Kalyan Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 12846 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. 7317 of 2017

BETWEEN:-
1.    KALYAN SINGH S/O SHRI MAHRAJ SINGH LODHI,
      AGED ABOUT 40 YEARS, VILLAGE SUHEALLA P.S.
      TEJGARH (MADHYA PRADESH)

2.    BRAJESH SINGH LODHI S/O KALYAN SINGH
      LODHI, AGED ABOUT 21 YEARS, VILLAGE
      SUHEALLA P.S. TEJGARH (MADHYA PRADESH)

                                                           .....PETITIONERS
(NONE)

AND
1.    THE STATE OF MADHYA PRADESH THROUGH
      THE POLICE STATION TEJGARH DAMOH
      (MADHYA PRADESH)

2.    RAJU AHIRWAR S/O SEWAK AHIRWAR, AGED
      ABOUT 27 YEARS, VILLAGE SUHEALLA P.S.
      TEJGARH (MADHYA PRADESH)

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

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

Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure making a prayer to stay further proceedings in Special Session Case No.200066/2016 (State Vs. Kalyan Singh & Others) pending before Special Sessions Judge, SC/ST Act, Damoh, District-Damoh (MP).

2. As per report received from trial Court, case has already been decided by judgment dated 29.09.2021 and petitioners have been acquitted.

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

(VISHAL DHAGAT) JUDGE shabana Digitally signed by SHABANA ANSARI Date: 2023.08.09 15:39:32 +05'30'