Bhura @ Dinesh vs State Of M.P.
2021 Latest Caselaw 2909 MP

                                                                                 1                               MCRC-4478-2021
                                                      The High Court Of Madhya Pradesh
                                                                MCRC-4478-2021
                                                                       (BHURA @ DINESH Vs STATE OF M.P.)


                                             Indore, Dated : 01-07-2021
                                                     Heard through Video Conferencing.

                                                     Shri Nilesh Dave, learned counsel for the applicant.
                                                     Shri   Sachin    Jaiswal,    learned     Public       Prosecutor   for   the
                                             respondent/State.

Learned counsel for the applicant submits that the judgment has been

pronounced in this case and therefore, the application has been rendered infructuous.

Accordingly, the same is dismissed as rendered infructuous.

(SHAILENDRA SHUKLA) JUDGE

jyoti

Signature Not Verified VerifiedDigitally Digitally signed by SAN JYOTI CHOURASIA Date: 2021.07.02 10:30:56 IST