Banwari Gurjar vs The State Of Madhya Pradesh Thr
2023 Latest Caselaw 14325 MP

                                                             1
                            IN      THE       HIGH COURT OF MADHYA PRADESH
                                                    AT GWALIOR
                                                      BEFORE
                                    HON'BLE SHRI JUSTICE SANJEEV S KALGAONKAR
                                                ON THE 31 st OF AUGUST, 2023
                                            MISC. CRIMINAL CASE No. 10553 of 2017

                           BETWEEN:-
                           1.    BANWARI GURJAR S/O SHRI PANCHAM GURJAR,
                                 AGED ABOUT 45 YEARS, VILL. UDWANT KA PURA
                                 SUMAWALI (MADHYA PRADESH)

                           2.    MAHAVEER GURJAR S/O SHRI PANCHAM SINGH
                                 GURJAR, AGED ABOUT 42 YEARS, VILALGE
                                 UDAWANT KA PURA, SUMAWALI (MADHYA
                                 PRADESH)

                           3.    KARTAR GURJAR S/O SHRI RAMJAN GURJAR,
                                 AGED ABOUT 22 YEARS, VILLAGE UDWANT KA
                                 PURA, SUMAWALI (MADHYA PRADESH)

                           4.    BANTI GURJAR S/O SHRI RAMJAN GURJAR,
                                 AGED ABOUT 25 YEARS, VILLAGE UDWANT KA
                                 PURA, SUMAWALI (MADHYA PRADESH)

                                                                                           .....APPLICANT
                           (NONE)

                           AND
                           THE STATE OF MADHYA PRADESH THR INCHARGE
                           POLICE STATION PS SUMAWALI (MADHYA PRADESH)

                                                                                       .....RESPONDENTS
                           (BY SHRI ROHIT SHRIVASTAVA LEARNED PL AND SHRI ARVIND KUMAR
                           DWIVEDI, LEARNED COUNSEL FOR THE COMPLAINANT).

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

This petition under Section 482 of of Cr.P.C was filed assailing the order dated 27.08.2017 passed by learned IInd ASJ, Morena in S.T.No.130 of 2017 Signature Not Verified Signed by: RAM KUMAR SHARMA Signing time: 01/09/2023 10:06:44 AM

whereby, the application for remitting the case for trial to JMFC, was rejected.

Learned counsel for the State submits that the trial of S.T.No.130 of 2017 has concluded and learned IIIrd ASJ Joura has passed judgment on 16.08.2023, therefore, this petition has rendered infructuous.

Learned counsel for the State further submits that assailing the judgment dated 16.08.2023, Cr.Appeal No.3829 of 2023 is filed which is listed along with matter.

Considered.

The petition is dismissed as having rendered infructuous.

(SANJEEV S KALGAONKAR) JUDGE Rks

Signature Not Verified Signed by: RAM KUMAR SHARMA Signing time: 01/09/2023 10:06:44 AM