Amratlal Kirar vs The State Of Madhya Pradesh
2023 Latest Caselaw 13767 MP

                                  1
 IN     THE        HIGH COURT OF MADHYA PRADESH
                         AT GWALIOR
                          BEFORE
        HON'BLE SHRI JUSTICE SANJEEV S KALGAONKAR
                     ON THE 22 nd OF AUGUST, 2023
                 MISC. CRIMINAL CASE No. 54451 of 2022

BETWEEN:-
AMRATLAL KIRAR S/O SHRI GAJANAND KIRAR, AGED
ABOUT    47 YEARS, OCCUPATION: AGRICULTURE,
RESIDENT OF VILLAGE DOBRA THASIL BAMORI
DISTRICT GUNA (MADHYA PRADESH)

                                                              ....PETITIONER
(BY SHRI RISHIKESH BOHARE - ADVOCATE)

AND
1.    THE STATE OF MADHYA PRADESH INCHARGE
      POLICE STATION CANT DISTRICT GUNA
      (MADHYA PRADESH)

2.    SHIVCHARAN OJHA S/O JALAM SINGH, AGED
      ABOUT 65 YEARS, RESIDENT OF VILLAGE DOBRA
      TEHSIL BAMORI DISTRICT GUNA (MADHYA
      PRADESH)

3.    MANEELA W/O PRADEEP AGRAWAL, AGED
      ABOUT 40 YEARS, RESIDENT OF PETROL PUMP
      GOOGER ROAD, CHHABDA (RAJASTHAN)

                                                           .....RESPONDENTS
(BY MS. KALPANA PARMAR - PANEL LAWYER)

      This application coming on for HEARING this day, th e court passed
the following:
                                   ORDER

Learned counsel for the petitioner submits that this petition is rendered infructuous for the reason that ST No. 2403/2017 has been concluded and judgment is passed, therefore, petitioner may be permitted to withdraw this

petition.

Accordingly, the petition stands dismissed as withdrawn.

(SANJEEV S KALGAONKAR) JUDGE Prachi

PRACHI MISHRA 2023.08.23 10:20:19 +05'30'