Madhya Pradesh High Court
Ku. Rubina vs The State Of Madhya Pradesh on 3 May, 2017
MCRC-8385-2016
(SOHEL KHAN Vs THE STATE OF MADHYA PRADESH)
03-05-2017
Shri Aseem Dixit, learned counsel, for the applicants.
Shri Pramod Kumar Chaurasia, learned Panel Lawyer, for the
respondent-State.
Since both the M.Cr.Cs. have arisen out of one and the same crime number of the same police station, they are taken up for analogous hearing.
At the outset of hearing, the learned counsel for the applicants submit that the trial of the case concerned had recently been concluded on merits. Therefore, both the M.Cr.Cs. filed under Section 439 of the Cr.P.C. for grant of bail have rendered infructuous. In view of the aforesaid statement made by the learned counsel for the applicants, both the M.Cr.Cs. are finally disposed of as being infructuous.
(RAJENDRA MAHAJAN) JUDGE ps