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Bharat Rai vs The State Of Madhya Pradesh
2023 Latest Caselaw 6127 MP

Citation : 2023 Latest Caselaw 6127 MP
Judgement Date : 17 April, 2023

Madhya Pradesh High Court
Bharat Rai vs The State Of Madhya Pradesh on 17 April, 2023
Author: Vishal Mishra
                                                      1
                           IN    THE     HIGH COURT OF MADHYA PRADESH
                                              AT JABALPUR
                                                    BEFORE
                                      HON'BLE SHRI JUSTICE VISHAL MISHRA
                                             ON THE 17 th OF APRIL, 2023
                                       MISC. CRIMINAL CASE No. 37492 of 2021

                          BETWEEN:-
                          1.    BHARAT RAI S/O SHRI MATADEEN RAI, AGED
                                ABOUT     48  YEARS, OCCUPATION: EXCISE
                                CONTRACTOR R/O SAGARWARA P.S. JATAARA,
                                DISTRICT TIKAMGARH, (MADHYA PRADESH)

                          2.    JITENDRA RAI S/O RAMESH RAI, AGED ABOUT 30
                                Y E A R S , OCCUPATION:    AGRICULTURIST
                                SAGARWARA         P.S    JATARA, DISTRICT
                                TIKAMGARH, (MADHYA PRADESH)

                          3.    RAJESH RAI S/O JANKI BAI, AGED ABOUT 49
                                Y E A R S , OCCUPATION:   AGRICULTURIST
                                SAGARWARA        P.S    JATARA, DISTRICT
                                TIKAMGARH,(MADHYA PRADESH)

                          4.    DHARMENDRA RAI S/O ANAND RAI, AGED
                                ABOUT 28 YEARS, OCCUPATION: AGRICULTURIST
                                SAGARWARA        P.S     JATARA, DISTRICT
                                TIKAMGARH, (MADHYA PRADESH)

                          5.    ANAND RAI S/O MATADEEN RAI, AGED ABOUT 50
                                Y E A R S , OCCUPATION:    AGRICULTURIST
                                SAGARWARA        P.S    JATARA, DISTRICT
                                TIKAMGARH, (MADHYA PRADESH)

                          6.    RAMESH RAI S/O MATADEEN RAI, AGED ABOUT
                                52   YEARS, OCCUPATION: AGRICULTURIST
                                SAGARWARA       P.S    JATARA, DISTRICT
                                TIKAMGARH,(MADHYA PRADESH)

                                                                             .....APPLICANTS
                          (BY SHRI ANUBHAV JAIN - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH P.S.
                                JATARA    DISTRICT   TIKAMGARH (MADHYA
                                PRADESH)
Signature Not Verified
Signed by: SUSHEEL
KUMAR JHARIYA
Signing time: 4/18/2023
10:34:57 AM
                                                              2
                          2.    GANPAT SOUR S/O SHRI MOHAN ADIVASI, AGED
                                ABOUT 36 YEARS, SAGARWARA P.S JATARA
                                (MADHYA PRADESH)

                                                                                         .....RESPONDENTS
                          (SHRI AJEET RAWAT - GOVERNMENT ADVOCATE FOR RESPONDENT
                          NO.1 AND SHRI AMAN DAWARA - ADVOCATE FOR RESPONDENT NO.2)

                                This application coming on for admission this day, th e court passed
                          the following:
                                                              ORDER

Learned counsel for the respondent submits that the trial is over and the applicants have been convicted vide judgment of conviction dated 17.12.2022 and, therefore, the present petition has become infructuous.

In view of the above, the petition is dismissed as having rendered infructuous.

Pending interlocutory applications stand disposed off.

(VISHAL MISHRA) JUDGE sj

Signature Not Verified Signed by: SUSHEEL KUMAR JHARIYA Signing time: 4/18/2023 10:34:57 AM

 
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