Smt. Leela vs The State Of Madhya Pradesh
2023 Latest Caselaw 423 MP

                                                           1
                          IN     THE      HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                  BEFORE
                               HON'BLE SHRI JUSTICE RAJENDRA KUMAR (VERMA)
                                              ON THE 6 th OF JANUARY, 2023
                                        MISC. CRIMINAL CASE No. 8042 of 2020

                         BETWEEN:-
                         SMT. LEELA W/O BHAGWANDEEN DWIVEDI, AGED
                         ABOUT 48 YEARS, OCCUPATION: HOUSEWIFE R/O
                         VILLAGE AND POST TIGRA, P.S. SEMARIYA, DISTRICT
                         REWA, M.P. (MADHYA PRADESH)

                                                                                       .....APPLICANT
                         (BY SHRI VINOD KUMAR DUBEY - ADVOCATE)

                         AND
                         1.    THE STATE OF MADHYA PRADESH THROUGH P.S.
                               SEMARIYA DISTRICT REWA, M.P. (MADHYA
                               PRADESH)

                         2.    SATYAM SINGH @ SITU S/O DHIRESH SINGH
                               BHARAT MATA MANDIR GODHAR PS CHURHATA
                               (MADHYA PRADESH)

                                                                                    .....RESPONDENTS
                         (RESPONDENT No.1/STATE BY SHRI PRASHANT CHATERJEE - PANEL
                         LAWYER )
                         (SHRI D.D. BHAVE - ADVOCATE FOR RESPONDENT No.2)

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

Learned counsel for the petitioner submits that the trial in the instant matter is over and final judgment is passed. Therefore, this application filed under Section 439(2) of Cr.P.C. is rendered infructuous.

In view of the aforesaid submission, the MCRC is dismissed as rendered infructuous.

Signature Not Verified Signed by: AMITABH RANJAN Signing time: 1/9/2023 11:51:34 AM

(RAJENDRA KUMAR (VERMA)) JUDGE Amitabh

Signature Not Verified Signed by: AMITABH RANJAN Signing time: 1/9/2023 11:51:34 AM