Ghasilal vs State Of M.P.
2021 Latest Caselaw 2621 MP

THE HIGH COURT OF MADHYA PRADESH CRR-1007-2006 Ghasilal Vs. State of MP

Through Video Conferencing

Gwalior, Dated : 22-06-2021

None for the applicant.

Shri Alok Sharma, Counsel for the State.

A PUD dated 16.03.2021 has been received from the office of

Superintendent, Sub-Jail Chachoda, District Guna to the effect that

the applicant No. 2 Ghanshyam has been released after undergoing

the jail sentence.

The said information is taken on record. This revision is

pending since 2006.

As none appears for the applicant, therefore, Shri Anoop

Nigam, Advocate is appointed as amicus curiae.

Office is directed to supply copy of the judgment passed by the

Courts below along with the memo of revision to Shri Anoop Nigam.

List the case in the next week. This revision shall be heard

finally in motion stage itself.

(G.S. Ahluwalia) Judge

Abhi ABHISHEK CHATURVEDI 2021.06.23 10:31:55 +05'30'