Madhya Pradesh High Court
The State Of M.P. vs P.K.Rai And Ors. on 29 September, 2014
Criminal Revision No. 102212005 m Shri Virendra Singh, Advocate for the applicant. Learned counsel for the applicant submits that with the passage of time, this revision has become infructuous as the respondents have been acquitted by the trial Court.
Revision is, accordingly, dismissed as having been rendered infructuous.
(Ajit Singh) (D.K.Paliwal) Judge Judge PB