Arvind Nath Chaturvedi vs The State Of Madhya Pradesh
2022 Latest Caselaw 10019 MP

                                                           1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                           BEFORE
                                         HON'BLE SHRI JUSTICE DINESH KUMAR PALIWAL
                                                    ON THE 20th OF JULY, 2022

                                           MISC. CRIMINAL CASE No. 11977 of 2012

                                     Between:-
                                1.   ARVIND NATH CHATURVEDI S/O GOPAL
                                     KRISHNA CHATURVEDI , AGED ABOUT 33
                                     YEARS, SHRI RAMKRISHNA MEDICAL STORES,
                                     RAJA PAYAGA ROAD, LASHKAR GWALIOR
                                     (MADHYA PRADESH)

                                2.   DHIRENDRA NATH CHATURVEDI S/O GOPAL
                                     KRISHNA CHATURVEDI , AGED ABOUT 35
                                     YEARS, RAMKRISHNA MEDICAL STORES, RAJA
                                     PAYAGA ROAD, LASHKAR GWALIOR (MADHYA
                                     PRADESH)

                                3.   SMT.VAIJANTI CHATURVEDI W/O GOPAL
                                     KRISHNA CHATURVEDI , AGED ABOUT 80
                                     YEARS, RAMKRISHNA MEDICAL STORES, RAJA
                                     PAYAGA ROAD, LASHKAR GWALIOR (MADHYA
                                     PRADESH)

                                4.   SMT.ILA CHATURVEDI W/O DHIRENDRA NATH
                                     CHATURVEDI , AGED ABOUT 35 YEARS,
                                     RAMKRISHNA MEDICAL STORES,        RAJA
                                     PAYAGA ROAD, LASHKAR GWALIOR (MADHYA
                                     PRADESH)

                                                                                 .....PETITIONERS
                                     (NONE FOR THE PETITIONERS)

                                     AND

                                1.   THE STATE OF MADHYA PRADESH THROUGH
                                     MAHILA THANA BHOPAL (MADHYA PRADESH)

                                2.   SMT.VARTIKA CHATURVEDI W/O ARVIND
                                     CHATURVEDI 24, SAMRAT NAGAR ASHOKA
                                     GARDENS, BHOPAL (MADHYA PRADESH)
Signature Not Verified

                                                                                .....RESPONDENTS
  SAN




Digitally signed by BIJU BABY        (RESPONDENT NO.1 BY SHRI K.S. PATEL, PANEL LAWYER)
Date: 2022.07.20 18:19:31 IST
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                                      This application coming on for admission this day, the court passed the
                                following:
                                                                    ORDER

As per the judgment dated 17.10.2015 passed in RT No.6068/07 (State of M.P. vs. Arvind and others), it is revealed that petitioners have been acquitted of the offence. Therefore, now the petition is rendered infructuous.

Consequently, this petition having been rendered infructuous is dismissed.

(DINESH KUMAR PALIWAL) JUDGE b

Signature Not Verified SAN

Digitally signed by BIJU BABY Date: 2022.07.20 18:19:31 IST