Madhya Pradesh High Court
State Of M.P. vs Brahamdatt Sharma on 26 March, 2015
M. C r. C . 75 5 8/ 2 0 1 3 2 6 .3 .2 0 1 5 Ku . N u ta n Sa xe n a , l e a rn e d Pu b l i c P ro se cu to r fo r th e a p p l i ca n t /S ta te .
No t i ce i ssu e d to th e su re t y o f a p p e l l a n t N o .1 S e th i a l i a s B r ij esh i s re ce i ve d wi th a n o te th a t i t i s s e r ve d u p o n th e yo u n g e r b ro th e r o f su re t y.
S i n ce th e a p p e l l a n t N o . 1 Se th i h a s b e e n a r r e s te d a n d se n t to th e ja i l fo r se rvi n g o u t th e rema i n i n g ja i l se n te n ce , n o p u n i t i ve a ct i o n i s re q u i r e d a g a i n s t h i s su re t y. He n ce , th e p ro ce e d i n g o f th i s ca se i s fi n a l l y d ro p p e d . The case stands closed finally.
(R a je ndr a Maha ja n) J udg e va n