Madhya Pradesh High Court

Arun vs The State Of Madhya Pradesh on 2 May, 2024

Author: Vijay Kumar Shukla

Bench: Vijay Kumar Shukla

                                                           1
                          IN        THE   HIGH COURT OF MADHYA PRADESH
                                                AT INDORE
                                                    BEFORE
                                    HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
                                                ON THE 2 nd OF MAY, 2024
                                           CRIMINAL APPEAL No. 4674 of 2024

                         BETWEEN:-
                         ARUN S/O SULTAN SEN, AGED ABOUT 18 YEARS,
                         OCCUPATION: LABOUR GRAM MOHALI DISTRICT
                         ASHOK NAGAR (MADHYA PRADESH)

                                                                                       .....APPELLANT
                         (BY SHRI AKASH SHARMA, ADVOCATE)

                         AND
                         1.     THE STATE OF MADHYA PRADESH STATION
                                HOUSE OFFICER THROUGH POLICE STATION
                                PITHAMPUR   DISTRICT DHAR   (MADHYA
                                PRADESH)

                         2.     VICTIM X THROUGH P.S. PITHAMPUR, DIST.
                                DHAR (MADHYA PRADESH)

                                                                                    .....RESPONDENTS
                         (SHRI AJAY RAJ GUPTA - G.A. FOR STATE)

                                T h is appeal coming on for orders this day, t h e cou rt passed the

                         following:
                                                            ORDER

In view of the judgment passed by Division Bench by order dated 22.4.2021 in Cr.Appeal No. 5189/2020, counsel for the appellant prays for withdrawal of the present Appeal with liberty to file M.Cr.C. under section 439 Cr.P.C..

The Appeal is accordingly dismissed as withdrawn with the aforesaid liberty.

(VIJAY KUMAR SHUKLA) JUDGE MK