Madhya Pradesh High Court
Devendra Jain vs The State Of Madhya Pradesh on 3 February, 2017
MCRC-19134-2015
(DEVENDRA JAIN Vs THE STATE OF MADHYA PRADESH)
03-02-2017
Shri Manish Datt, learned Senior counsel along with Shri
Siddharth Datt, counsel for the petitioner.
Shri G.S.Thakur, learned PL for the respondent/State.
Learned Senior counsel on behalf of the petitioner submits that the petition has become infructuous.
However, the learned counsel for the petitioner has also prayed that the petitioner may be granted to move an appropriate petition for challenging the charge-sheet.
With the above said liberty, the petition is dismissed as infructuous.
C.C as per rules.
(ATUL SREEDHARAN) JUDGE PG