Ashutosh Pathak vs The State Of Madhya Pradesh
2022 Latest Caselaw 603 MP

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                                                  The High Court Of Madhya Pradesh
                                                            CRR No. 33 of 2020
                                                          (ASHUTOSH PATHAK 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.

As per communication dated 12.11.2021 received from Principal District & Sessions Judge Jabalpur Special Case No.42/19 arising out of Crime No.19/2019 has been disposed of vide judgment of conviction

delivered on 27.01.2021. Therefore, this revision which has been preferred against order framing charges under Sections 354, 354-A, 377, 506 Part 2 of IPC and Section 9/10 of POCSO 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 15:38:14 IST