Madhya Pradesh High Court
Kallu @ Harinarayan Lodhi vs The State Of Madhya Pradesh on 28 October, 2021
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1
THE HIGH COURT OF MADHYA PRADESH
CRA No.6431/2021
(KALLU @ HARINARAYAN LODHI VS. STATE OF M.P. &
ANR.)
Gwalior, Dated : 28/10/2021
Shri Alok Sharma, learned counsel for the appellant.
Shri C.P.Singh, learned counsel for the State.
None for the respondent No. 2/complainant.
It is submitted by the counsel for the State that the complainant has been informed about the pendency of this appeal as required under Section 15-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (in short "Act").
Case diary is available.
This appeal has been filed under Section 14-A (2) of the Act against the order dated 11/10/2021 passed by Special Judge (Atrocities Act) Vidisha rejecting the bail application.
The appellant has been arrested on 04/10/2021 in connection with Crime No.153/2021 registered by Police Station Tyonda, District Vidisha for offence punishable under Sections 323, 294, 327, 506 and 34 of IPC and Sections 3(1)(da), 3(1)(dha), 3(2)(v) and 3(2) (va) of the Act.
From the impugned order itself, it is clear that the appellant has a criminal antecedents and as many as 8 criminal cases were registered including Crime No.219/2015 registered for offence under Sections 307, 147, 148, 149, 294 of IPC.
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THE HIGH COURT OF MADHYA PRADESH CRA No.6431/2021 (KALLU @ HARINARAYAN LODHI VS. STATE OF M.P. & ANR.) The counsel for the appellant fairly conceded that he is not aware of the status/outcome of the offence registered under Section 307 of IPC. Accordingly, he seeks permission of this Court to withdraw this appeal with liberty to revive the prayer alongwith the status/ judgment passed in Crime No.219/2015.
With aforesaid liberty, the appeal is dismissed as withdrawn.
(G.S. Ahluwalia)
Pj'S/- Judge
Digitally signed by
PRINCEE BARAIYA
Date: 2021.10.28
17:32:26 -07'00'