Deepak Dhakad vs The State Of Madhya Pradesh
2021 Latest Caselaw 8500 MP

                                            1                              CRR-1597-2021
                     The High Court Of Madhya Pradesh
                              CRR No. 1597 of 2021
                      (DEEPAK DHAKAD Vs THE STATE OF MADHYA PRADESH AND OTHERS)


Gwalior, Dated : 08-12-2021
                 Shri B.S. Dhakad, learned counsel for the petitioner.

                 Shri Abhishek Sharma, learned P.L. for respondent/State.

Shri Vinod Kumar Dhakad, learned counsel for respondent No.2. It is pointed out that during the pendency of present criminal revision petition, the appeal pending before the Sessions Court has finally been

decided vide judgment dated 25.11.2021, therefore, the present criminal revision has rendered infructuous.

He prays for withdrawal of the present revision petition with liberty to file appropriate proceeding as the matter has been settled between the parties.

Prayer allowed.

Accordingly, present revision petition is dismissed as withdrawn with the aforesaid liberty.

(VISHAL MISHRA) JUDGE

(LJ*)

LOKENDRA JAIN 2021.12.09 10:32:26 +05'30'