The State Of Madhya Pradesh vs Raghuveer Yadav
2021 Latest Caselaw 7268 MP

                                                       1                                CRR-282-2018
                              The High Court Of Madhya Pradesh
                                        CRR No. 282 of 2018
                                (THE STATE OF MADHYA PRADESH Vs RAGHUVEER YADAV AND OTHERS)

                      2
                      Jabalpur, Dated : 10-11-2021
                            Shri Akhilendra Singh, learned G.A. for applicant-State.
                            None for respondents.

In view of the judgment dated 14.12.2018 passed by First Additional Sessions Judge , Tikamgarh in S.T.No.245/2015, this petition has become infructuous.

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

(SATYENDRA KUMAR SINGH) JUDGE

kkc

Signature SAN Not Verified

Digitally signed by KRISHAN KUMAR CHOUKSEY Date: 2021.11.10 17:28:30 IST