Aziz Khan vs The State Of Madhya Pradesh
2023 Latest Caselaw 14267 MP

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                            IN    THE      HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                      BEFORE
                                        HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                               ON THE 29 th OF AUGUST, 2023
                                         MISC. CRIMINAL CASE No. 10342 of 2016

                           BETWEEN:-
                           AZIZ KHAN S/O LATE SHRI PEER KHAN, AGED ABOUT
                           68 YEARS, GRAM PARVALIA SADAK TEH- HUZUR
                           (MADHYA PRADESH)

                                                                                        .....APPLICANT
                           (BY SHRI SANJEEV K. MISHRA - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH P.S.
                                 KHAJURI SADAK BHOPAL (MADHYA PRADESH)

                           2.    KULWANT SINGH S/O AVTAR SINGH, AGED
                                 ABOUT 62 YEARS, 10 , RIHNA COLONY, IDGAH
                                 HILLS BHOPAL (MADHYA PRADESH)

                           3.    JAGJEET KAUR W/O M P SINGH, AGED ABOUT 52
                                 YEARS, HOUSE NO. 21 NEELKANT COLONY IDGAH
                                 HILLS (MADHYA PRADESH)

                           4.    M P SINGH S/O ARVANSH SINGH, AGED ABOUT 54
                                 YEARS, HOUSE NO. 21 NEELKANT COLONY IDGAH
                                 HILLS (MADHYA PRADESH)

                           5.    LEL KISHAN S/O RAM LAL, AGED ABOUT 50
                                 YE A R S , BARKHEDA BODAR, KHANAKHAJURI
                                 (MADHYA PRADESH)

                           6.    LEELA KISHAN S/O RAM LAL, AGED ABOUT 50
                                 YE A R S , BARKHEDA BODAR, KHANAKHAJURI
                                 ROAD (MADHYA PRADESH)

                                                                                     .....RESPONDENTS
                           (BY SHRI A.S.PATHAK - GOVT. ADVOCATE)

                                 This application coming on for admission this day, the court passed the
Signature Not Verified
Signed by: NEETI TIWARI
Signing time: 29-08-2023
17:56:10
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                           following:
                                                             ORDER

Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure for setting aside the order dated 04.04.2016 passed in Session Trial No.400414/2012 by XII Additional Session Judge, Bhopal.

2. As per report received from trial Court, case has already been decided by judgment dated 30.08.2016 and petitioner has been acquitted.

3. In view of same, petition has become infructuous, hence, same is dismissed as having been rendered infructuous.

(VISHAL DHAGAT) JUDGE nd

Signature Not Verified Signed by: NEETI TIWARI Signing time: 29-08-2023 17:56:10