Madhya Pradesh High Court
Rajan @ Rajendra Singh Yadav vs State Of Mp on 9 June, 2020
Author: Rajeev Kumar Shrivastava
Bench: Rajeev Kumar Shrivastava
1 MCRC-15093-2020
The High Court Of Madhya Pradesh
MCRC-15093-2020
(RAJAN @ RAJENDRA SINGH YADAV Vs STATE OF MP AND OTHERS)
1
Gwalior, Dated : 09-06-2020
Shri Ajay Singh Rathore, learned counsel for the applicant.
Shri Anmol Khedkar, Panel Lawyer for the respondent/State.
Matter is heard through Video Conferencing. Learned counsel for the applicant prays for withdrawal of this application under Section 439 of CrPC with liberty to file Criminal Appeal under Section 14-A of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989. It is further submitted that while filing application, one condition was imposed on him to file hard copy of the memo of application along-with documents. Hence, liberty be also granted to produce the aforesaid documents in the Criminal Appeal.
Prayer is allowed.
The present application under Section 439 of CrPC stands dismissed as withdrawn with the aforesaid liberty.
(RAJEEV KUMAR SHRIVASTAVA) JUDGE Pawan Kumar pwn* 2020.06.09 19:46:26 +05'30'