Monday, 18, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Manoj Kumar Gautam vs The State Of Madhya Pradesh
2023 Latest Caselaw 12266 MP

Citation : 2023 Latest Caselaw 12266 MP
Judgement Date : 1 August, 2023

Madhya Pradesh High Court
Manoj Kumar Gautam vs The State Of Madhya Pradesh on 1 August, 2023
Author: Vishal Dhagat
                                                             1
                            IN      THE     HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                       BEFORE
                                         HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                                 ON THE 1 st OF AUGUST, 2023
                                          MISC. CRIMINAL CASE No. 48537 of 2018

                           BETWEEN:-
                           MANOJ KUMAR GAUTAM S/O LATE SHRI RAMKUMAR
                           GAUTAM, AGED ABOUT 30 YEARS, OCCUPATION:
                           PRIVATE WORK R/O GRAM RAIPURA THANA KUTHLA
                           (MADHYA PRADESH)

                                                                                        .....PETITIONER
                           (NONE)

                           AND
                           THE STATE OF MADHYA PRADESH THROUGH P.S.
                           POLICE STATION KUTHLA, DISTRICT KATNI (MADHYA
                           PRADESH).

                                                                                       .....RESPONDENT
                           (BY SHRI A.S. PATHAK - GOVERNMENT ADVOCATE)

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

Petitioner has filed this petition for quashment of charge-sheet in S.T. No. 76/2018 before 8th Additional District Judge, Katni.

As per report received from trial Court, case has already been decided and judgment has been passed on 01.03.2023. Petitioner has been acquitted.

In view of same, petition has become infructuous and therefore, same is dismissed as infructuous.

Signature Not Verified Signed by: VINOD KUMAR TIWARI Signing time: 02-08-2023 13:34:52

(VISHAL DHAGAT) JUDGE vkt

Signature Not Verified Signed by: VINOD KUMAR TIWARI Signing time: 02-08-2023 13:34:52

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter