Babita Lodhi vs The State Of Madhya Pradesh
2021 Latest Caselaw 7270 MP

                                                       1                               CRR-2045-2019
                              The High Court Of Madhya Pradesh
                                       CRR No. 2045 of 2019
                                       (BABITA LODHI Vs THE STATE OF MADHYA PRADESH)


                      Jabalpur, Dated : 10-11-2021
                            Shri Satish Kashyap, learned counsel for the applicant.

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

In view of the judgment dated 20.08.2019 passed by Sessions Judge, Sagar in Special Case No.31/2017, this revision petition has become infructuous.

In view of aforesaid, this Criminal Revision 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