Pankaj vs Nahar Mohammad
2022 Latest Caselaw 2942 MP

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           The High Court Of Madhya Pradesh
                    MCRC No. 5368 of 2020
                         (PANKAJ Vs NAHAR MOHAMMAD AND OTHERS)

Indore, Dated : 02-03-2022
       Shri Rajveer Singh, learned counsel for the applicant.

       Shri Mukesh Sharma, learned Panel Advocate for respondent/State.

The applicant has filed the present application u/s. 439(2) of the Cr.P.C. seeking cancellation of bail granted to Nahar Mohammad by this Court vide order dated 14.8.2019 passed in M.Cr.C. No.27709/2019.

After filing the present application, said Nahar Mohammad has been

acquitted by the court below vide judgment dated 1.11.2021 and while acquitting Nahar Mohammad, learned court below has directed to initiate the proceedings u/s. 344 of the Cr.P.C. against the present applicant.

In view of the above, this application has rendered infructuous and the same is dismissed as such.

(VIVEK RUSIA) JUDGE

Alok

Digitally signed by ALOK GARGAV Date: 2022.03.02 18:56:44 +05'30'