Citation : 2023 Latest Caselaw 15231 MP
Judgement Date : 14 September, 2023
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE PREM NARAYAN SINGH
ON THE 14 th OF SEPTEMBER, 2023
CRIMINAL REVISION No. 3175 of 2023
BETWEEN:-
CHAGANSINGH @ ROHIT S/O BHAVSINGH, AGED
ABOUT 36 YEARS, OCCUPATION: LABOUR HOUSE NO. 01
DASHARA MEDAN NEW JAIL ROAD DHAR DIST. DHAR
(MADHYA PRADESH)
.....PETITIONER
(BY SHRI SANTOSH KUMAR MEENA, ADVOCATE)
AND
ANIL KUMAR S/O MAHESH KUMAR, AGED ABOUT 30
YE A R S , OCCUPATION: AGRICULTURIST SHIKSHAK
COLONY BADNAAR DIST. UJJAIN (MADHYA PRADESH)
.....RESPONDENT
(NONE)
T h is revision coming on for orders this day, t h e cou rt passed the
following:
ORDER
(1) The criminal revision has been filed under Section 397 of the Code of Criminal Procedure, 1973 against the judgment dated 20.06.2023 passed by the learned First Additional Sessions Judge, Badnagar, District-Ujjain in Criminal Appeal No. 7/2021.
(2) Learned counsel for the petitioner prays for withdrawal of this petition with liberty to file a criminal revision after surrendering the petitioner before the learned trial Court in compliance with order of First Appellate Court.
(3) Accordingly, Criminal Revision No. 3175/2023 stands dismissed as Signature Not Verified Signed by: VINDESH RAIKWAR Signing time: 9/14/2023 7:23:38 PM
withdrawn with the aforesaid liberty.
(PREM NARAYAN SINGH) JUDGE Vindesh
Signature Not Verified Signed by: VINDESH RAIKWAR Signing time: 9/14/2023 7:23:38 PM
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