Ravi vs The State Of Madhya Pradesh
2024 Latest Caselaw 16011 MP

Madhya Pradesh High Court

Ravi vs The State Of Madhya Pradesh on 29 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 29 th OF MAY, 2024
                                            MISC. CRIMINAL CASE No. 15937 of 2024

                           BETWEEN:-
                           RAVI S/O BHARAT SINGH, AGED ABOUT 25 YEARS,
                           OCCUPATION:  AGRICULTURIST    WARD   NO.  5
                           KURAWAR TEH. KURAWAR DIST. RAJGARH (MADHYA
                           PRADESH)

                                                                                            .....APPLICANT
                           (BY SHRI SANTOSH KUMAR MEENA, ADVOCATE.)

                           AND
                           THE STATE OF MADHYA PRADESH STATION HOUSE
                           OFFICER THROUGH POLICE STATION KURAWAR DIST.
                           RAJGARH (MADHYA PRADESH)

                                                                                         .....RESPONDENTS
                           (BY SHRI VINOD THAKUR, GOVERNMENT ADVOCATE.)

                                  This application coming on for orders this day, th e court passed the
                           following:
                                                               ORDER

01. Counsel for the applicant contended that the applicant has been acquitted from all the charges by the judgment of the trial Court, therefore, this bail application has rendered infructuous.

02. In view of the above, since the applicant is acquitted from all the charges hence, this bail application is dismissed as rendered infructuous.

(ANIL VERMA) JUDGE Divyansh