Dharmendra Rai vs The State Of Madhya Pradesh
2023 Latest Caselaw 6128 MP

                                                             1
                           IN     THE      HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                       BEFORE
                                         HON'BLE SHRI JUSTICE VISHAL MISHRA
                                                ON THE 17 th OF APRIL, 2023
                                           CRIMINAL REVISION No. 2974 of 2021

                          BETWEEN:-
                          DHARMENDRA RAI S/O ANAND RAI, AGED ABOUT 28
                          Y E A R S , OCCUPATION: AGRICULTURIST  R/O
                          SAGARWARA P.S. JATARA DISTRICT TIKAMGARH
                          (MADHYA PRADESH)

                                                                                           .....PETITIONER
                          (BY SHRI ANUBHAV JAIN - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THR. P.S.
                                JATARA DISTRICT TIKAMGARH (MADHYA
                                PRADESH)

                          2.    GANPAT SOUR S/O MOHAN ADIVASI, AGED
                                ABOUT 36 YEARS, SAGARWARA POLICE STATION
                                JATARA, DISTRICT TIKAMGARH (MADHYA
                                PRADESH)

                                                                                         .....RESPONDENTS
                          (BY SHRI AJEET RAWAT - GOVERNMENT ADVOCATE FOR RESPONDENT
                          NO.1 AND SHRI AMAN DAWARA - ADVOCATE FOR RESPONDENT NO.2)

                                This revision coming on for admission this day, th e court passed the
                          following:
                                                              ORDER

Learned counsel for the respondent submits that the trial is over and the applicants have been convicted vide judgment of conviction dated 17.12.2022 and, therefore, the present petition has become infructuous.

In view of the above, the petition is dismissed as having rendered infructuous.

Signature Not Verified Signed by: SUSHEEL KUMAR JHARIYA Signing time: 4/18/2023 10:34:57 AM

Pending interlocutory applications stand disposed off.

(VISHAL MISHRA) JUDGE sj

Signature Not Verified Signed by: SUSHEEL KUMAR JHARIYA Signing time: 4/18/2023 10:34:57 AM