Citation : 2025 Latest Caselaw 5301 MP
Judgement Date : 8 March, 2025
NEUTRAL CITATION NO. 2025:MPHC-JBP:11481
1 CRR-2378-2022
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE LOK ADALAT
HON'BLE SHRI JUSTICE VIVEK AGARWAL
&
SHRI ADITYA ADHIKARI, SR. ADVOCATE
ON THE 8 th OF MARCH, 2025
CRIMINAL REVISION No. 2378 of 2022
SHYAM SINGH
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Parties through their counsel.
ORDER
Per: Justice Vivek Agarwal The applicant has filed the present criminal revision being aggrieved by the order dated 11.05.2022 in S.T.No. 570/2020 by the 17th Additional District and Sessions Judge, Bhopal.
During pendency of this revision, the main S.T.No.570/2020 has been finally decided by judgment dated 23.10.2020 whereby the applicant has been acquitted. Hence, nothing remains in the matter to be decided and the
same has become infructuous.
Accordingly, this criminal revision is disposed of as infructuous.
(VIVEK AGARWAL) (ADITYA ADHIKARI)
MEMBER MEMBER
L.R.
NEUTRAL CITATION NO. 2025:MPHC-JBP:11481
2 CRR-2378-2022
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