Shubham @ Bhussu Tiwari vs The State Of Madhya Pradesh on 10 May, 2023

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Madhya Pradesh High Court

Shubham @ Bhussu Tiwari vs The State Of Madhya Pradesh on 10 May, 2023

Bench: Prem Narayan Singh

                                                                1
                            IN        THE     HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                       BEFORE
                                      HON'BLE SHRI JUSTICE PREM NARAYAN SINGH
                                                    ON THE 10 th OF MAY, 2023
                                            MISC. CRIMINAL CASE No. 60709 of 2022

                           BETWEEN:-
                           SHUBHAM @ BHUSSU TIWARI S/O PAPPU @ AWADHESH
                           TIWARI, AGED ABOUT 24 YEARS, OCCUPATION:
                           PRIVATE JOB R/O VILLAGE POOREGAON KA PURWA,
                           POLICE STATION GADAGANJ, TEHSIL UCHAHAAR
                           DISTRICT- RAEBARELI (UTTAR PRADESH)

                                                                                           .....APPLICANT
                           (BY SHRI ARUNODAY SINGH - ADVOCATE)

                           AND
                           1.     THE STATE OF MADHYA PRADESH THROUGH
                                  THE STATION HOUSE OFFICER POLICE STATION
                                  G.R.P KATNI, DISTRICT KATNI (MADHYA
                                  PRADESH)

                           2.     VICTIM A F/O NOT KWON THROUGH P.S. G.R.P.
                                  KATNI (MADHYA PRADESH)

                                                                                        .....RESPONDENTS
                           (SHRI RAMJI PATEL - PANEL LAWYER FOR RESPONDENT NO.1/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 with liberty to file a fresh application after 06 months.

Prayer is allowed.

Accordingly, this application is dismissed as withdrawn with aforesaid liberty.

Signature Not Verified

However, as prayed by learned counsel for the applicant, learned trial Signed by: VAISHALI TRIPATHI Signing time: 11-05-2023 14:48:50 2 Court is directed to conclude the trial as expeditiously as possible, preferably within a period of 06 months.

(PREM NARAYAN SINGH) JUDGE VPA Signature Not Verified Signed by: VAISHALI TRIPATHI Signing time: 11-05-2023 14:48:50

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