Sitaram Sherke vs Dr. Abdul Hakeem Khan
2023 Latest Caselaw 12232 MP

                                                           1
                           IN    THE       HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                    BEFORE
                                  HON'BLE SHRI JUSTICE DINESH KUMAR PALIWAL
                                               ON THE 1 st OF AUGUST, 2023
                                         MISC. CRIMINAL CASE No. 5543 of 2019

                          BETWEEN:-
                          SITARAM SHERKE S/O SHRI GOMAJI SHERKE
                          OCCUPATION: FARMER R/O VIIILAGE KHEDI MAU
                          CHHINDWARA PRESENTLY AT 724 NEW ASHOKA
                          GARDEN (MADHYA PRADESH)

                                                                                        .....APPLICANT
                          (BY SHRI B. S. SAHU - ADVOCATE )

                          AND
                          1.    DR. ABDUL HAKEEM KHAN S/O ABDUL HAMEED
                                KHAN R/O A-67 ROAD ASHOK GARDEN (MADHYA
                                PRADESH)

                          2.    PROPRIETOR M/S PINKI NATURAL FOODS 45
                                KASTURBA NAGAR BHOPAL (MADHYA PRADESH)

                          3.    PARTNER SMT. ANITA SHRIVASTAVA W/O SHRI
                                SANJAY    SHRIVASTAVA B H O P A L E.W.S 45
                                KASTURBA NAGR BHOPAL (MADHYA PRADESH)

                                                                                     .....RESPONDENTS
                          (NONE )

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

This petition under Section 482 of Cr.P.C. was filed against order dated 15.11.2018 passed by learned JMFC, Bhopal whereby, applicant's application under Section 311 of Cr.P.C. was dismissed.

On a perusal of report received from JMFC, Bhopal, it is apparent that

Signature Not Verified Signed by: DEEPA MISHRA Signing time: 8/2/2023 10:04:18 AM

judgment has already been passed in the matter on 19.2.2019 and accused/ applicant has already been acquitted of the offence.

As original case has already been dismissed, this petition has become infructuous. Therefore, the same is dismissed as having rendered infructuous.

(DINESH KUMAR PALIWAL) JUDGE mrs. mishra

Signature Not Verified Signed by: DEEPA MISHRA Signing time: 8/2/2023 10:04:18 AM