Jittu Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 6875 MP

                                                                     1                              MCRC-11709-2021
                                          The High Court Of Madhya Pradesh
                                                    MCRC-11709-2021
                                                     (JITTU SINGH Vs THE STATE OF MADHYA PRADESH)


                                  Jabalpur, Dated : 26-10-2021
                                        None for the applicant.

                                        Shri Alok Gupta, learned P.L. for the respondent-State.

Status report dated 24/07/2021 has been received from Sessions Judge, Hoshangabad, according to which Sessions Judge Hoshangabad has disposed of S.T.No.127/2019 and delivered the judgment on 14/06/2021,

hence this bail application has rendered infructuous.

Accordingly, M.Cr.C. is dismissed as infructuous.

(RAJEEV KUMAR DUBEY) JUDGE

as

Signature Not Verified SAN

Digitally signed by ANURAG SONI Date: 2021.10.26 17:23:09 IST