Madhya Pradesh High Court
Rakesh @ Akku Pandit Sharma vs The State Of Madhya Pradesh on 16 March, 2020
Author: Vishal Mishra
Bench: Vishal Mishra
1 CRA-1706-2020 The High Court Of Madhya Pradesh CRA-1706-2020 (RAKESH @ AKKU PANDIT SHARMA Vs THE STATE OF MADHYA PRADESH) Gwalior, Dated : 16-03-2020 Shri Rajagirraj Sharma, learned counsel for the appellant.
Shri Sanjay Bahirani, learned Public Prosecutor for the State. Learned counsel for the appellant prays for withdrawal of appeal under Section 14-A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities), Act with liberty to repeat the same after recording of statements of the material witnesses.
Prayer is allowed.
Accordingly, the present appeal is dismissed as withdrawn with the aforesaid liberty.
(VISHAL MISHRA) JUDGE AK/-
ANAND Digitally signed by ANAND KUMAR DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474011, KUMAR st=Madhya Pradesh, 2.5.4.20=30e7e141a48595a044fe14fab9 779154e89774736eaa1155f0b38df9b11 ed48f, cn=ANAND KUMAR Date: 2020.03.16 17:00:29 +05'30'