Madhya Pradesh High Court
Brijesh Kumar @ Pappu vs The State Of Madhya Pradesh on 3 May, 2023
Author: Prem Narayan Singh
Bench: Prem Narayan Singh
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE PREM NARAYAN SINGH
ON THE 3 rd OF MAY, 2023
MISC. CRIMINAL CASE No. 12640 of 2023
BETWEEN:-
BRIJESH KUMAR @ PAPPU S/O SHRI SALIK RAM SAHA,
AGED ABOUT 21 YEARS, OCCUPATION: BUSINESS R/O
VILLAGE MAJAN KHURD POLICE STATION
NAWANAGAR DISTRICT SINGRAULI (MADHYA
PRADESH).
.....APPLICANT
(BY SHRI VINAY SINGH BAGHEL - ADVOCATE )
AND
STATE OF MADHYA PRADESH THROUGH STATION
HOUSE OFFICER, P.S. NAWANAGAR, DISTRICT -
SINGRAULI (MADHYA PRADESH).
.....RESPONDENTS
(BY MRS. EKTA GUPTA - PANEL LAWYER FOR THE RESPONDENT/STATE)
This application coming on for admission this day, the court passed the
following:
ORDER
Learned counsel for the applicant prays for withdrawal of this application under Section 439 of Cr.P.C.
Prayer is allowed.
Accordingly, M.Cr.C. is dismissed as withdrawn.
(PREM NARAYAN SINGH) JUDGE RC Signature Not Verified Signed by: RASHMI TIKARAM CHIKANE Signing time: 04-05-2023 12:52:07 2 Signature Not Verified Signed by: RASHMI TIKARAM CHIKANE Signing time: 04-05-2023 12:52:07