADESH)

                          2.    VICTIM X

                                                                                    .....RESPONDENTS
                          (BY SHRI NARENDRA CHOURASIYA - GOVERNMENT ADVOCATE )

                                T h is appeal coming on for orders this day, t h e cou rt passed the
                          following:
                                                             ORDER

At the outset learned counsel for appellant seeks withdrawal of this application in view of the judgment of this Court in case of Sunita Gandharva Vs. State of M.P. reported in 2020(3) MPLJ (Cri.) 247. Later on, affirmed by Division Bench of this Court in case of Pramod Kumar Yadav Vs. State of M.P. reported in 2021 JLJ (2) 429 and intends to file regular bail application under Section 439 of Cr.P.C.

He seeks return of certified copy. Signature Not Verified Signed by: VIKRAM SINGH Signing time: 1/10/2023 7:41:24 PM

Prayer noted.

Application is dismissed as withdrawn with liberty to file regular bail application.

Office to return the certified copy after replenishing it with photo copy.

(ANAND PATHAK) JUDGE Vikram

Signature Not Verified Signed by: VIKRAM SINGH Signing time: 1/10/2023 7:41:24 PM