Chandar Singh Pandro vs The State Of Madhya Pradesh
2021 Latest Caselaw 6208 MP

1 MCRC-7068-2020 The High Court Of Madhya Pradesh MCRC-7068-2020 (CHANDAR SINGH PANDRO Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 29-09-2021 Heard through Video Conferencing.

Shri Durgesh Kumar Singrore, learned counsel for the applicant. Smt. Arti Dwivedi, learned Panel Lawyer for the State. Learned counsel for the applicant submits that this application has rendered infructuous because judgment has already been passed by the trial

Court in a pending appeal.

In view of the aforesaid, the application is dismissed as having been rendered infructuous.

(SANJAY DWIVEDI) JUDGE

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Signature Not Verified SAN

Digitally signed by SATYA SAI RAO Date: 2021.09.30 11:01:32 IST