Vishnu Meena vs The State Of Madhya Pradesh
2021 Latest Caselaw 4570 MP

HIGH COURT OF MADHYA PRADESH MCRC No.4034/2021 Indore, Dated : 23.8.2021 Shri Pankaj Ajmera, learned counsel for the applicant.

Shri Sachin Jaiswal, learned PL for the non- applicant/State.

This is the 5th bail application filed under Section 439 Cr.P.C.

Learned counsel for the applicant seeks to withdraw the present application as the same has been rendered infructuous on account of judgment pronounced against the applicant.

The application stands disposed of as having been rendered infructuous.

(Shailendra Shukla) Judge

Signature Not Verified VerifiedDigitally Digitally signed by SAN TRILOK SINGH SAVNER Date: 2021.08.23 17:42:05 IST