Bhupendra (Bhavesh) vs The State Of Madhya Pradesh
2022 Latest Caselaw 10021 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. 11028 of 2013

                                        Between:-
                                1.      BHUPENDRA (BHAVESH) S/O LATE SHRI
                                        SADDULAL SAHU , AGED ABOUT 36 YEARS,
                                        VIVEKANAND WARD (MADHYA PRADESH)

                                2.      SMT. PRITI SAHU W/O SHRI BHUPENDRA SAHU ,
                                        AGED ABOUT 28 YEARS, VIVEKANAND WARD,
                                        KALAPATHA, TAH.& DISTT. BETUL, M.P.
                                        (MADHYA PRADESH)

                                3.      SMT. KARUNA W/O KAMAL SAHU , AGED
                                        ABOUT 32 YEARS, BHAGGUDAHNA, TAH. &
                                        DISTT. BETUL, M.P. (MADHYA PRADESH)

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

                                        AND

                                        THE STATE OF MADHYA PRADESH THR P.S.
                                        BETUL BETUL (MADHYA PRADESH)

                                                                                             .....RESPONDENTS
                                        (BY SHRI K.S. PATEL-PANEL LAWYER)

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

A s per the judgment dated 06.09.2021 passed in S.T. No.1497/2013 (State of M.P. vs. Yogesh and others), it is revealed that petitioners have been acquitted of the offence. Therefore, now the petition is rendered infructuous. Signature Not Verified SAN Consequently, this petition having been rendered infructuous is Digitally signed by BIJU BABY Date: 2022.07.20 18:19:30 IST dismissed.

(DINESH KUMAR PALIWAL) JUDGE b

Signature Not Verified SAN

Digitally signed by BIJU BABY Date: 2022.07.20 18:19:30 IST