Madhya Pradesh High Court

Narayan Choudhary vs The State Of Madhya Pradesh on 6 May, 2024

Author: Maninder S. Bhatti

Bench: Maninder S. Bhatti

                                                             1
                          IN     THE      HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                      BEFORE
                                      HON'BLE SHRI JUSTICE MANINDER S. BHATTI
                                                    ON THE 6 th OF MAY, 2024
                                           CRIMINAL APPEAL No. 4964 of 2024

                         BETWEEN:-
                         NARAYAN CHOUDHARY S/O SHRI GYANI CHOUDHARY,
                         AGED ABOUT 24 YEARS, R/O JOAB JAMUNIYA THANA
                         PATAN DISTRICT JABALPUR (MADHYA PRADESH)

                                                                                        .....APPELLANT
                         (BY SHRI PARAG TIWARI - ADVOCATE)

                         AND
                         THE STATE OF MADHYA PRADESH THROUGH POLICE
                         STATION THEMI DISTRICT NARSINGHPUR (MADHYA
                         PRADESH)

                                                                                  .....RESPONDENTS
                         (BY SHRI AJAY TAMRAKAR - PANEL LAWYER)

                               This appeal coming on for admission this day, th e court passed the
                         following:
                                                             ORDER

Learned counsel for the appellant prays for withdrawal of present

Criminal Appeal as against the impugned judgment Criminal Appeal No. 3715/2024 has already been filed.

Prayer is allowed.

Present Criminal Appeal stands dismissed as withdrawn.

(MANINDER S. BHATTI) JUDGE VKT