Madhya Pradesh High Court
Smt Bismilla Bee vs Ku Farmeen on 16 September, 2022
Author: Anjuli Palo
Bench: Anjuli Palo
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRR No. 3143 of 2021
(SMT BISMILLA BEE Vs KU FARMEEN)
Dated : 16-09-2022
Shri Lalji Kushwaha, learned counsel for the applicant.
As per the report dated 08.09.2022 received from the Central Jail,
Bhopal, applicant has already released from the Central Jail, Bhopal after
completing of her entire sentence. Applicant is not in jail.
Issue notice to the respondent by RAD and ordinary modes on payment
of process fee within 7 working days.
Learned counsel for the applicant prays for withdrawal of I.A. No.21074 of 2021 on the ground that the same has been rendered infructuous as the said applicant has been released from jail after serving the sentence.
Accordingly, I.A. No.21074 of 2021 is dismissed as withdrawn. List the case for final hearing in due course.
(SMT. ANJULI PALO) JUDGE rj Signature Not Verified SAN Digitally signed by RAJESH KUMAR JYOTISHI Date: 2022.09.16 18:04:14 IST