Rajkumar vs The State Of Madhya Pradesh
2023 Latest Caselaw 622 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. 426 of 2023

                          BETWEEN:-
                          RAJKUMAR S/O NONELAL PATEL, AGED ABOUT 21
                          YE A R S , OCCUPATION: LABOUR R/O GHANGHARI
                          MISAR P.S. HATTA DISTRICT DAMOH (MADHYA
                          PRADESH)

                                                                                       .....APPELLANT
                          (BY SHRI PRAKHAR TIWARI - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                POLICE STATION HATTA DISTRICT DAMOH
                                (MADHYA PRADESH)

                          2.    VICTIM A S/O NOT MENTION THROUGH POLICE
                                STATION HATTA, DISTRICT DAMOH (MADHYA
                                PRADESH)

                                                                                    .....RESPONDENTS
                          (BY SHRI NARENDRA CHOURASIA - GOVERNMENT ADVOCATA)

                                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. Signature Not Verified Signed by: POONAM MANEKAR Signing time: 1/11/2023 10:09:15 AM

He seeks return of certified copy. 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Application is dismissed as withdrawn with liberty to file regular bail application.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 pnm

Signature Not Verified Signed by: POONAM MANEKAR Signing time: 1/11/2023 10:09:15 AM