Madhya Pradesh High Court
Krishnachand vs The State Of Madhya Pradesh on 23 February, 2022
Author: Sujoy Paul
Bench: Sujoy Paul
1 The High Court Of Madhya Pradesh CRA No. 7557 of 2021 (KRISHNACHAND Vs THE STATE OF MADHYA PRADESH) Jabalpur, Dated : 23-02-2022 Shri N.K.Jain, learned counsel for the appellant submits that I.A.No.22112/2021 has rendered infructuous.
Shri S.K.Kashyap, learned Government Advocate has no objection. I.A.No.22112/2021 is dismissed having rendered infructuous.
(SUJOY PAUL) (DWARKA DHISH BANSAL)
JUDGE JUDGE
manju
Signature Not Verified
SAN
Digitally signed by MANJU CHOUKSEY
Date: 2022.02.24 13:17:34 IST