Victim X vs The State Of Madhya Pradesh
2023 Latest Caselaw 14411 MP

                                                            1
                           IN     THE      HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                    BEFORE
                                  HON'BLE SHRI JUSTICE DINESH KUMAR PALIWAL
                                            ON THE 2 nd OF SEPTEMBER, 2023
                                        MISC. CRIMINAL CASE No. 47132 of 2019

                          BETWEEN:-
                          VICTIM X D/O N.A. OCCUPATION: N.A.. THR. P.S.
                          NAWANAGAR SINGROULI DIST. SINGROULI (MADHYA
                          PRADESH)

                                                                                         .....APPLICANT
                          (BY SHRI M.P. SHUKLA - ADVOCATE )

                          AND
                          1.    THE STATE OF MADHYA PRADESH THR. P.S
                                NAWANAGAR SINGRAULI, DISTT. SINGRAULI
                                (MADHYA PRADESH)

                          2.    SATANAND   KUSHWAHA S/O     LATE    SHRI
                                VISHESHWAR, AGED ABOUT 19 YEARS, VILLAGE
                                MAJANKALA P.S. NAANAGAR DISTT. SINGRAULI
                                (MADHYA PRADESH)

                                                                                     .....RESPONDENTS
                          (BY SHRI S.K. GUPTA - PANEL LAWYER )

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

                          following:
                                                             ORDER

This application under Section 439(2) of Cr.P.C. has been filed for cancellation of bail of respondent No.2 - Satanand Kushwaha.

As per the report received from Special Judge, POCSO Act, Singruali, Headquarter Waidhan, it is apparent that judgment has already been passed on 20.10.2022 and matter has already been decided. Therefore, this petition having been rendered infructuous is dismissed. Signature Not Verified Signed by: NAVEEN KUMAR SARATHE Signing time: 9/2/2023 7:36:40 PM

(DINESH KUMAR PALIWAL) JUDGE sarathe

Signature Not Verified Signed by: NAVEEN KUMAR SARATHE Signing time: 9/2/2023 7:36:40 PM