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Vishal Jain vs Finoz Khan
2023 Latest Caselaw 12849 MP

Citation : 2023 Latest Caselaw 12849 MP
Judgement Date : 8 August, 2023

Madhya Pradesh High Court
Vishal Jain vs Finoz Khan on 8 August, 2023
Author: Vishal Dhagat
                                                             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. 16814 of 2016

                           BETWEEN:-
                           VISHAL JAIN S/O VIMAL JAIN H.NO.1335 PARAS
                           COLONY KANYA KUBJA SABHA BHAVAN CHERITAL P.S.
                           KOTWALI JABALPUR (MADHYA PRADESH)

                                                                                          .....APPLICANT
                           (NONE)

                           AND
                           FIROZ KHAN S/O TOUSHIFF KHAN, AGED ABOUT 38
                           YEARS, H.NO.33 PHOOTATAL BEHIND URDU SCHOOL
                           POLICE STATION BELBAG, DISTRICT JABALPUR
                           (MADHYA PRADESH)

                                                                                      .....RESPONDENTS
                           (NONE)

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

Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure for set aside order dated 27.07.2016 passed in Complaint Case No.7364/2014 passed by Judicial Magistrate First Class, Jabalpur (MP).

2. As per report received from trial Court, case has already been decided by judgment dated 01.08.2017 and petitioner has been acquitted.

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

Signature Not Verified Signed by: PANKAJ NAGLE Signing time: 10-08-2023 15:08:52

(VISHAL DHAGAT) JUDGE pn

Signature Not Verified Signed by: PANKAJ NAGLE Signing time: 10-08-2023 15:08:52

 
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