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Gajendra Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 12862 MP

Citation : 2023 Latest Caselaw 12862 MP
Judgement Date : 8 August, 2023

Madhya Pradesh High Court
Gajendra Singh vs The State Of Madhya Pradesh on 8 August, 2023
Author: Dinesh Kumar Paliwal
                                                           1
                          IN     THE      HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                   BEFORE
                                 HON'BLE SHRI JUSTICE DINESH KUMAR PALIWAL
                                              ON THE 8 th OF AUGUST, 2023
                                       MISC. CRIMINAL CASE No. 18591 of 2014

                         BETWEEN:-
                         GAJENDRA SINGH S/O JUJHAR SINGH THAKUR, AGED
                         ABOUT 45 YEARS, R/O VILLAGE PAHADGAON, P.S.
                         ISHANAGAR DISTRICT CHHATARPUR (MADHYA
                         PRADESH)

                                                                                       .....APPLICANT
                         (BY SHRI SIDDHARTH BHOLA-ADVOCATE)

                         AND
                         THE STATE OF MADHYA PRADESH THROUGH
                         DISTRICT MAGISTRATE CHHATARPUR DISTRICT
                         CHHATARPUR (MADHYA PRADESH)

                                                                                    .....RESPONDENT\
                         (BY SHRI MANOJ KUSHWAHA-PANEL LAWYER )

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

A s per report received from Principal District and Sessions Judge, Chhatarpur, it is apparent that petitioner has already been acquitted of the offence vide judgment dated 24.03.2018 passed by CJM Chhatarpur.

As judgment has been passed and petitioner has already been acquitted of the offence, this petition under Section 482 of Cr.P.C.having been rendered infructuous is dismissed.

Signature Not Verified Signed by: BIJU BABY Signing time: 8/9/2023 6:52:06 PM

(DINESH KUMAR PALIWAL) JUDGE b

Signature Not Verified Signed by: BIJU BABY Signing time: 8/9/2023 6:52:06 PM

 
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