Aakash Pal vs The State Of Madhya Pradesh
2023 Latest Caselaw 8787 MP

                                                             1
                           IN     THE       HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                      BEFORE
                                        HON'BLE SMT. JUSTICE NANDITA DUBEY
                                                 ON THE 14 th OF JUNE, 2023
                                         MISC. CRIMINAL CASE No. 17250 of 2023

                          BETWEEN:-
                          AAKASH PAL S/O SHRI RAGHUVEER PAL, AGED ABOUT
                          21 YEARS, OCCUPATION: LABOUR R/O VILLAGE INDIRA
                          NAGAR, NEW YARD POLICE STATION PATHORUTA,
                          TEHSIL ITARSI DISTRICT NARMADAPURAM (MADHYA
                          PRADESH)

                                                                                           .....APPLICANT
                          (NONE FOR THE APPLICANT )

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                POLICE    STATION   DEHAT    DISTRICT
                                NARMADAPURAM (MADHYA PRADESH)

                          2.    VICTIM - A, D/O NOT MENTION P.S. DEHAT
                                DISTRICT    NARMADAPURAM       (MADHYA
                                PRADESH)

                                                                                       .....RESPONDENTS
                          (BY SHRI DEEPAK SAHU - PANEL LAWYER)

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

It has been informed by the learned counsel for the State that the present applicant Aakash Pal has already been convicted by the trial Court in SC No.01/22 vide judgment and order dated 09.05.2023.

In view of the above statement made by the learned counsel for the State, this application is rendered infructuous and is accordingly dismissed.

Signature Not Verified Signed by: SHARAN JEET KAUR JASSAL Signing time: 6/14/2023 5:03:01 PM

(NANDITA DUBEY) JUDGE Priya.P

Signature Not Verified Signed by: SHARAN JEET KAUR JASSAL Signing time: 6/14/2023 5:03:01 PM