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Sonu Ali Saah vs The State Of Madhya Pradesh
2022 Latest Caselaw 16054 MP

Citation : 2022 Latest Caselaw 16054 MP
Judgement Date : 5 December, 2022

Madhya Pradesh High Court
Sonu Ali Saah vs The State Of Madhya Pradesh on 5 December, 2022
Author: Anand Pathak
                                                                                      1
         IN                                 THE                          HIGH    COURT OF MADHYA                PRADESH
                                                                                  AT GWALIOR
                                                                                      BEFORE
                                                                        HON'BLE SHRI JUSTICE ANAND PATHAK
                                                                           ON THE 5 th OF DECEMBER, 2022
                                                                        MISC. CRIMINAL CASE No. 36412 of 2022

         BETWEEN:-
         SONU ALI SAAH S/O MEHBOOB ALI ALIAS PAPPU SHAH,
         R / O RAMAJI KI PULIYA, A B ROAD BAHODAPUR,
         DISTRICT GWALIOR (MADHYA PRADESH)

                                                                                                              .....APPLICANT
         (BY SHRI RAVI DWIVEDI - ADVOCATE )

         AND
         THE STATE OF MADHYA PRADESH THROUGH POLICE
         STATION BAHODAPUR, DISTRICT GWALIOR (MADHYA
         PRADESH)

                                                                                                           .....RESPONDENTS
         (BY SHRI PPS BAJEETA - PUBLIC PROSECUTOR )

                                        This application coming on for admission this day, the court passed the
         following:
                                                                                       ORDER

At the outset, learned counsel for the applicant placed copy of judgment

dated 18/11/2022 and submits that acquittal has been recorded in the case, therefore, application has rendered infructuous.

Considering the same, application is dismissed having been rendered infructuous.

(ANAND PATHAK) JUDGE JPS/-

Digitally signed by JAI PRAKASH SOLANKI

JAI PRAKASH DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=287738d30aabaeda9b10cecdf179cec865c7633f4cfb9e 38ce14fcbb05b9522a,

SOLANKI pseudonym=560BC50AD082B9BE54EE290EC8CB2193780D835 7, serialNumber=8D6BC1C9FCE36623D0BD6B8072A2D8C01433E BD48AE4F609F108CA8F8DE6B522, cn=JAI PRAKASH SOLANKI Date: 2022.12.06 09:43:42 +05'30'

 
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