Bhagwandas Pandey vs The State Of Madhya Pradesh
2022 Latest Caselaw 597 MP

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                                                  The High Court Of Madhya Pradesh
                                                           CRR No. 2864 of 2017
                                                   (BHAGWANDAS PANDEY Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                       Jabalpur, Dated : 12-01-2022
                                                 Heard through Video Conferencing.

                                                 Shri Ankit Tiwari, counsel for the petitioner.
                                                 Shri Shailendra Khampariya, Panel Lawyer for the respondent State.

Shri Pramod Singh Tomar, counsel for the objector. As per communication No.941 (nks - 21-5) dated 04.12.2021 received

from Principal District & Sessions Judge, Sagar, S.T. No.106/2015 (State vs.

Mintoo @ Vinesh) has been disposed of vide judgment of acquittal dated 31.08.2021. Therefore, this petition which has been preferred against order framing charge dated 09.10.2017, has rendered infructuous and is dismissed accordingly.

(VIRENDER SINGH) JUDGE

Loretta

Signature Not Verified SAN

Digitally signed by MRS. LORETTA RAJ Date: 2022.01.14 15:38:13 IST