Jiteendra Loni vs The State Of Madhya Pradesh
2021 Latest Caselaw 819 MP

                                                                        1                                MCRC-2430-2021
                                              The High Court Of Madhya Pradesh
                                                        MCRC-2430-2021
                                                       (JITEENDRA LONI Vs THE STATE OF MADHYA PRADESH)


                                       Jabalpur, Dated : 17-03-2021
                                             Shri K.K. Dwivedi, Advocate for the applicant.

                                             Shri Pradeep Sahu, PL for the respondent/State.

Learned counsel for the applicant submitted that the learned trial Court has passed the judgment in the case. So, this application has become rendered infructuous.

Accordingly, this application is dismissed as rendered infructuous.

(RAJEEV KUMAR DUBEY) JUDGE

m/-

Signature Not Verified SAN

Digitally signed by MONIKA CHOURASIA Date: 2021.03.17 17:48:41 IST