Alkesh vs The State Of Madhya Pradesh
2024 Latest Caselaw 13648 MP

Madhya Pradesh High Court

Alkesh vs The State Of Madhya Pradesh on 10 May, 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 10 th OF MAY, 2024
                                           MISC. CRIMINAL CASE No. 12285 of 2024

                           BETWEEN:-
                           ALKESH S/O SHANKARLAL, AGED        22 YEARS,
                           OCCUPATION: MESON VILLAGE JULWANIYA P.S.
                           MANPUR DISTT. INDORE (MADHYA PRADESH)

                                                                                        .....APPLICANT
                           (BY SHRI ANURAG VYAS ADVOCATE)

                           AND
                           THE STATE OF MADHYA PRADESH THROUGH POLICE
                           STATION   DHAMNOD    DISTT. DHAR  (MADHYA
                           PRADESH)

                                                                                      .....RESPONDENT
                           ( MS NISHA TANWAR PANEL LAWYER FOR STATE)
                           (SHRI DHARMENDRA YADAV ADVOCATE FOR COMPLAINANT)

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

Counsel for petitioner informed that trial court has passed judgment on 8.5.2024, therefore, this petition became infructuous. He seeks permission to withdraw this M.Cr.C. 2 Respondent/complainant has no objection to the said prayer. 3 Having regard to the aforesaid, this M.Cr.C. is dismissed as withdrawn.

(ANIL VERMA) JUDGE BDJ