The State Of Madhya Pradesh vs Manpreet Singh
2024 Latest Caselaw 4038 MP

Madhya Pradesh High Court

The State Of Madhya Pradesh vs Manpreet Singh on 12 February, 2024

Author: Sushrut Arvind Dharmadhikari

Bench: Sushrut Arvind Dharmadhikari

                                                             1
                            IN     THE      HIGH COURT OF MADHYA PRADESH
                                                  AT INDORE
                                                   BEFORE
                            HON'BLE SHRI JUSTICE SUSHRUT ARVIND DHARMADHIKARI
                                                      &
                                 HON'BLE SHRI JUSTICE DEVNARAYAN MISHRA
                                              ON THE 12 th OF FEBRUARY, 2024
                                             CRIMINAL APPEAL No. 963 of 2024

                           BETWEEN:-
                           THE STATE OF MADHYA PRADESH STATION HOUSE
                           OFFICER THROUGH POLICE STATION SINGOLI
                           DISTRICT NEEMUCH (MADHYA PRADESH)

                                                                                         .....APPELLANT
                           ( BY SHRI G.S.CHOUHAN          - GOVERNMENT ADVOCATE FOR THE
                           APPELLANT)

                           AND
                           1.    MANPREET SINGH S/O DHARAM SINGH JAT
                                 SIKH, AGED ABOUT 36 YEARS, OCCUPATION:
                                 DRIVARI GRAM TADEGAON, THANA BALIAWALI
                                 DISTRICT BHATINDA (PUNJAB)

                           2.    RAMESH @ RAMESHWAR S/O GHEESALAL
                                 DHAKAD, AGED ABOUT 42 YEARS, OCCUPATION:
                                 AGRICULTURE GRAM MUHUPURA, PURAN,
                                 THANA SINGOLI, JILA NEEMUCH (MADHYA
                                 PRADESH)

                                                                                      .....RESPONDENTS


                                 This appeal coming on for admission this day, Justice Sushrut Arvind
                           Dharmadhikari passed the following:
                                                              ORDER

Learned counsel for the State submitted that earlier CRA No. 16057/ 2023 has been filed against the same judgment as well as crime number, therefore, the present appeal may be permitted to be withdrawn.

Appeal is dismissed as withdrawn.

Certified copy as per rules.

                              (S. A. DHARMADHIKARI)                     (DEVNARAYAN MISHRA)
                                       JUDGE                                   JUDGE
                           rashmi