Citation : 2025 Latest Caselaw 5324 MP
Judgement Date : 8 March, 2025
NEUTRAL CITATION NO. 2025:MPHC-GWL:5985
1 MCRC-13018-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE LOK ADALAT
HON'BLE SHRI JUSTICE ANAND PATHAK
&
HARISH DIXIT, SENIOR ADVOCATE
ON THE 8 th OF MARCH, 2025
MISC. CRIMINAL CASE No. 13018 of 2024
AMIT MAHAJAN
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri A.S.Rathore - Advocate for the petitioner.
Shri A.K.Nirankari - Public Prosecutor for the respondent/State.
ORDER
This petition under Section 482 of Cr.P.C. has been filed by the petitioner against the order dt.7.4.2018 passed by the learned Additional Sessions judge, Lahar, District Bhind in Case No.121/2017.
2. As per the status report, vide judgment dt.05.08.2024, impugned proceedings have been concluded by the trial Court. Hence, the purpose of filing the instant petition is over and the petition has rendered infructuous.
3. In view of the aforesaid, nothing survives in this petition to address upon
and the same is hereby dismissed having been rendered infructuous.
(ANAND PATHAK) (HARISH DIXIT)
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