Nandkishore vs The State Of Madhya Pradesh
2024 Latest Caselaw 15030 MP

Madhya Pradesh High Court

Nandkishore vs The State Of Madhya Pradesh on 20 May, 2024

Author: Prem Narayan Singh

Bench: Prem Narayan Singh

                                                             1
                          IN     THE         HIGH COURT OF MADHYA PRADESH
                                                   AT INDORE
                                                    BEFORE
                                   HON'BLE SHRI JUSTICE PREM NARAYAN SINGH
                                                 ON THE 20 th OF MAY, 2024
                                             CRIMINAL APPEAL No. 1015 of 2013

                         BETWEEN:-
                         NANDKISHORE S/O SOMNATH OCCUPATION: GAS
                         WELDING LABOURER DEVKI NAGAR, BEHIND
                         AGRAWAL,   SHOWROOM   KHAJRANA,  INDORE
                         (MADHYA PRADESH)

                                                                                           .....APPELLANT
                         (SHRI R. S. RAGHUVANSHI - ADVOCATE)

                         AND
                         THE STATE OF MADHYA PRADESH GOVT. THRU. P.S.
                         KHAJRANA, INDORE (MADHYA PRADESH)

                                                                                       .....RESPONDENTS
                         (MS. URMILA MALVIYA - LEARNED PANEL LAWYER)

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

1. This criminal appeal has been filed under Section 374 of the Code of

Criminal Procedure, 1973 being aggrieved by the judgment dated 30.05.2013, passed by the learned Seventh Additional Sessions Judge, Indore, in Sessions Trial No.13/2013.

2. As per the jail report dated 04.05.2024, the sole appellant has been released from jail on 07.11.2020 after completion of his entire jail sentence.

3. In view of the aforesaid, the criminal appeal has become infructuous, therefore, counsel prays for withdrawal of the same.

4. Accordingly, Cr.A. No.1015/2013 is dismissed as withdrawn.

(PREM NARAYAN SINGH) JUDGE sumathi