Vikas vs The State Of Madhya Pradesh
2021 Latest Caselaw 6826 MP

               HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE

                                            M.Cr.C. No.28868/2021
                                           (Vikas Vs. State of M.P.)
                                                                                         -1-

            Indore, dated 25/10/2021
                          Shri Rishiraj Trivedi, learned counsel for the applicant.

                          Shri   Shalabh   Sharma,    learned   Panel     Lawyer   for   the
            respondent/State.

Learned counsel for the applicant submits that the trial court has passed the judgment in the concerned criminal case rendering the present applicant infructuous.

Accordingly, the present application is dismissed as having rendered infructuous.

(Anil Verma) Judge N.R.

Digitally signed by NARENDRA KUMAR RAIPURIA Date: 2021.10.26 18:54:23 +05'30'