Director Kaka Gutkha, T & M Owner ... vs Dept. Of Food
2022 Latest Caselaw 16535 MP

                                                             1
                            IN     THE      HIGH COURT OF MADHYA PRADESH
                                                  AT GWALIOR
                                                       BEFORE
                                          HON'BLE SMT. JUSTICE SUNITA YADAV
                                              ON THE 13 th OF DECEMBER, 2022
                                          MISC. CRIMINAL CASE No. 5664 of 2013

                           BETWEEN:-
                           DIRECTOR KAKA GUTKHA, T & M OWNER VIJAY
                           CHEMICAL KANPUR MANUFACTURED M/S DEVI
                           DURGA FLAVORS THROUGH ITS DIRECTOR MUKESH
                           MAKHEEJA S/I LATE SHRI PREM CHAND MAKHEEJA
                           AGED ABOUT 40, R/O A-31/2 MAYAPURI NEW DELHI

                                                                                          .....PETITIONER
                           (MR. B.S. GOUR - ADVOCATE FOR PETITIONER)

                           AND
                           1.    DEPT. OF FOOD THROUGH ITS INSPECTOR
                                 GOVIND NARAYAN SARGAINYA FOOD & DRUGS
                                 CONTROL   DISTRICT  MORENA    (MADHYA
                                 PRADESH)

                           2.    THE STATE OF MP THROUGH POLICE THANA
                                 MORENA (MADHYA PRADESH)

                           3.    KHADHYA NIRIKSHAK, KHADHYA AUSHADHI
                                 PRASHADHAN, MORENA (MADHYA PRADESH)

                                                                                       .....RESPONDENTS
                           (NONE FOR RESPONDENT NO. 1 AND 3.
                           MR. ROHIT MISHRA - ADDITIONAL ADVOCATE GENERAL FOR
                           RESPONDENT NO.2/STATE )

                                 This application coming on for Hearing this day, the court passed the
                           following:
                                                              ORDER

Counsel for the petitioner at the outset prays for withdrawal of the p res ent petition under Section 482 of Cr.P.C. owing to subsequent development as the final judgment has already been passed by the trial Court. Signature Not Verified Signed by: LOKENDRA JAIN Signing time: 12/14/2022 10:01:06 AM

Prayer allowed.

The application is dismissed as rendered infructuous.

(SUNITA YADAV) JUDGE (LJ*)

Signature Not Verified Signed by: LOKENDRA JAIN Signing time: 12/14/2022 10:01:06 AM