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Manoj @ Munnalal vs The State Of Madhya Pradesh
2023 Latest Caselaw 9742 MP

Citation : 2023 Latest Caselaw 9742 MP
Judgement Date : 27 June, 2023

Madhya Pradesh High Court
Manoj @ Munnalal vs The State Of Madhya Pradesh on 27 June, 2023
Author: Anil Verma
                                                            1
                           IN     THE        HIGH COURT OF MADHYA PRADESH
                                                   AT INDORE
                                                       BEFORE
                                           HON'BLE SHRI JUSTICE ANIL VERMA
                                                  ON THE 27 th OF JUNE, 2023
                                             CRIMINAL APPEAL No. 5729 of 2023

                          BETWEEN:-
                          MANOJ @ MUNNALAL S/O PRATAP,
                          AGED ABOUT 50 YEARS,
                          OCCUPATION: LABOR
                          R/O GRAM SANKOTA, THANA DHAMNOD TEHSIL
                          DHARAMPURI, DISTT. DHAR (MADHYA PRADESH)

                                                                                        .....APPELLANT
                          (BY SHRI MOHAMMAD IKRAM ANSARI - ADVOCATE)

                          AND
                          THE STATE OF MADHYA PRADESH
                          THROUGH POLICE STATION DHAMNOD DISTRICT
                          DHAR (MADHYA PRADESH)

                                                                                      .....RESPONDENT
                          (BY SHRI KAPIL MAHANT - PANEL LAWYER)

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

1. Appellant has preferred this Criminal Appeal under Section 374 of Cr.P.C. against the judgment dated 30.3.2022 passed by the Addl. Sessions Judge, Dharampuri, District Dhar in S.T. No.19/2020.

2. At the outset, learned counsel for the appellant submits that he does not want to press this appeal.

3. In view of the above, this Criminal Appeal is dismissed as not pressed.

Signature Not Verified Signed by: TRILOK SINGH SAVNER Signing time: 28-Jun-23 10:12:00 AM

(ANIL VERMA) JUDGE trilok

Signature Not Verified Signed by: TRILOK SINGH SAVNER Signing time: 28-Jun-23 10:12:00 AM

 
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