Shubham Sharma vs The State Of Madhya Pradesh
2025 Latest Caselaw 9532 MP

Madhya Pradesh High Court

Shubham Sharma vs The State Of Madhya Pradesh on 20 September, 2025

         NEUTRAL CITATION NO. 2025:MPHC-JBP:47515




                                                                  1                            MCRC-43319-2021
                               IN     THE       HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                          BEFORE
                                        HON'BLE SHRI JUSTICE AJAY KUMAR NIRANKARI
                                                   ON THE 20 th OF SEPTEMBER, 2025
                                               MISC. CRIMINAL CASE No. 43319 of 2021
                                                     SHUBHAM SHARMA
                                                          Versus
                                         THE STATE OF MADHYA PRADESH AND OTHERS
                           Appearance:
                               Shri Harjeet Singh Thakur - Advocate for the applicant.
                               Shri B.K.Upadhyay - Government Advocate for the respondent No.1/State.

                               Shri Shishir Verma - Advocate for the respondents No.5 and 6.

                                                                    ORDER

Learned counsel appearing on behalf of respondents No.5 and 6 has informed that during pendency of this application for cancellation of bail, the Trial Court has completed the trial and pronounced the judgment on 10.10.2023, thereby all the respondents/accused in the instant application have been acquitted from the alleged offences.

In view of above, this application has become infructuous. Accordingly, this M.Cr.C. is dismissed as being infructuous.

(AJAY KUMAR NIRANKARI) JUDGE

C