Ramu @ Ramkaran vs The State Of Madhya Pradesh
2023 Latest Caselaw 13732 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. 5494 of 2017

                           BETWEEN:-
                           1.    RAMU @ RAMKARAN S/O SHOBHARAM, AGED
                                 ABOUT 28 YEARS, OCCUPATION: R/O CASTE
                                 BANJARA OMKARESHWAR, P.S. MANDHATA,
                                 DISTT. KHANDWA (MADHYA PRADESH)

                           2.    GUDDI @ SAMOTI BAI W/O RADHESHYAM, CASTE
                                 B AN J AR A, AGED ABOUT 38 YEARS,     R/O
                                 OMKARESHWAR,      P.S. MANDHATA,    DIST.
                                 KHANDWA (MADHYA PRADESH)

                                                                                        .....APPLICANT
                           (BY SHRI K.S. RAJPUT - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THR. P.S.
                                 MANDHATA   SC/ST, KHANDWA   (MADHYA
                                 PRADESH)

                           2.    SAMOTI BAI W/O RADHESHYAM, CASTE
                                 BANJARA, AGED ABOUT 38 YEARS, R/O VILLAGE
                                 BALWADI OMKARESHWAR, PS MANDHATA,
                                 DISTT. KHANDWA (MADHYA PRADESH)

                                                                                     .....RESPONDENTS
                           (BY SHRI A.S. PATHAK - GOVT. 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 challenging order dated 08.09.2016 passed in SCATR No.200067/2016.

Signature Not Verified Signed by: SUNIL KUMAR PATEL Signing time: 23-08-2023 17:04:13

As per report received from trial Court, case has already been decided by judgment dated 25.05.2018 and petitioners have been convicted. In view of same, petition has become infructuous.

Petition is dismissed as infructuous.

(VISHAL DHAGAT) JUDGE sp/-

Signature Not Verified Signed by: SUNIL KUMAR PATEL Signing time: 23-08-2023 17:04:13