Ashish Shrivastava vs R.K. Agrawal
2022 Latest Caselaw 265 MP

1 MCRC-12694-2016 The High Court Of Madhya Pradesh MCRC No. 12694 of 2016 (ASHISH SHRIVASTAVA Vs R.K. AGRAWAL)

Jabalpur, Dated : 05-01-2022 None for the applicant.

As per office report, trial in criminal case no. 12012/2009 which was instituted on 14/08/2012 is complete and present applicant Ashish has been acquitted from the charge under Section 138 of Negotiable Instrument Act, 1881. Therefore, in view of the judgment dated 30/11/2021 passed by Smt. Sheela Maina Yadav, Judicial Magistrate First Class Bhopal, nothing survives

for adjudication in this application.

Accordingly, in view of the report furnished by Registrar Judicial (II), this M.Cr.C. is disposed of as infructuous.

(VIVEK AGARWAL) JUDGE

vy

Signature Not Verified SAN

Digitally signed by VAIBHAV YEOLEKAR Date: 2022.01.06 11:07:30 IST