Mausam @ Digvijay Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 259 MP

                                                           1
                          IN     THE      HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                   BEFORE
                                 HON'BLE SHRI JUSTICE DINESH KUMAR PALIWAL
                                              ON THE 4 th OF JANUARY, 2023
                                          CRIMINAL APPEAL No. 10051 of 2022

                         BETWEEN:-
                         MAUSAM @ DIGVIJAY SINGH S/O MANOHAR SINGH
                         CHOUHAN, AGED ABOUT 22 YEARS, OCCUPATION:
                         PRIVATE R/O TAPARIYAN CHOUHAN PALERA,
                         DISTRICT TIKAMGARH (MADHYA PRADESH)

                                                                                         .....APPELLANT
                         (BY SHRI VISHAL DANIEL, ADVOCATE )

                         AND
                         1.    THE STATE OF MADHYA PRADESH THROUGH P.S.
                               BHAMORIKALA      DISTRICT    TIKAMGARH
                               (MADHYA PRADESH)

                         2.    A S/O NOT MENTION NOT MENTION (MADHYA
                               PRADESH)

                                                                                      .....RESPONDENTS
                         (BY SHRI RAVINDRA SHUKLA-PANEL LAWYER FOR RESPONDENT
                         NO.1/STATE)
                         (MS. P. RUTH-ADVOCATE FOR RESPONDENT NO.2)

                               This appeal coming on for .this day, the court passed the following:
                                                            ORDER

As per learned counsel for the appellant, learned trial Court has delivered the judgment and appellant/accused has already been acquitted of the offences.

A s appellant/accused has already been acquitted of the offences, this appeal has become infructuous.

Accordingly, this appeal is dismissed as having been rendered infructuous.

Signature Not Verified Signed by: KUNDAN SHARMA Signing time: 1/5/2023 7:56:26 PM

(DINESH KUMAR PALIWAL) JUDGE kundan

Signature Not Verified Signed by: KUNDAN SHARMA Signing time: 1/5/2023 7:56:26 PM