Madhya Pradesh High Court
Kamal Kishore @ Boodhan vs The State Of M.P. on 6 January, 2017
CRA-1265-2004
(KAMAL KISHORE @ BOODHAN Vs THE STATE OF M.P.)
06-01-2017
Shri A.P.Singh, counsel for appellant.
Shri V.C.Lakhera, P.L., for State.
Heard on I.A.No.25186/2016 an application for withdrawal of appeal on behalf of sole appellant Kamal Kishore @ Boodhan.
Appellant has submitted that he may complete the jail sentence as awarded by the trial Court and he may be released on 26th January, 2017, hence he wants to withdraw the appeal.
In view of aforesaid I.A.No.25186/2016 is allowed. Appellant is permitted to withdraw this appeal.
Hence this appeal on behalf of sole appellant Kamal Kishore @ Boodhan is dismissed as withdrawn.
Office is directed to submit a copy of this order to the Jail Superintendent, Central Jail, Satna.
(S.K. GANGELE) (ANURAG SHRIVASTAVA)
JUDGE JUDGE
M.