Kamal @ Kamlesh vs The State Of Madhya Pradesh
2024 Latest Caselaw 6551 MP

Madhya Pradesh High Court

Kamal @ Kamlesh vs The State Of Madhya Pradesh on 4 March, 2024

Author: Anil Verma

Bench: Anil Verma

                                                               1
                            IN     THE      HIGH COURT OF MADHYA PRADESH
                                                  AT INDORE
                                                       BEFORE
                                           HON'BLE SHRI JUSTICE ANIL VERMA
                                                 ON THE 4 th OF MARCH, 2024
                                          MISC. CRIMINAL CASE No. 5814 of 2024

                           BETWEEN:-
                           KAMAL @ KAMLESH S/O KALU BHEEL, AGED ABOUT 20
                           YEARS, OCCUPATION: LABOR, R/O: VILLAGE PIPLYA
                           BAWDI, P.S. BHAGWANPURA, DISTT. KHARGONE
                           (MADHYA PRADESH)

                                                                                           .....APPLICANT
                           (MR. AVINASH YADAV - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH STATION
                                 HOUSE OFFICER THROUGH POLICE STATION
                                 BHAGWANPURA, DISTT. KHARGONE (MADHYA
                                 PRADESH)

                           2.    VICTIM    X THROUGH    INCHARGE  P.S.
                                 BHAGWANPURA, DIST. KHARGONE (MADHYA
                                 PRADESH)

                                                                                       .....RESPONDENTS
                           (MS. VARSHA SINGH THAKUR -GOVERNMENT ADVOCATE AND
                           MR. ANOPAM CHOUHAN - ADVOCATE FOR RESPONDENT NO.2.)

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

Learned counsel for the applicant submits that trial Court has passed the final judgment and the applicant has been acquitted, therefore, the present bail applicant has became infructuous.

Accordingly, the present bail application stands dismissed being rendered infructuous.

Certified copy as per rules.

(ANIL VERMA) JUDGE Anushree