Ajay Kumar Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 16941 MP

                                                               1
                            IN     THE       HIGH COURT OF MADHYA PRADESH
                                                   AT INDORE
                                                     BEFORE
                                     HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
                                               ON THE 11 th OF OCTOBER, 2023
                                             CRIMINAL APPEAL No. 12069 of 2023

                           BETWEEN:-
                           AJAY KUMAR SINGH S/O UMESH KUMAR, AGED ABOUT
                           19 YEARS, OCCUPATION: STUDENT A1, JEEVAN JYOTI
                           VIHAR COLONY, KALIBILLOD, BETMA DIST. INDORE
                           (MADHYA PRADESH)

                                                                                       .....APPELLANT
                           (SHRI SHIVENDRA PANDEY - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH STATION
                                 HOUSE OFFICER THROUGH POLICE STATION
                                 BETMA, INDORE (MADHYA PRADESH)

                           2.    MAHENDRA KUMAR SEN S/O BALRAM SEN A-32,
                                 JIVAN JYOTI COLONY, BETMA DIST. INDORE
                                 (MADHYA PRADESH)

                                                                                     .....RESPONDENT
                           (SHRI AJAY RAJ GUPTA- PUBLIC PROSECUTOR)

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

                           following:
                                                                ORDER

Learned counsel for the respondent raises objection regarding maintainability of the appeal in the light of judgment passed by co-ordinate bench of this Court at Gwalior in CRA No.1502/2023.

Learned counsel for the appellant prays for withdrawal of the present appeal with liberty to approach the trial Court afresh.

Prayer is allowed.

Signature Not Verified Signed by: SOURABH YADAV Signing time: 12-10-2023 11:14:17

With the aforesaid, the present appeal stands dismissed as withdrawn.

(VIJAY KUMAR SHUKLA) JUDGE Sourabh

Signature Not Verified Signed by: SOURABH YADAV Signing time: 12-10-2023 11:14:17