Sangeeta Bai vs The State Of Madhya Pradesh
2021 Latest Caselaw 4712 MP

HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE MISC. CRIMINAL CASE NO.5535 OF 2021 (Sangeeta Bai vs The State of Madhya Pradesh)

Indore, Dated 25.08.2021 Mr. Mitesh Jain, learned counsel for the applicant. Mr. Sachin Jaiswal, learned counsel for the non- applicant/State.

This is sixth bail application filed under Section 439 of the Code of Criminal Procedure, 1973.

Learned counsel for the applicant submits that this application has been rendered infructuous as the trial has been concluded and the judgment has been pronounced.

Accordingly the same is dismissed as having rendered infructuous.

Certified copy as per Rules.

(SHAILENDRA SHUKLA) JUDGE

Arun/-

Digitally signed by ARUN NAIR Date: 2021.08.25 16:46:46 +05'30'

HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE MISC. CRIMINAL CASE NO.5535 OF 2021 (Sangeeta Bai vs The State of Madhya Pradesh)