Madhya Pradesh High Court

Annu @ Anil Thakur 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. 1201 of 2024

                         BETWEEN:-
                         1.    ANNU @ ANIL THAKUR S/O KARAN THAKUR,
                               AGED ABOUT 26 YEARS, OCCUPATION: LABOUR
                               R/O VILLAGE KACHNARI P.S. MADOTAL
                               DISTRICT JABALPUR (MADHYA PRADESH)

                         2.    SUNIL THAKUR S/O KARAN SINGH THAKUR,
                               AGED ABOUT 28 YEARS, OCCUPATION: LABOUR
                               R/O VILLAGE KACHNARI, P.S. MADOTAL
                               DISTRICT JABALPUR (MADHYA PRADESH)

                         3.    SANDEEP THAKUR S/O KARAN SINGH THAKUR,
                               AGED ABOUT 28 YEARS, OCCUPATION: LABOUR
                               R/O VILLAGE KACHNARI, P.S. MADOTAL
                               DISTRICT JABALPUR (MADHYA PRADESH)

                         4.    KARAN SINGH THAKUR S/O RAJJU SINGH
                               THAKUR, AGED ABOUT 53 YEARS, OCCUPATION:
                               LABOUR R/O VILLAGE KACHNARI, P.S. MADOTAL
                               DISTRICT JABALPUR (MADHYA PRADESH)

                                                                                       .....APPELLANT
                         (BY SHRI G.P. TRIPATHI - ADVOCATE)

                         AND
                         THE STATE OF MADHYA PRADESH THROUGH POLICE
                         STATION MADOTAL DISTRICT JABALPUR (MADHYA
                         PRADESH)

                                                                                   .....RESPONDENTS
                         (BY SHRI CHANDRAPAL SINGH PARMAR - GOVERNMENT ADVOCATE)

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

Learned counsel for the appellant prays for withdrawal of this appeal as

against the impugned judgment the appeal has already been filed vide Criminal Appeal No.291/2024.

2. Accordingly, this appeal stands dismissed as withdrawn.

(MANINDER S. BHATTI) JUDGE Astha