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Judgment
The present applicant has been convicted for offence punishable Section 354 of the Indian Penal Code, 1860 and sentenced to undergo one year rigorous imprisonment and fine of Rs.300/- with default stipulation by Judicial Magistrate First Class, Bhikangaon, District Khargone (MP) in Criminal Case No.1239/2012 vide judgment dated 27th June, 2018, which has been affirmed by the learned Additional Sessions Judge, Bhikangaon, District West Nimar, Mandleshwar (MP) vide judgment dated 23rd November, 2019 passed in Criminal Appeal No.26/2018, while setting aside his conviction under Section 323 of IPC and sentence of four months rigorous imprisonment with fine of Rs.500/- passed by the lower Court.
Learned counsel for the applicant has submitted that in the present case, the applicant has already suffered the jail sentence awarded by the Court below; and thereafter, he has already been released from the Jail. Therefore, the present criminal revision has rendered infructuous.
Hence, learned counsel for the applicant submits that he does not want to press this revision on merits. Hence, he prays for withdrawal of the present criminal revision.
Prayer is allowed.
Criminal Revision No.5731/2019 is dismissed as withdrawn being infructuous.
Let the record of the concerned case (if available in the Registry) be send to the concerned Court along with copy of this order.