Madhya Pradesh High Court
Mohd. Ayub Khan vs The State Of Madhya Pradesh on 8 September, 2014
1
W.P. No.13316/2008
Mohd. Ayub Khan vs. State of M.P. & Ors.
08.09.2014
Shri Shamim Ahmed Khan learned counsel for the petitioner.
The learned counsel for the petitioner submits that the petition has been rendered infructuous with the afflux of time.
In view of the statement of the learned counsel for the petitioner, the petition is dismissed as infructuous.
( R. S. JHA ) JUDGE mms/-