Matu @ Yogesh Meravi vs The State Of Madhya Pradesh
2021 Latest Caselaw 7547 MP

1 MCRC-4991-2021 The High Court Of Madhya Pradesh MCRC No. 4991 of 2021 (MATU @ YOGESH MERAVI AND OTHERS Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 17-11-2021 Shri Pradeep Kumar Naveriya, counsel for the petitioner.

Shri Premnarayan Verma, Panel Lawyer for the State. It is informed by the learned counsel for the petitioner that during the pendency of this petition, the trial Court has delivered the judgment of acquittal, therefore, this petition has become infructuous.

Accordingly, the petition is dismissed as having been rendered infructuous.

(VIRENDER SINGH) JUDGE

@shish

Signature Not Verified SAN

Digitally signed by ASHISH KUMAR JAIN Date: 2021.11.17 17:05:00 IST