Sharafat Kha vs The State Of Madhya Pradesh
2022 Latest Caselaw 4435 MP

Citation : 2022 Latest Caselaw 4435 MP
Judgement Date : 29 March, 2022

Madhya Pradesh High Court

Sharafat Kha vs The State Of Madhya Pradesh on 29 March, 2022

Author: Vivek Rusia

                                       1
                IN THE HIGH COURT OF MADHYA PRADESH
                              AT INDORE
                                CRA No. 512 of 2011
                       (SHARAFAT KHA Vs THE STATE OF MADHYA PRADESH)

Dated : 29-03-2022
         Smt. Poornima Kanungo, learned counsel for the appellant.

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

Learned counsel for the appellant submits that the appellant has been released from the jail after completion of five years' jail sentence, therefore, nothing remains in this appeal. The appellant is not challenging the impugned judgment on merit.

In view of the aforesaid, this appeal stands disposed of.

(VIVEK RUSIA) JUDGE

Alok

Digitally signed by ALOK GARGAV Date: 2022.03.29 18:15:26 +05'30'

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