Madhya Pradesh High Court
Ashwani Kumar Maurya vs State Of M.P. on 27 November, 2020
Author: Jagdish Prasad Gupta
Bench: Jagdish Prasad Gupta
1 CRA-5160-2020
The High Court Of Madhya Pradesh
CRA-5160-2020
(ASHWANI KUMAR MAURYA Vs STATE OF M.P. AND OTHERS)
4
Jabalpur, Dated : 27-11-2020
Heard through Video Conferencing.
Shri Vikas Mishra, learned counsel for the appellant.
Shri Sunil Gupta, learned P.L., for the respondent/State.
Shri D.K. Sharma, learned counsel for the objector. This is an appeal filed under Section 14-A (2) of the Scheduled Castes and Scheduled Tribes (Atrocities) Act against the impugned order dated 9.9.2020 passed by the Special Judge SC/ST (Prevention of Atrocities) Act, District Rewa, in connection with Crime No. 272/2020, whereby the court below has dismissed the application filed by the appellant under Section 438 of Cr.P.C.
The appellant is apprehending his arrest for the offence punishable under Sections 294, 323, 452, 506 read with Section 34 of IPC and Section 3 (1)(D) and 3 (1)(Dha) and 3 (2)(5-A) of SC/ST (Prevention of Atrocities) Act, registered at Police Station Hanumana, District Rewa.
Learned counsel for the applicant seeks permission to withdraw this Cri.Appeal because the appellant has been arrested and it has become infructuous.
Prayer is allowed.
Hence, the Cri. Appeal is dismissed as withdrawn.
(J. P. GUPTA) JUDGE vkv /-
Signature SAN Not Verified Digitally signed by VINAY KUMAR VERMA Date: 2020.11.27 16:45:11 IST