Smt. Sneha Chakrawarti vs The State Of Madhya Pradesh
2023 Latest Caselaw 13694 MP

                                                            1
                            IN       THE    HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                      BEFORE
                                        HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                               ON THE 22 nd OF AUGUST, 2023
                                           MISC. CRIMINAL CASE No. 9387 of 2017

                           BETWEEN:-
                           SMT. SNEHA CHAKRAWARTI W/O SHRI ANKIT
                           CHAKRAWARTI D/O TULSIRAM MALVIYA H.NO.14
                           KUNJAN ROAD PHASE I AHMEDPUR HOSHANGABAD
                           ROAD BHOPAL (MADHYA PRADESH)

                                                                                          .....APPLICANT
                           (BY SHRI MANISH KUMAR JAIN - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THR. MAHILA
                                 P.S.  JAHANGIRABAD    BHOPAL   (MADHYA
                                 PRADESH)

                           2.    ANKIT CHAKRAWARTI D/O NOT MENTION 1752/1,
                                 NETA COLONY, CHAKKI KE BAJU MEY,
                                 ADHARTAL (MADHYA PRADESH)

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

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

                           following:
                                                             ORDER

Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure for transfer of the case from JMFC Jabalpur to JMFC Bhopal.

2. As per report received from trial Court, case has already been decided by judgment dated 04.07.2023.

3. In view of same, petition has become infructuous, hence, same is Signature Not Verified Signed by: PANKAJ NAGLE Signing time: 25-08-2023 15:15:24

dismissed as infructuous.

(VISHAL DHAGAT) JUDGE pn

Signature Not Verified Signed by: PANKAJ NAGLE Signing time: 25-08-2023 15:15:24