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Khaleel Ahmed vs The State Of Madhya Pradesh
2023 Latest Caselaw 16110 MP

Citation : 2023 Latest Caselaw 16110 MP
Judgement Date : 29 September, 2023

Madhya Pradesh High Court
Khaleel Ahmed vs The State Of Madhya Pradesh on 29 September, 2023
Author: Vijay Kumar Shukla
                                                             1
                            IN     THE        HIGH COURT OF MADHYA PRADESH
                                                    AT INDORE
                                                     BEFORE
                                     HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
                                              ON THE 29 th OF SEPTEMBER, 2023
                                          MISC. CRIMINAL CASE No. 39413 of 2023

                           BETWEEN:-
                           KHALEEL AHMED S/O SAIFIRUDDEN, AGED ABOUT 46
                           YE A R S , OCCUPATION: TAILOR R/O JIAN BAGH
                           MOHALLA GAUTAMPURA, INDORE DISTRICT INDORE
                           (MADHYA PRADESH)

                                                                                           .....APPLICANT
                           (BY SHRI VAIBHAV DUBE - ADVOCATE)

                           AND
                           THE STATE OF MADHYA PRADESH STATION HOUSE
                           OFFICER THROUGH POLICE STATION GOUTAMPURA
                           DISTRICT INDORE (MADHYA PRADESH)

                                                                                         .....RESPONDENT
                           (BY SHRI TARUN PAGARE - PUBLIC PROSECUTOR)

                                 This application coming on for admission this day, the court passed the
                           following:
                                                              ORDER

A status report was called from the Trial Court and as per status report the matter has been heard finally on 23/9/2023 and the next date of pronouncement for judgment is fixed on 4/10/2023.

In view of the aforesaid, counsel for the applicant prays for withdrawal of the application.

Prayer is allowed.

Accordingly, the application is dismissed as withdrawn. However, it is observed that the trial Court shall pass the judgment within Signature Not Verified Signed by: PRAMOD KUSHWAHA Signing time: 29-09-2023 16:36:01

one month from the date of filing of copy of the order passed today.

(VIJAY KUMAR SHUKLA) JUDGE Pramod

Signature Not Verified Signed by: PRAMOD KUSHWAHA Signing time: 29-09-2023 16:36:01

 
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