Moolchandra Jha vs The State Of Madhya Pradesh
2023 Latest Caselaw 7826 MP

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                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                    CRA No. 1505 of 2023
                                    (MOOLCHANDRA JHA AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                    Dated : 11-05-2023
                           Shri J.P. Singrol - Advocate for the appellant.

                           Shri Vinod Tiwari - Panel Lawyer for the respondent/State.

At the outset learned counsel for the appellants submits that the appellant No.1 Moolchandra Jha has filed two criminal appeals against the judgment of conviction so he prays for permission to withdraw this appeal so far as it relates to appellant No. 1

Moolchandra Jha.

Prayer is accepted.

Accordingly, the appeal is dismissed as withdrawn so far as it relates to appellant No. 1 Moolchandra Jha and will be considered only in relation to appellant No.2 Bhajju Urf Ajeeb Singh.

Learned counsel for the appellants is directed to delete the name of appellant No.1 from the array of appellants.

Let the appeal be listed along with Cr.A. No.1264/2023.

(ROOPESH CHANDRA VARSHNEY) JUDGE

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Signature Not Verified Signed by: ASHISH KOSHTA Signing time: 5/11/2023 5:47:02 PM