Citation : 2023 Latest Caselaw 13757 MP
Judgement Date : 22 August, 2023
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. 11381 of 2016
BETWEEN:-
MANISH JAIN S/O MADAN CHAND JAIN, AGED ABOUT
42 YEARS, KILASH NAGAR NEAR PURANA BUS STAND
RAJNANDGAON P.S. AND TEH- RAJNANDGAON
(CHHATTISGARH)
.....APPLICANT
(BY SHRI PRADEEP NAVERIYA - ADVOCATE)
AND
SMT. PRESHA (NIDHI ) JAIN W/O SHRI MANISH JAIN
WARD NO 6 NAYA SARAFA BALAGHAT P.S. TEH AND
DIST (MADHYA PRADESH)
.....RESPONDENTS
(NONE )
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 impugned dated 22.06.2016 passed by Principal Judge Family Court Balaghat in M.Cr.C.No.438/2014.
2. As per report received from trial Court, case has already been decided by judgment dated 18.01.2018.
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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