Madhya Pradesh High Court
Ku.Meghna Singh vs The State Of Madhya Pradesh on 7 August, 2012
W.P. No. 5734/2008 (Ku. Meghna Singh Vs. State of MP and others) 07.08.2012
Shri Prabhat Shukla, learned counsel for the petitioner submits that with the afflux of time this petition has been rendered infructuous. In view of the statement of the learned counsel for the petitioner, the petition is disposed of as infructuous. (R.S. Jha) Judge msp