Santosh Patel vs State Of Madhay Pradesh
2023 Latest Caselaw 5839 MP

                                                                           1
                                        IN     THE       HIGH COURT OF MADHYA PRADESH
                                                              AT JABALPUR
                                                                   BEFORE
                                                     HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                              ON THE 11 th OF APRIL, 2023
                                                      MISC. CRIMINAL CASE No. 10269 of 2023

                                       BETWEEN:-
                                       SANTOSH PATEL S/O LATE SHRI TIKARAM PATEL,
                                       AGED ABOUT 34 YEARS, R/O VILLAGE KARENA, DEV
                                       MANA, MOTINAGAR, SAGAR, DISTT. SAGAR (M.P.)
                                       (MADHYA PRADESH)

                                                                                                         .....APPLICANT
                                       (BY Ms. AISHWARYA KESARWANI - ADVOCATE)

                                       AND
                                       STATE OF MADHYA PRADESH THR. P.S. CIVIL LINES
                                       P.S. CIVIL LINES, DISTT. SAGAR (M.P.) (MADHYA
                                       PRADESH)

                                                                                                     .....RESPONDENTS
                                       (BY SHRI PRAMOD SAXENA - GOVERNMENT ADVOCATE)

                                             This application coming on for admission this day, the court passed the
                                       following:
                                                                            ORDER

Learned counsel for the applicant submits that the judgment has already

been delivered by the trial court i.e. the court of IInd Additional Sessions Judge, Sagar and the accused persons are acquitted.

Therefore, she prays for withdrawal of this bail application. Accordingly, the third bail application is dismissed as withdrawn as now it has been rendered infructuous after delivery of judgment by the trial court. Signature Not Verified SAN

Digitally signed by VAIBHAV YEOLEKAR Date: 2023.04.11 19:46:22 IST

(VIVEK AGARWAL) JUDGE vy

Signature Not Verified SAN

Digitally signed by VAIBHAV YEOLEKAR Date: 2023.04.11 19:46:22 IST