Bhawarlal Parmar vs The State Of Madhya Pradesh
2022 Latest Caselaw 3547 MP

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                                 The High Court Of Madhya Pradesh
                                              Lok Adalat
                                           CRR No. 576 of 2016
                              (BHAWARLAL PARMAR AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

            Gwalior, Dated : 12-03-2022
                          None present for the petitioner.

                          Shri Pramod Pachouri, learned PP for the respondent/State.

At the outset, learned Public Prosecutor for the State informed this court that proceedings from which this petition emanates itself has been decided finally vide judgment dated 13.03.2020 passed in ST No.300093/273 by the trial court,

therefore, this petition has rendered infructuous.

Prayer noted.

Accordingly, the petition stands dismissed as rendered infructuous. Petitioner is set at liberty to renew the prayer if situation arises so.

                  (ANAND PATHAK)                                                             ( R. D. JAIN )
                      MEMBER                                                                 MEMBER

           Rashid
RASHID KHAN
2022.03.16 14:55:08 +05'30'
11.0.8