Dr. Vrunda Khadatkar vs The State Of Madhya Pradesh
2021 Latest Caselaw 7199 MP

                                                         1                               CRR-3614-2017
                              The High Court Of Madhya Pradesh
                                       CRR No. 3614 of 2017
                                     (DR. VRUNDA KHADATKAR Vs THE STATE OF MADHYA PRADESH)


                      Jabalpur, Dated : 09-11-2021
                            Shri Nishant Pal Verma, learned counsel for the applicant.

                            Shri Akhilendra Singh, learned G.A. for respondent-State.

Learned counsel for the applicant submits that in view of the judgment d ated 31.10.2018 passed by Additional Sessions Judge Sausar, District Chhindwara in S.T.No.143/2016, this petition has become infructuous.

In view of aforesaid, this M.Cr.C. stands dismissed as become infructuous.

(SATYENDRA KUMAR SINGH) JUDGE

kkc

Signature SAN Not Verified

Digitally signed by KRISHAN KUMAR CHOUKSEY Date: 2021.11.09 17:24:39 IST