Madhya Pradesh High Court
Paradhy vs The State Of Madhya Pradesh on 15 July, 2021
Author: Prakash Shrivastava
Bench: Prakash Shrivastava
1 CRA-56-2012 The High Court Of Madhya Pradesh CRA-56-2012 (PARADHY Vs THE STATE OF MADHYA PRADESH) 1 Jabalpur, Dated : 15-07-2021 Heard through Video Conferencing. None present for the appellant.
Shri Vikram Johri, Panel Lawyer for the State. I.A No. 12400/2021 is an application received on behalf of the appellant from Jail seeking permission to withdraw the appeal on the ground that he had already completed more than 14 years in custody and he wants to take the benefit of remission on 15th August, 2021. Along with I.A. the communication sent by Superintendent of Central Jail dated 6.7.2021 is on record.
On due consideration the application is allowed. The appeal is dismissed as withdrawn.
(PRAKASH SHRIVASTAVA) (VIRENDER SINGH)
JUDGE JUDGE
vivek
Signature Not Verified
SAN
Digitally signed by VIVEK KUMAR
TRIPATHI
Date: 2021.07.16 10:19:19 IST