Victim X vs The State Of Madhya Pradesh
2022 Latest Caselaw 1134 MP

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                                            The High Court Of Madhya Pradesh
                                                    MCRC No. 44471 of 2020
                                                    (VICTIM X Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                     Jabalpur, Dated : 24-01-2022
                                           Heard through Video Conferencing.

                                           None for the applicant.
                                           Shri Dharmesh Chaturvedi, P.L. for respondent-State.

This is a petition for cancellation of bail granted to respondent no.2 Jayprakash Mishra.

Respondent Jayprakash Mishra has been acquitted vide judgment dated

18/6/2021 delivered by the Special Court (POCSO Act) Rewa in Spl. S.T. No.187/2020.

Therefore, the present petition has rendered infructuous and it is, accordingly, dismissed as such.

(VIRENDER SINGH) JUDGE

rv

Signature Not Verified SAN

Digitally signed by REENA HIMANSHU SHARMA Date: 2022.01.25 17:36:49 IST