Hamid Khan vs The State Of Madhya Pradesh
2022 Latest Caselaw 16706 MP

                                                          1
                           IN THE HIGH COURT OF MADHYA PRADESH
                                        AT INDORE
                                                 BEFORE
                                     HON'BLE SHRI JUSTICE ANIL VERMA
                                        ON THE 15 th OF DECEMBER, 2022
                                   MISC. CRIMINAL CASE No. 39394 of 2022

               BETWEEN:-
               HAMID KHAN S/O SHREE MANAS KHAN, AGED ABOUT
               42 YEARS, OCCUPATION: AGRICULTURE, R/O WARD
               NO. 1, GRAM RAWER SANWER, DISTRICT INDORE
               (MADHYA PRADESH)

                                                                                    .....APPLICANT
               (BY SHRI YASHPAL SINGH SISODIYA - ADVOCATE)

               AND
               THE STATE OF MADHYA PRADESH STATION HOUSE
               OFFICER THROUGH POLICE STATION SANWER, TEHSIL
               SANWER, DISTRICT INDORE (MADHYA PRADESH)

                                                                                 .....RESPONDENT
               (BY SHRI SACHIN JAISWAL - PANEL LAWYER)

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

Learned counsel for the applicant submits that trial Court has passed the final judgment and the applicant has been acquitted from all the charges. Therefore, the present petition rendered infructuous.

Accordingly, the petition preferred under Section 482 of Cr.P.C. stands dismissed as rendered infructuous.

Certified copy as per rules. Signature Not Verified Signed by: TEJPRAKASH VYAS Signing time: 12/15/2022 5:40:07 PM

(ANIL VERMA) JUDGE Tej

Signature Not Verified Signed by: TEJPRAKASH VYAS Signing time: 12/15/2022 5:40:07 PM