Vijay Prakash Bajpai vs The State Of Madhya Pradesh
2023 Latest Caselaw 13950 MP

                                                            1
                           IN     THE      HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                    BEFORE
                                  HON'BLE SHRI JUSTICE DINESH KUMAR PALIWAL
                                               ON THE 24 th OF AUGUST, 2023
                                         MISC. CRIMINAL CASE No. 6577 of 2019

                          BETWEEN:-
                          VIJAY PRAKASH BAJPAI S/O SHRI RAMKRIPAL BAJPAI,
                          AGED ABOUT 52 YEARS, OCCUPATION: SERVICE R/O.
                          117, SECTOR-I, SHAKTI NAGAR BHOPAL (MADHYA
                          PRADESH)

                                                                                          .....APPLICANT
                          (BY SHRI SHUBHAM MISHRA - ADVOCATE)

                          AND
                          THE STATE OF MADHYA PRADESH THR STATION
                          HOUSE OFFICER POLICE STATION JAHANGIRABAD
                          DISTT. BHOPAL (MADHYA PRADESH)

                                                                                       .....RESPONDENT
                          (BY SHRI GOPAL JAISWAL - PANEL LAWYER)

                                This application coming on for admission this day, the court passed the
                          following:
                                                             ORDER

As prayed by learned counsel for the petitioner, this petition under section 482 of Cr.P.C. having rendered infructuous is dismissed as judgment has already been passed by the trial Court in the matter. Thus, this petition is dismissed having rendered infructuous.

(DINESH KUMAR PALIWAL) JUDGE AT

Signature Not Verified Signed by: DEEPA MISHRA Signing time: 8/25/2023 11:00:51 AM