Bharat Rai vs The State Of Madhya Pradesh
2023 Latest Caselaw 6129 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
                                         MISC. CRIMINAL CASE No. 11195 of 2022

                          BETWEEN:-
                          BHARAT RAI S/O SHRI MATADIN RAI, AGED ABOUT 50
                          Y E A R S , OCCUPATION: VYAPAR NIWASI GRAM
                          SAGARWARA POLICE THANA JATARA DISTRICT
                          TIKAMGARH (MADHYA PRADESH)

                                                                                            .....APPLICANT
                          (BY SHRI R.B. TRIPATHI - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                POLICE THANA JATARA DISTRICT TIKAMGARH
                                (MADHYA PRADESH)

                          2.    GANAPAT ADIVASI S/O SHIR MOHAN ADIVASI,
                                AGED ABOUT 42 YEARS, OCCUPATION: NIL GRAM
                                SAGARVARA POLICE THANA JATARA DISTRICT
                                (MADHYA PRADESH)

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

                                This petition 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 applicant has 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