Kamal Kishore Dumane vs The State Of Madhya Pradesh
2022 Latest Caselaw 601 MP

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                                                  The High Court Of Madhya Pradesh
                                                            CRR No. 430 of 2013
                                                       (KAMAL KISHORE DUMANE Vs THE STATE OF MADHYA PRADESH)

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

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

As per communication No.665/2021 dated 06.12.2021 received from Principal District & Sessions Judge, Bhopal, S.T. No.18/2013 (State vs. Kamal Kishore Dumane) has been disposed of vide judgment dated

23.11.2021 acquitting the accused. Therefore, this petition which has been preferred against order framing charges under Section 306 IPC and Section 3/4 of Madhya Pradesh Protection of Debtors Act, 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 15:38:15 IST