Rajesh Kumar Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 7383 MP

                                                                        1                             MCRC-2311-2020
                                              The High Court Of Madhya Pradesh
                                                       MCRC No. 2311 of 2020
                                                     (RAJESH KUMAR SINGH Vs THE STATE OF MADHYA PRADESH)


                                      Jabalpur, Dated : 12-11-2021
                                             Shri B.K. Mishra, counsel for the applicant.

                                             Shri S.M. Patel, Panel Lawyer for the respondent/State.

Case diary is available.

Status report has been received.

It appears from the record that police arrested the applicant in Crime

No.232/2018 registered at Police Station Sidhi, District Shahdol for the offence punishable under Section 376(2)(Cha), 342/34 of IPC. According to status report, the police after investigation of that crime filed charge sheet against the applicant. On that, Sessions Trial No.6/2019 was registered and that case was disposed of by Additional Sessions Judge vide judgment dated 06.02.2021. So, the application filed by the applicant has rendered infructuous.

In view of the aforesaid, the application is dismissed as having been rendered infructuous.

(RAJEEV KUMAR DUBEY) JUDGE

(ra)

Signature Not Verified SAN

Digitally signed by RANJEET AHIRWAL Date: 2021.11.12 16:33:01 IST