Thakur Das Kushwah vs The State Of Madhya Pradesh
2021 Latest Caselaw 2786 MP

                                 HIGH COURT OF MADHYA PRADESH,
                                       BENCH AT GWALIOR
                                            M.Cr.C. No.26580/2021
                  (Thakur Das Kushwah Vs. The State of Madhya Pradesh & Anr.)
                                                        (1)

              Gwalior, dated : 28.06.2021

                              Heard through Video Conferencing.

                              Shri Rajendra Singh Yadav, Advocate for the applicant.

                              Shri K.S. Tomar, Public Prosecutor for respondent No.1/State.

Learned counsel for the applicant informs that the final

judgment has been passed and therefore, this application under

Section 439 (2) of Cr.P.C. for cancellation of bail has rendered

infructuous.

Accordingly, the instant application stands dismissed as

rendered infructuous.

(S.A.Dharmadhikari) Judge Shanu Digitally signed by SHANU RAIKWAR Date: 2021.06.28 19:11:32 +05'30'