Bade @ Sukhendra Bagri vs The State Of Madhya Pradesh
2021 Latest Caselaw 7549 MP

                                                                        1                           MCRC-40036-2021
                                               The High Court Of Madhya Pradesh
                                                       MCRC No. 40036 of 2021
                                                   (BADE @ SUKHENDRA BAGRI Vs THE STATE OF MADHYA PRADESH)


                                       Jabalpur, Dated : 17-11-2021
                                             Shri Lalji Kushwaha, counsel for the applicant.

                                             Shri Anshul Mishra, panel lawyer for the respondent/State.

Learned counsel for the applicant at the outset prays for withdrawal of the application owing to the subsequent development that the final judgment has been passed by the trial Court; hence, matter has rendered infructuous.

Accordingly, the application filed under Section 439, Criminal Procedure Code, 1973 stands dismissed as having been rendered infructuous.

(VISHAL MISHRA) JUDGE

taj

Signature Not Verified SAN

Digitally signed by TAJAMMUL HUSSAIN KHAN Date: 2021.11.17 16:34:29 IST