Jasman Kushwaha vs The State Of Madhya Pradesh
2025 Latest Caselaw 11067 MP

Madhya Pradesh High Court

Jasman Kushwaha vs The State Of Madhya Pradesh on 12 November, 2025

Author: Anand Pathak

Bench: Anand Pathak, Anil Verma

          NEUTRAL CITATION NO. 2025:MPHC-GWL:28787




                                                                     1                          CRA-10732-2025
                                  IN    THE       HIGH COURT OF MADHYA PRADESH
                                                        AT GWALIOR
                                                             BEFORE
                                               HON'BLE SHRI JUSTICE ANAND PATHAK
                                                                &
                                                HON'BLE SHRI JUSTICE ANIL VERMA
                                                    ON THE 12 th OF NOVEMBER, 2025
                                                  CRIMINAL APPEAL No. 10732 of 2025
                                                         JASMAN KUSHWAHA
                                                               Versus
                                                   THE STATE OF MADHYA PRADESH
                           Appearance:
                              Shri Nitin Lakshakar, Advocate for appellant.

                              Shri BPS Chauhan, Public Prosecutor for respondent/State.

                                                                      ORDER

Per: Justice Anand Pathak At the outset, counsel for the appellant regretfully informs this Court that due to inadvertence, Cr.A. No.9459/2025 was filed as Jail Appeal. Now another appeal (instant appeal) is also filed challenging the same judgment dated 01.07.2025 passed by Special Judge (POCSO Act), Ashoknagar. He wants to withdraw this criminal appeal and to pursue another Criminal Appeal No.9459/2025 (Jail Appeal), in which, he intends to file Vakalatnama.

2. Prayer noted.

3. Appeal is dismissed as withdrawn with liberty aforesaid.

4. Counsel for the appellant is expected to be more cautious in future.

                                   (ANAND PATHAK)                                         (ANIL VERMA)
                                       JUDGE                                                 JUDGE
                           Abhi