Akram Khan vs The State Of Madhya Pradesh
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                                                  The High Court Of Madhya Pradesh
                                                            CRR No. 385 of 2006
                                                             (AKRAM KHAN Vs THE STATE OF MADHYA PRADESH)

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

                                                 None for the petitioner.
                                                 Shri Shailendra Khampariya, Panel Lawyer for the respondent State.

This revision is preferred against the order framing charges under Section 135 Electricity Act.

A s per communication No.39/2017 Chattarpur dated 03.02.2017

received from Special Judge Electricity Act, Chhattarpur, the main case has been disposed of vide judgment dated 11.08.2014 acquitting the petitioner herein. Therefore, this petition 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 15:38:14 IST