Arjun vs The State Of Madhya Pradesh
2023 Latest Caselaw 12753 MP

                                                         1
                            IN    THE     HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                     BEFORE
                                       HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                              ON THE 8 th OF AUGUST, 2023
                                         MISC. CRIMINAL CASE No. 2039 of 2012

                           BETWEEN:-
                           1.    ARJUN S/O NAVLU PAWAR, AGED ABOUT 28
                                 YEARS, TATI WARD, MULTAI, DISTRICT BETUL
                                 (MADHYA PRADESH).

                           2.    NAVLU S/O LANGDU PAWAR, AGED ABOUT 73
                                 YE A R S , TATI WARD MULTAI, DIST. BETUL
                                 (MADHYA PRADESH)

                           3.    KASIYA BAI W/O NAVLU PAWAR, AGED ABOUT 70
                                 YE A R S , TATI WARD MULTAI, DIST. BETUL
                                 (MADHYA PRADESH).

                           4.    SUNITA W/O ARJUN PAWAR, AGED ABOUT 20
                                 YE A R S , TATI WARD MULTAI, DIST. BETUL
                                 (MADHYA PRADESH).

                           5.    LAKHAN LAL PAWAR S/O RATANLAL PAWAR,
                                 AGED   ABOUT     40   YEARS, PEDONI, P.S.
                                 PANDHURNA, DIST.BETUL (MADHYA PRADESH).

                           6.    BAYA BAI W/O LAKHAN LAL PAWAR, AGED
                                 ABOUT 35 YEARS, PEDONI, P.S.PANDHURNA,
                                 DIST.BETUL (MADHYA PRADESH).

                           7.    MOHAN S/O NAVAL KISHORE PAWAR, AGED
                                 ABOUT 40 YEARS, GAUDHANA, DIST. BETUL
                                 (MADHYA PRADESH).

                           8.    SUNITA W/O MOHAN PAWAR, AGED ABOUT 35
                                 YE A R S , GAUDHANA, DIST. BETUL (MADHYA
                                 PRADESH).

                           9.    SHIVAJI S/O LAKHAN LAL PAWAR, AGED ABOUT
                                 18 YEARS, PEDONI, P.S. PANDHURNA, DIST. BETUL
                                 (MADHYA PRADESH).

                           10.   SURESH S/O TEJILAL PAWAR, AGED ABOUT 30
                                 YEARS, PEDONI, P.S. PANDHURNA, DIST. BETUL
Signature Not Verified
Signed by: VINOD KUMAR
TIWARI
Signing time: 11-08-2023
12:48:25
                                                                2
                                 (MADHYA PRADESH).

                           11.   RAMJI S/O TEJILAL PAWAR, AGED ABOUT 35
                                 YEARS, PEDONI, P.S. PANDHURNA, DIST. BETUL
                                 (MADHYA PRADESH)

                           12.   KU. LALITA D/O LAKHAN LAL PAWAR PEDONI,
                                 P.S. PANDHURNA, DIST. BETUL (MADHYA
                                 PRADESH).

                           13.   SHANKAR S/O LAKHAN LAL PAWAR, AGED
                                 ABOUT 24 YEARS, PEDONI, P.S. PANDHURNA,
                                 DIST. BETUL (MADHYA PRADESH).

                           14.   MANJULA W/O HARIOM PAWAR, AGED ABOUT 25
                                 YE A R S , TATI WARD MULTAI, DIST. BETUL
                                 (MADHYA PRADESH).

                                                                                        .....PETITIONERS
                           (BY SHRI V. MISHRA - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH P.S.
                                 MULTAI (MADHYA PRADESH)

                           2.    SARITA D/O BANSILAL PAWAR W/O ARJU PAWAR,
                                 AGED ABOUT 25 YEARS, POST SEMJHIRA,P.S. AND
                                 TAHSIL MULTAI (MADHYA PRADESH)

                                                                                      .....RESPONDENTS
                           (BY SHRI SANTOSH YADAV - DY. GOVERNMENT ADVOCATE)

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

Counsel appearing for petitioners submits that he has no instructions in the matter.

Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure challenging FIR registered vide Crime No. 769/2011 at Police Station Multai, District Betul (M.P.).

As per report received from trial Court, case has already been decided by Signature Not Verified Signed by: VINOD KUMAR TIWARI Signing time: 11-08-2023 12:48:25

judgment dated 24.11.2014.

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

(VISHAL DHAGAT) JUDGE vkt

Signature Not Verified Signed by: VINOD KUMAR TIWARI Signing time: 11-08-2023 12:48:25