Madhya Pradesh High Court
Raj Shekhar Singh Bhadoria vs The State Of Madhya Pradesh on 17 August, 2017
WP-4970-2017
(RAJ SHEKHAR SINGH BHADORIA Vs THE STATE OF MADHYA PRADESH)
17-08-2017
Shri R.B. S. Tomar, learned counsel for the petitioner.
Shri Aashish Saraswat, learned Government Advocate for
the respondents/State.
Learned counsel for the petitioner at the very outset fairly submits that the petition has rendered infructuous.
Accordingly, the petition is dismissed as rendered infructuous.
(ANAND PATHAK) JUDGE (LJ*)