Yashwamt Sharma vs The State Of Madhya Pradesh
2024 Latest Caselaw 15415 MP

Madhya Pradesh High Court

Yashwamt Sharma vs The State Of Madhya Pradesh on 22 May, 2024

                                                            1
                            IN     THE      HIGH COURT OF MADHYA PRADESH
                                                  AT GWALIOR
                                                      BEFORE
                                          HON'BLE SHRI JUSTICE VINAY SARAF
                                                 ON THE 22 nd OF MAY, 2024
                                           MISC. CRIMINAL CASE No. 998 of 2020

                           BETWEEN:-
                           YASHWAMT SHARMA S/O SHRI MANGAL DAS, AGED
                           ABOUT 51 YEARS, RAMLILA PARISAR (MADHYA
                           PRADESH)

                                                                                         .....APPLICANT
                           (BY SHRI RAM PRAKASH RATHI - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH INCHARGE
                                 POLICE STATION DEHAT VIDISHA (MADHYA
                                 PRADESH)

                           2.    SHRI HEERALAL SAGAR MEENA S/O SHRI
                                 CHIRONJILAL MEENA SECRETARY OF TRUST
                                 RAMJANKI MANDIR R/O TEELA KHEDI COLONY,
                                 PS VIDIHA DEHAT DISTRICT VIDISHA (MADHYA
                                 PRADESH)

                           3.    TRUST RAMJANKI      MANDIR THROUGH ITS
                                 SECRETARY SHRI HEERALAL SAGAR MEENA S/O
                                 SHRI CHIRONJILAL MEENA R/O RAMLILA KE
                                 PASS VIDISHA (MADHYA PRADESH)

                                                                                     .....RESPONDENTS
                           (BY SHRI RAJEEV UPADHYAY- GOVERNMENT ADVOCATE FOR
                           RESPONDENT/STATE)

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

Learned counsel for petitioner submitted that during the pendency of the present petition, the trial has culminated into acquittal of the petitioner by

judgment dated 16.04.2024, therefore, the present petition is rendered infructuous.

Considering the same, the present petition is dispose of as rendered infructuous.

(VINAY SARAF) JUDGE Vishal