Manorama vs Tulsi Marketing Thr. Prop. Nitin Kumar
2024 Latest Caselaw 15061 MP

Madhya Pradesh High Court

Manorama vs Tulsi Marketing Thr. Prop. Nitin Kumar 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. 205 of 2007

                         BETWEEN:-
                         MANORAMADR.SURESH KHATOD, AGED ABOUT 41
                         Y E A R S , JAWAHAR MARG,   GEETA   HOSPITAL
                         BADNAGAR,DISTT. UJJAIN (MADHYA PRADESH)

                                                                                           .....APPELLANT
                         (SHRI SAMEER ANANT ATHAWALE - ADVOCATE)

                         AND
                         1.    TULSI MARKETING THR. PROP. NITIN KUMAR
                               S/O NIRMAL KUMAR CHOWDHARY, AGED ABOUT
                               31 YEARS, OCCUPATION: BUSINESS DHANMANDI,
                               BADNAGAR (MADHYA PRADESH)

                         2.    NITIN   KUMAR    S/O   NIRMAL  KUMAR
                               CHOWDHARY,   AGED    ABOUT  31 YEARS,
                               OCCUPATION:    BUSINESS    DHANMANDI,
                               BADNAGAR (MADHYA PRADESH)

                                                                                       .....RESPONDENTS
                         ( MS. VINITA DWIVEDI - PANEL LAWYER).
                         (SHRI H.S.JOSHI - ADVOCATE)

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

This appeal under Section 378(4) of Cr.P.C has been filed on behalf of the appellant against the judgment of acquittal of respondent dated 29.10.2005 passed by Additional Sessions Judge, Ujjain in Criminal Appeal No.164/2005.

Learned counsel for the parties submitted that the parties have amicably settled their dispute hence prays for withdrawal of this criminal appeal.

In view of the aforesaid, the appeal against acquittal of respondent stands dismissed as withdrawn.

(PREM NARAYAN SINGH) JUDGE sumathi