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Premnarayan Sharma vs State Of Madhya Pradesh on 16 October, 2023

Bench: Sanjay Kishan Kaul, Sudhanshu Dhulia

     ITEM NO.8                                   COURT NO.2                 SECTION II-A

                                     S U P R E M E C O U R T O F         I N D I A
                                             RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (Crl.)                        No(s).    13157/2023

     (Arising out of impugned final judgment and order dated 18-08-2023
     in Misc. Crl. Case No.54024/2022 passed by the High Court Of M.p
     Principal Seat At Jabalpur)

     PREMNARAYAN SHARMA                                                       Petitioner(s)

                                                         VERSUS

     STATE OF MADHYA PRADESH                                                  Respondent(s)

     (FOR ADMISSION and I.R.
     IA No.210283/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No.210285/2023-EXEMPTION FROM FILING O.T. IA No.210280/2023-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ) Date : 16-10-2023 This petition was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE SUDHANSHU DHULIA For Petitioner(s) Ms. Shahrukh Alam, Adv.

Ms. Akriti Chaubey, AOR Mr. Shantanu Singh, Adv.

Mr. Nishant Kumar, Adv.

For Respondent(s) UPON hearing the counsel the Court made the following O R D E R After some arguments learned counsel for the petitioner seeks permission to withdraw the petition as not pressed at this stage.

The special leave petition stands dismissed as withdrawn accordingly.

Reason: Pending applications stand disposed of.

     (RASHMI DHYANI PANT)                                                  (POONAM VAID)
        COURT MASTER                                                       COURT MASTER