Gopal Krishna vs The State Of Madhya Pradesh
2022 Latest Caselaw 3027 MP

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                                             The High Court Of Madhya Pradesh
                                                      CRR No. 1384 of 2005
                                                       (GOPAL KRISHNA Vs THE STATE OF MADHYA PRADESH)

                                   Jabalpur, Dated : 03-03-2022
                                         Parties through their respective counsel.

                                         Ms. Kamlesh Tamrakar, learned Panel Lawyer for respondent/State.

This matter has been listed today for orders on office PUD. It is has been mentioned therein that the applicant/accused has died on 22.04.2021. Therefore, this revision has rendered infructuous.

Even otherwise, from perusal of the impugned judgment, it is apparent that

the Courts below have properly appreciated the oral and documentary evidence and this Court does not find any illegality or perversity of approach in the same.

Accordingly, the revision is dismissed.

(SMT. ANJULI PALO) JUDGE

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Signature Not Verified SAN

Digitally signed by KOUSHALENDRA SHARAN SHUKLA Date: 2022.03.04 17:22:59 IST