Anoopchandra Jain Alias Tej Kumar ... vs The State Of Madhya Pradesh
2021 Latest Caselaw 5308 MP

THE HIGH COURT OF MADHYA PRADESH M.Cr.C.614/2016 Anoopchandra Jain @ Tej Kumar Jain v. State of M.P and Anr.

Lok Adalat Through Video Conferencing

Gwalior, Dated :11.9.2021

This application under Section 482 of Cr.P.C has been filed for

quashing the cognizance taken by the Court in a Private Complaint

Criminal Case No. 53/2011.

A report has been received that final judgment has been passed

and the applicants have been acquitted.

Accordingly, this application is dismissed as infructuous.

      (G.S. Ahluwalia)                                                                       (N.K. Gupta)
          Member                                                                               Member

ar
     ABDUR

Digitally signed by ABDUR RAHMAN DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya

RAHMAN Pradesh, 2.5.4.20=d604b5a66b413c436e6af99c6fe547304e1bc26d 2b510cc133f1b56faa63e77b, cn=ABDUR RAHMAN Date: 2021.09.13 17:40:43 -07'00'