Jamsingh vs The State Of Madhya Pradesh
2024 Latest Caselaw 21508 MP

Madhya Pradesh High Court

Jamsingh vs The State Of Madhya Pradesh on 7 August, 2024

                                                                 1                                        CRA-5375-2017
                                                  IN THE HIGH COURT OF MADHYA PRADESH
                                                                AT INDORE
                                                               CRA No. 5375 of 2017
                                                 (JAMSINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH )



                           Dated : 07-08-2024
                                   Shri Rohit Singh Solanki - Advocate appearing on behalf of Shri Omprakash Solanki -
                           Advocate for appellants.
                                   Shri Rajesh Joshi - Govt. Advocate for the respondent / State.

Counsel for the appellant apprise this Court that appellant No.1 - Jamsingh has passed away.

Counsel for the State is directed to call for a verification report from the concerned jail

Alirajpur regarding the death of appellant No.1 - Jamsingh.

From perusal of the record, PUD No.848/Warrant/2024, Jobat, dated 29/07/2024 is found annexed with the record, wherein it has been mentioned that appellant No.2 - Bhuru S/o Jamsingh was suffering jail incarceration of 05 years under Section 304(II) of IPC awarded vide judgment dated 27/10/2017 passed in Sessions Trial No.77/2016 by Additional Sessions Judge, Jobat, District Alirajpur (M.P.), has been released from jail on 28/03/2020 on completion of jail sentence with the benefit of remission.

In view of the aforesaid PUD, learned counsel for the appellant prays for withdrawal of this appeal with regard to appellant No.2 - Bhuru.

Prayer is allowed.

Accordingly, appeal to the extent appellant No.2 - Bhuru is concerned, stands

dismissed as withdrawn.

List after a week.

(BINOD KUMAR DWIVEDI) JUDGE

Tej