Rakesh Kumar Shukla vs The State Of Madhya Pradesh
2023 Latest Caselaw 14269 MP

Citation : 2023 Latest Caselaw 14269 MP
Judgement Date : 29 August, 2023

Madhya Pradesh High Court

Rakesh Kumar Shukla vs The State Of Madhya Pradesh on 29 August, 2023

Author: Vishal Dhagat

                                                             1
                            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. 21721 of 2016

                           BETWEEN:-
                           RAKESH KUMAR SHUKLA S/O JEEVANLAL SHUKLA,
                           AGED ABOUT 40 YEARS, OCCUPATION: TEHUSILDAR
                           TIKAMGARH, AT PRESENT TEHSILDAR NOWGAON,
                           DISTT. CHHATARPUR (MADHYA PRADESH)

                                                                                         .....PETITIONER
                           (BY SHRI VIJAY SHANKAR PANDEY - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH P.S.
                                 CITY   KOTWALI,   DISTRICT   TIKAMGARH
                                 (MADHYA PRADESH)

                           2.    LAXMAN RAIKWAR S/O LATE NATHU RAIKWAR,
                                 R/O NARAIYA MOHALLA, DISTRICT TIKAMGARH
                                 (MADHYA PRADESH)

                                                                                      .....RESPONDENTS
                           (BY SHRI A.S. PATHAK - GOVT. ADVOCATE FOR RESPONDENT
                           NO.1/STATE)

                                 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 challenging order dated 22.08.20216 passed by C.J.M., Tikamgarh.

2. As per report received from trial Court, case has already been decided by judgment dated 11.05.2022. In view of same, petition has become

Signature Not Verified infructuous.

Signed by: SUNIL KUMAR PATEL Signing time: 29-08-2023 18:01:27

3. Petition is dismissed as infructuous.

(VISHAL DHAGAT) JUDGE sp/-

Signature Not Verified Signed by: SUNIL KUMAR PATEL Signing time: 29-08-2023 18:01:27