Madhya Pradesh High Court
Khyali vs The State Of Madhya Pradesh on 28 January, 2020
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1 CRR-2076-2018 The High Court Of Madhya Pradesh CRR-2076-2018 (KHYALI AND OTHERS Vs THE STATE OF MADHYA PRADESH) Gwalior, Dated : 28-01-2020 None for the petitioners.
Shri R.K.Upadhyay, Public Prosecutor for the State. I t is submitted by Shri Upadhyay that the trial has already been concluded and this revision has rendered infructuous. Since, the submission made by the counsel for the State has not been controverted by the counsel, therefore, this petition is dismissed as having rendered infructuous.
(G.S. AHLUWALIA) JUDGE Pj'S/-
Digitally signed by PRINCEE BARAIYA Date: 29/01/2020 10:04:14