Madhya Pradesh High Court

Akbar Ali vs The State Of Madhya Pradesh on 10 May, 2025

          NEUTRAL CITATION NO. 2025:MPHC-JBP:22143




                                                                   1                      MCRC-19672-2022
                                 IN     THE      HIGH COURT OF MADHYA PRADESH
                                                       AT JABALPUR
                                                    BEFORE LOK ADALAT
                                          HON'BLE SHRI JUSTICE DEVNARAYAN MISHRA
                                                              &
                                            SHRI SANJAY AGRAWAL, SR. ADVOCATE
                                                       ON THE 10th OF MAY, 2025
                                               MISC. CRIMINAL CASE No. 19672 of 2022
                                                   AKBAR ALI AND OTHERS
                                                          Versus
                                         THE STATE OF MADHYA PRADESH AND OTHERS
                           Appearance:
                              Parties through their respective counsel.

                                                                       ORDER

The matter is placed before the Lok Adalat.

The petitioners have been acquitted vide judgment dated 10.10.2023, therefore, with the passage of time, the petition is rendered infructuous.

Accordingly, this MCRC stands disposed off having been rendered infructuous.

(DEVNARAYAN MISHRA) (SANJAY AGRAWAL) MEMBER MEMBER NRJ