Hafeez Khan vs The State Of Madhya Pradesh
2023 Latest Caselaw 10322 MP

                                                           1
                          IN    THE       HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                    BEFORE
                                      HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                ON THE 6 th OF JULY, 2023
                                         MISC. CRIMINAL CASE No. 683 of 2023

                         BETWEEN:-
                         HAFEEZ KHAN S/O NAWAB KHAN, AGED ABOUT 36
                         YEARS, OCCUPATION: PRIVATE WORK R/O VILLAGE
                         BEERAU P.S DIGAUDA DISTRICT TIKAMGARH M.P.
                         (MADHYA PRADESH)

                                                                                            .....APPLICANT
                         (BY SHRI PRAKHAR NAVERIYA - ADVOCATE)

                         AND
                         THE STATE OF MADHYA PRADESH THROUGH P.S.
                         DIGAUDA DISTRICT TIKAMGARH M.P. (MADHYA
                         PRADESH)

                                                                                     .....RESPONDENTS
                         (BY SHRI NITIN GUPTA - DEPUTY GOVERNMENT ADVOCATE)

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

Shri Manas Mani Verma submits that this application is rendered infructuous, inasmuch as the learned First Additional Sessions Judge, Tikamgarh has passed the judgment convicting all the accused persons.

Accordingly, this application is dismissed as infructuous.

(VIVEK AGARWAL) JUDGE vy

Signature Not Verified Signed by: VAIBHAV YEOLEKAR Signing time: 7/7/2023 1:30:06 PM