Prakash vs The State Of Madhya Pradesh
2024 Latest Caselaw 21320 MP

Madhya Pradesh High Court

Prakash vs The State Of Madhya Pradesh on 6 August, 2024

                                                               1                           CRA-4995-2018
                                IN     THE      HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                          BEFORE
                                        HON'BLE SHRI JUSTICE BINOD KUMAR DWIVEDI
                                                    ON THE 6 th OF AUGUST, 2024
                                                CRIMINAL APPEAL No. 4995 of 2018
                                                          PRAKASH
                                                            Versus
                                                THE STATE OF MADHYA PRADESH
                           Appearance:
                                     Appellant by Ms. Anushka Jain - Advocate appearing on behalf of Mr.

                           Rishiraj Trivedi - Advocate.
                                     Respondent - State of Madhya Pradesh by Mr. Ajay Raj Gupta - Panel
                           Lawyer appearing on behalf of Advocate General.

                                                                ORDER

PUD No.1687/Warrant/2024 Garoth dated 24.07.2024 received from Assistant Jail Superintendent, Sub Jail, Garoth, District Mandsaur (MP) is taken up for consideration.

2. The PUD reveals that appellant Prakash S/o Bhuwaniram, who was serving jail sentence of five years rigorous imprisonment with fine of

Rs.2,000/- under Section 307 of Indian Penal Code, 1860 awarded by learned Additional Sessions Judge, Bhanpura, District Mandsaur (MP) in Sessions Trial No.130 of 2015 vide judgment and order dated 27.06.2018, has been released from jail on 06.11.2021 on completion of his jail sentence with remission.

3. In view of the aforesaid fact, learned counsel for the appellant seeks

2 CRA-4995-2018 leave of this Court to withdraw this appeal.

4. Leave is granted.

5. Accordingly, the appeal is dismissed as withdrawn .

6. Let record of the Court below be sent to the concerned trial Court along with a copy of this order for compliance and necessary action. Copy of this order be also forwarded to the concerned Jail Authority for information.

(BINOD KUMAR DWIVEDI) JUDGE

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