Vikash Dohare vs The State Of Madhya Pradesh
2024 Latest Caselaw 13716 MP

Madhya Pradesh High Court

Vikash Dohare vs The State Of Madhya Pradesh on 10 May, 2024

Author: Sanjeev S Kalgaonkar

Bench: Sanjeev S Kalgaonkar

                                                              1
                            IN     THE       HIGH COURT OF MADHYA PRADESH
                                                   AT GWALIOR
                                                     BEFORE
                                   HON'BLE SHRI JUSTICE SANJEEV S KALGAONKAR
                                                   ON THE 10 th OF MAY, 2024
                                  MISCELLANEOUS CRIMINAL CASE No. 10758 of 2024

                           BETWEEN:-
                           VIKASH DOHARE S/O SHRI NATHULAL DOHARE, AGED
                           ABOUT 22 YEARS, OCCUPATION: PRIVATE WORK,
                           RESIDENT OF GRAM JAKHMOLI POLICE THANA
                           NAYAGAON DISTRICT BHIND (MADHYA PRADESH)

                                                                                            .....APPLICANT
                           (SHRI AMIN KHAN - ADVOCATE FOR THE APPLICANT)

                           AND
                           THE STATE OF MADHYA PRADESH INCHARGE POLICE
                           STATION THROUGH POLICE THANA NAYAGAON
                           DISTRICT BHIND (MADHYA PRADESH)

                                                                                          .....RESPONDENT
                           ( SHRI PRABHAT PATERIYA- PUBLIC PROSECUTOR FOR THE
                           RESPONDENT-STATE)

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

Learned counsel for the applicant prays for withdrawal of this third bail application filed under Section 439 of Cr.P.C for the reason that this application is rendered infructuous in view of the fact that applicant has been acquitted vide judgment dated 04/05/2024 passed in S.T. No. 135/2023.

Considered.

This application is dismissed.

(SANJEEV S KALGAONKAR) JUDGE Prachi