Madhya Pradesh High Court

Shakeel Ahmed Ansari vs The State Of Madhya Pradesh on 10 May, 2025

Author: Vivek Agarwal

Bench: Vivek Agarwal

         NEUTRAL CITATION NO. 2025:MPHC-JBP:24965




                                                               1                                 WP-5895-2021
                             IN       THE     HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                   BEFORE LOK ADALAT
                                          HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                           &
                                        SHRI SANJAY RAM TAMRAKAR, SR. ADVOCATE
                                                      ON THE 10 th OF MAY, 2025
                                                   WRIT PETITION No. 5895 of 2021
                                                 SHAKEEL AHMED ANSARI
                                                         Versus
                                        THE STATE OF MADHYA PRADESH AND OTHERS
                         Appearance:
                            Parties through their counsel.

                                                                ORDER

Petitioner has filed this petition challenging the order of withdrawal of the charge from the petitioner.

2. There is no stay, though the petition is pending since 2021.

3. State has also filed a return and has mentioning therein that in terms of the judgment of Supreme Court in State of Haryana Vs. S.M. Sharma and others (AIR 1993 SC 2273) nobody has a right to claim current charge.

4. There is no stay on the order of taking away of the charge of the petitioner, therefore, with a passage of time, this petition is rendered infructuous.

5. Accordingly, this writ petition is disposed of as having been rendered infructuous.

(VIVEK AGARWAL) (SANJAY RAM TAMRAKAR) MEMBER MEMBER Astha