HARTUM SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS is an application purporting to be under section 482/3971 read with section 401, read with Section 439 (2) of Cr.P.C. impugning the order dated 24.4.91 of the Additional Sessions Judge, Ashoknagar, by which he admitted respondents 2 and 3 to bail under section 438 (1) Cr. P.C.

(2.) RESPONDENTS 2 and 3's learned counsel Shri J.P. Gupta has submitted that a Criminal Revision No. 93/91 preferred by the State of M.P. against the present respondents 2 and 3 impugning the aforementioned order dated 24.4.91 of the Additional Sessions Judge, Ashoknagar, was heard and dismissed on the merits on 12.11.1991 (vide Annex. R -1).

(3.) IN the result, the instant application filed by the two applicants Hartum Singh and Shantilal cannot be heard and decided in view of the fact that the bail order dated 24.4.91 was affirmed by the High Court in Criminal Revision No. 93/91. The present petition is, therefore, dismissed.