Prahlad Tiwari vs The State Of Madhya Pradesh
2021 Latest Caselaw 7483 MP

                                                                   1                            MCRC-32017-2021
                                         The High Court Of Madhya Pradesh
                                                 MCRC No. 32017 of 2021
                                                  (PRAHLAD TIWARI Vs THE STATE OF MADHYA PRADESH)

                                 13
                                 Jabalpur, Dated : 16-11-2021
                                       Shri Sunil Kumar Mishra, counsel for the applicant.
                                       Shri Prakash Gupta, Panel Lawyer for the respondent-State.

Learned counsel for the applicant submits that in view of the judgment passed by the trial court, this application has become infructuous.

Accordingly, this application is dismissed as having been rendered

infructuous.

(SANJAY DWIVEDI) JUDGE

RAGHVENDRA

Signature Not Verified SAN

Digitally signed by RAGHVENDRA SHARAN SHUKLA Date: 2021.11.17 10:55:58 IST