Neeraj Kumar Gupta vs Bihari Lal Patel
2022 Latest Caselaw 480 MP

                                                                             1                            CRR-3253-2016
                                                  The High Court Of Madhya Pradesh
                                                           CRR No. 3253 of 2016
                                                               (NEERAJ KUMAR GUPTA Vs BIHARI LAL PATEL)

                                       Jabalpur, Dated : 10-01-2022
                                                 Heard through video conferencing.

                                                 None for the petitioner.
                                                 Shri Jitendra Kumar Dixit, counsel for the respondent.

This petition is against order framing charge. As per report received from the 5th Additional Sessions Judge Chattarpur, No.594/2021 dated 02.12.2021 the trial of S.T. No.234/2014

(Bihari Patel vs. Neeraj Kumar Gupta) has been completed and vide judgment dated 22.07.2021 the accused has been acquitted; therefore, this petition has been rendered infructuous and is accordingly dismissed.

(VIRENDER SINGH) JUDGE

Loretta

Signature Not Verified SAN

Digitally signed by MRS. LORETTA RAJ Date: 2022.01.11 10:22:08 IST