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Madhya Pradesh High Court

Bala Shankar vs The State Of Madhya Pradesh on 17 January, 2018

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                              CRA. No.5486/2017
                             (Bala V/s. State of M.P.)
       Indore dated 17.1.2018
            Shri A. Shrivastava, Advocate, for the applicant.
            Shri S. Sharma, public prosecutor for respondent

/State.

Heard.

As per 164 statement, specific allegation of rape has been made against the applicant. At this stage, I permit the applicant to withdraw the appeal with liberty to repeat the same after recording the court statement of the prosecutrix.

With the aforesaid liberty, Criminal Appeal No.5486/2017, is dismissed as withdrawn.

(P.K. JAISWAL) JUDGE SS/-

Digitally signed by Shailesh Sukhdev

Shailesh DN: c=IN, o=High Court of Madhya Pradesh, ou=Administration, postalCode=452001, st=Madhya Pradesh, Sukhdev 2.5.4.20=b99d782efca3d28a06cad df3fa57b98c35054f3dd8638f2f98d f0172d29e61c2, cn=Shailesh Sukhdev Date: 2018.01.22 16:42:18 +05'30'