Vanmali Pal vs The State Of Madhya Pradesh
2022 Latest Caselaw 5218 MP

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                IN THE HIGH COURT OF MADHYA PRADESH
                             AT GWALIOR
                               CRR No. 708 of 2020
                 (VANMALI PAL AND OTHERS Vs THE STATE OF MADHYA PRADESH)

Dated : 08-04-2022
        Shri Harish Sharma, learned counsel for the petitioners.

        Shri Kuldeep Singh, learned PP for the respondent/State.

At the outset, learned counsel for the petitioners submits that the instant petition preferred against the order of framing of charge is rendered infructuous because petitioners have already been acquitted by the trial Court vide judgment dated 12-10-2021 in S.T.No.105/2019 and seeks withdrawal of this petition.

Prayer accepted.

Petition is dismissed as withdrawn being rendered infructuous.

(ANAND PATHAK) JUDGE

Anil*

ANIL KUMAR CHAURASIYA 2022.04.03 15:46:14

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