Mansha Jeswani vs The State Of Madhya Pradesh
2023 Latest Caselaw 13733 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. 7801 of 2017

                           BETWEEN:-
                           1.    MANSHA JESWANI W/O SHRI TIKAMDAS
                                 JESWANI, R/O F- 4, PUNJABI BAGH, RAISEN ROAD,
                                 BHOPAL (MADHYA PRADESH)

                           2.    TIKAMDAS JESWANIT S/O LATE GOVINDRAM
                                 JESWANI, R/O F- 4, PUNJABI BAGH, RAISEN ROAD,
                                 BHOPAL (MADHYA PRADESH)

                           3.    NITIN JESWANI S/O TIKAMDAS JESWANI R/O F- 4,
                                 PUNJABI BAGH, RAISEN ROAD, BHOPAL
                                 (MADHYA PRADESH)

                           4.    ROHIT JESWANI S/O TIKAMDAS JESWANI R /O F-
                                 4, PUNJABI BAGH, RAISEN ROAD, BHOPAL
                                 (MADHYA PRADESH)

                                                                                      .....PETITIONERS
                           (BY SHRI G.P. UPWANSHI - ADVOCATE FOR PETITIONERS)

                           AND
                           1.    THE STATE OF MADHYA PRADESH

                           2.    KIRTI JESWANI W/O ROHIT JESWANI R/O B-NEW
                                 57, KALKA NAGAR, BAIRAGARH, BHOPAL
                                 (MADHYA PRADESH)

                                                                                     .....RESPONDENTS
                           (BY SHRI A.S. PATHAK           -       GOVERNMENT    ADVOCATE      FOR
                           RESPONDENT/STATE)

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

Criminal Procedure for quashing the criminal proceedings against the petitioners in R.T. No.5628/2016 pending before J.M.F.C., Bhopal.

As per report received from trial Court, case has already been decided by judgment dated 19.12.2017 and petitioners have been acquitted. 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