Prashant Mandilwar vs The State Of Madhya Pradesh
2023 Latest Caselaw 10164 MP

                                                           1
                          IN     THE      HIGH COURT OF MADHYA PRADESH
                                                AT INDORE
                                                   BEFORE
                                  HON'BLE SHRI JUSTICE PREM NARAYAN SINGH
                                                ON THE 4 th OF JULY, 2023
                                         CRIMINAL REVISION No. 5748 of 2019

                         BETWEEN:-
                         PRASHANT MANDILWAR S/O SHRI JAIPRAKASH
                         NARAYAN LAL, AGED ABOUT 32 YEARS, OCCUPATION:
                         NAUKARI     MADHUBAN,   SHIKHARJI    DISTRICT
                         GIRDEEH, (JHARKHAND)

                                                                                       .....PETITIONER
                         (SHRI PANKAJ TAKNET, LEARNED COUNSEL FOR THE PETITIONER .

                         AND
                         1.    THE STATE OF MADHYA PRADESH STATION
                               HOUSE OFFICER THROUGH P.S. PARDESHIPURA,
                               (MADHYA PRADESH)

                         2.    BHARTI D/O SHRI KISHANLAL AHIRVAR 112
                               CLERK   COLONY PARDESHIPURA INDORE
                               (MADHYA PRADESH)

                                                                                    .....RESPONDENTS
                         (SHRI SANTOSH SINGH THAKUR APPEARING ON BEHALF OF
                         ADVOCATE GENERAL &SHRI RAJ KUMAR SWARNKAR, LEARNED
                         COUNSEL FOR THE RESPONDENT [R-2].

                               Th is revision coming on for hearing this day, th e court passed the
                         following:
                                                            ORDER

Counsel for the petitioner submits that final judgment has already been passed and the petitioner has been acquitted. Hence, the present petition has been rendered infructuous.

Counsel for other side has no objection. The Criminal revision is dismissed as rendered infructuous. Signature Not Verified Signed by: AMIT KUMAR Signing time: 7/5/2023 6:49:39 PM

(PREM NARAYAN SINGH) JUDGE amit

Signature Not Verified Signed by: AMIT KUMAR Signing time: 7/5/2023 6:49:39 PM