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Durgesh Khare vs The State Of Madhya Pradesh
2023 Latest Caselaw 13754 MP

Citation : 2023 Latest Caselaw 13754 MP
Judgement Date : 22 August, 2023

Madhya Pradesh High Court
Durgesh Khare vs The State Of Madhya Pradesh on 22 August, 2023
Author: Vishal Dhagat
                                                             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. 9798 of 2016

                           BETWEEN:-
                           DURGESH KHARE S/O LATE SHRI NARMADA PRASAD
                           KHARE, AGED ABOUT 38 YEARS, IN FRONT OF LIC
                           HOUSE OF PARSUKH PRAJAPATI BARELI P.S. BARELI
                           DISTT. RAISEN (MADHYA PRADESH)

                                                                                           .....APPLICANT
                           (BY SHRI SATISH SHRIVASTAVA - ADVOCATE)

                           AND
                           THE STATE OF MADHYA PRADESH P.S. KHAMARIA
                           JABALPUR (MADHYA PRADESH)

                                                                                        .....RESPONDENTS
                           (BY SHRI A.S.PATHAK - GOVT. 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 making a prayer to set-aside order dated 13.05.2016 passed in Special Case No.10/2016.

2. As per report received from trial Court, case has already been decided by judgment dated 07.04.2017.

3. In view of same, petition has become infructuous.

4. Petition is dismissed as having been rendered infructuous.

Signature Not Verified Signed by: NEETI TIWARI Signing time: 24-08-2023 16:43:57

(VISHAL DHAGAT) JUDGE nd

Signature Not Verified Signed by: NEETI TIWARI Signing time: 24-08-2023 16:43:57

 
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