Santosh Lodhi vs The State Of Madhya Pradesh
2021 Latest Caselaw 5710 MP

                                                           1                               CRA-289-2013
                              The High Court Of Madhya Pradesh
                                         CRA-289-2013
                                          (SANTOSH LODHI Vs THE STATE OF MADHYA PRADESH)


                      Jabalpur, Dated : 20-09-2021
                            None appears for appellant.

                            Mr. Amit Bhurrak, learned Panel Lawyer for respondent-State.

Appellant has filed this appeal challenging judgment dated 09.01.2013 passed by Sessions Judge Raisen in Session Trial No.129/2012.

As per the report, which has been received from Dy. Superintendent of

Jail District-Raisen, appellant has served sentence and he has already been released on bail.

In view of report of Dy. Superintendent of Jail, appeal filed by appellant is dismissed.

                                                                                 (VISHAL DHAGAT)
                                                                                      JUDGE


                      nd




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Date: 2021.09.24
11:16:10 IST