CRLA/196/2021
2022 Latest Caselaw 3891 UK

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       05.12.2022                                CRLA No. 196 of 2021
                                                 Hon'ble Sharad Kumar Sharma, J.

Mr. Tajhar Qayyum, Advocate for the appellant.

Mr. A.K. Sah, learned Deputy Advocate General along with Ms. Mamta Joshi, Brief Holder for the State.

Mr. Abhishek Verma, Advocate for private respondents.

This appeal has been preferred by the appellant as against the judgment of acquittal dated 25.03.2021, which has been rendered in Sessions Trial No. 63 of 2013 "State Vs. Manjeet Singh & others".

Today, a Misc. Application (IA 1 of 2022) has been filed by the learned counsel for the parties contending thereof, that since the parties to the proceedings have settled their dispute amicable, therefore, the appellant doesn't want to press the present criminal appeal.

Owing to the settlement, the misc. application is hereby allowed, and as requested the criminal appeal would stand dismissed, as withdrawn, owing to the terms and conditions mentioned in the misc. application.

(Sharad Kumar Sharma, J.) 05.12.2022 Mamta