Smt. Nisha Shukla vs The State Of Madhya Pradesh
2021 Latest Caselaw 7200 MP

                                                        1                               CRR-2148-2015
                              The High Court Of Madhya Pradesh
                                       CRR No. 2148 of 2015
                                (SMT. NISHA SHUKLA Vs THE STATE OF MADHYA PRADESH AND OTHERS)


                      Jabalpur, Dated : 09-11-2021
                            Shri Prakash Upadhyay, learned counsel for the applicant.

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

None for respondent No.2, although served. In view of the judgment dated 9.6.2017 passed by Sessions Judge , Rewa in S.T.No.261/2014, 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 17:24:38 IST