Nikki @ Vikash Sahu vs The State Of Madhya Pradesh
2022 Latest Caselaw 3029 MP

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                                            The High Court Of Madhya Pradesh
                                                     CRR No. 1292 of 2021
                                                   (NIKKI @ VIKASH SAHU Vs THE STATE OF MADHYA PRADESH)

                         Jabalpur, Dated : 03-03-2022
                                   Mr. S.R. Tamrakar, learned counsel for the applicant.

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

This is admitted revision.

This matter has been listed today for orders on office PUD. It is has been mentioned therein that the applicant/accused has already died. 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 17:25:21 IST