Sheroo vs The State Of Madhya Pradesh
2021 Latest Caselaw 4270 MP

                                                                                  1                               CRR-4838-2019
                                                        The High Court Of Madhya Pradesh
                                                                   CRR-4838-2019
                                                                     (SHEROO Vs THE STATE OF MADHYA PRADESH)


                                             Indore, Dated : 12-08-2021
                                                       Heard through Video Conferencing.

                                                       Shri Balendu Dwivedi, learned counsel for the applicant.
                                                       Ms.    Bharati   Lakkad,       learned   Public   Prosecutor   for   the
                                             respondent/State.

Learned counsel for the applicant has submitted that the trial Court has

pronounced judgment in the present crime, hence, the present revision petition filed under Section 397 of Cr.P.C is rendered infructuous.

In view of the statements made by learned counsel for the applicant, the revision petition is dismissed as having been rendered infructuous.

Let record of the Courts below be sent back.

(SHAILENDRA SHUKLA) JUDGE

sumathi

Signature Not Verified VerifiedDigitally Digitally signed by SAN SUMATHI JAGADEESAN Date: 2021.08.12 18:04:19 IST