Arvind Vanjari vs The State Of Madhya Pradesh
2022 Latest Caselaw 8219 MP

1                         MISC. CRIMINAL CASE No. 12909 of 2022


IN THE HIGH COURT OF MADHYA PRADESH
                            AT INDORE
                               BEFORE
                HON'BLE SHRI JUSTICE ANIL VERMA

                      ON THE 21st OF JUNE, 2022


                 MISC. CRIMINAL CASE No. 12909 of 2022

    Between:-
    ARVIND VANJARI S/O HASANDAS VANJARI , AGED ABOUT 40
    YEARS, OCCUPATION: BUSINESS 202 TIRUPATI COMPLEX
    JAYANT NAGAR PARWATI NAGAR, NAGPUR, DISTT. NAGPUR
    (MAHARASHTRA) / AT PRESENT- 101, 102, B.M. TOWER SAPNA
    SANGEETA ROAD, INDORE (MADHYA PRADESH)
                                                   .....PETITIONER
    (BY SHRI ASHISH SHARMA, ADVOCATE )

    AND

    THE STATE OF MADHYA PRADESH STATION HOUSE OFFICER
    THROUGH POLICE STATION SIMROL (MADHYA PRADESH)
                                                 .....RESPONDENTS
    (BY SHRI HEMANT SHARMA, G.A.)


        This application coming on this day for orders the court
passed the following:
                               ORDER

Learned counsel for applicant submits that during pendency of this bail application, trial has been concluded and judgment has 2 MISC. CRIMINAL CASE No. 12909 of 2022

been delivered, therefore, this application filed under Section 439 of Cr.P.C. became infructuous.

In view of the above, this M.Cr.C. is accordingly dismissed as infructuous.

C.C. as per rules.

(ANIL VERMA) JUDGE BDJ

Digitally signed by BHUVNESHWAR DATT JOSHI Date: 2022.06.22 10:19:09 +05'30'