Raja Patel vs The State Of Madhya Pradesh
2021 Latest Caselaw 4801 MP

                                              1                              MCRC-1981-2021
                    The High Court Of Madhya Pradesh
                              MCRC-1981-2021
                               (RAJA PATEL Vs THE STATE OF MADHYA PRADESH)

     5
     Indore, Dated : 27-08-2021
                   Heard through Video Conferencing.
                   Shri Manoj Kumar Soni, learned counsel for the applicant.
                   Smt. Geetanjali Chourasiya, learned counsel for the respondent/State.

Learned counsel for the applicant submits that the judgment has been delivered by the trial Court in this case, therefore, the present M.Cr.C has

been rendered infructuous.

The present M.Cr.C is dismissed as having been rendered infructuous.

                                                                         (ANIL VERMA)
Digitally signed                                                            JUDGE
by SOURABH
YADAV
Date: 2021.08.28
11:15:38 +05'30'
    Sourabh