Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Madhya Pradesh High Court

Netrapal Singh Chauhan vs The State Of Madhya Pradesh on 22 July, 2022

Author: Sunita Yadav

Bench: Sunita Yadav

                                                     1
                              IN THE HIGH COURT OF MADHYA PRADESH
                                           AT GWALIOR
                                                    BEFORE
                                       HON'BLE SMT. JUSTICE SUNITA YADAV
                                             ON THE 22nd OF JULY, 2022

                                 MISC. CRIMINAL CASE No. 22515 of 2022

                           Between:-
                           NETRAPAL SINGH CHAUHAN S/O RAGHUVEER
                           SINGH CHAUHAN , AGED ABOUT 42 YEARS,
                           OCCUPATION: BUSINESS 401, VIRENDRA VILAS
                           S P OFFICE KE PICHHE CITY CENTER (MADHYA
                           PRADESH)

                                                                                 .....PETITIONER
                           (SHRI RISHI KUMAR SONI, LEARNED COUNSEL FOR THE
                           PETITIONER) .

                           AND

              1.           THE STATE OF MADHYA PRADESH INCHARGE
                           POLICE STATION P.S. UNIVERSITY (MADHYA
                           PRADESH)

              2.           SURENDRA SHARMA S/O SHRI RAMSWAROOP
                           SHARMA 105, GOVINDPURI UNIVERSITY ROAD,
                           CITY CENTER GWALIOR (MADHYA PRADESH)

                                                                              .....RESPONDENTS
                           (SHRI R.K. AWASTHY, PUBLIC PROSECUTOR FOR THE
                           RESPONDENT/STATE)

                      This application coming on for hearing this day, the court passed the
             following:
                                                      ORDER

Learned counsel for the petitioner prays for and is permitted to withdraw this petition under section 482 of Cr.P.C with liberty to file afresh with better particulars.

Signature Not VerifiedAccordingly, the instant petition stands dismissed as withdrawn with the Signed by: SANJAY

aforesaid liberty.

NAMDEORAO DURGEKAR Signing time: 22-07-2022 02:42:14 PM 2

(SUNITA YADAV) JUDGE Durgekar Signature Not Verified Signed by: SANJAY NAMDEORAO DURGEKAR Signing time: 22-07-2022 02:42:14 PM