Dr. Vishambhar Lalwani vs Dr. Ashok Chaudaha
2023 Latest Caselaw 21701 MP

Madhya Pradesh High Court

Dr. Vishambhar Lalwani vs Dr. Ashok Chaudaha on 18 December, 2023

Author: Dinesh Kumar Paliwal

Bench: Dinesh Kumar Paliwal

                                                                1
                            IN       THE       HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                       BEFORE
                                     HON'BLE SHRI JUSTICE DINESH KUMAR PALIWAL
                                                ON THE 18 th OF DECEMBER, 2023
                                             MISC. CRIMINAL CASE No. 5321 of 2011

                           BETWEEN:-
                           DR. VISHAMBHAR LALWANI S/O LATE SHRI
                           MANGATRAM LALWANI, AGED ABOUT 62 YEARS, VILL.
                           NAI BASTI, KATNI TEH. AND DISTT. KATNI (MADHYA
                           PRADESH)

                                                                                             .....APPLICANT
                           (BY SHRI SANTOSH K. SAHU - ADVOCATE )

                           AND
                           1.       DR. ASHOK CHAUDAHA S/O LATE SHRI
                                    GOPALDAS CHAUDAHA, AGED ABOUT 58 YEARS,
                                    OCCUPATION: CHIEF MEDICAL AND HEALTH
                                    OFFICER RAMMANOHAR, LOHIYA WARD, KATNI
                                    , P.S.- KATNI, TEH. AND DISTT. KATNI (MADHYA
                                    PRADESH)

                           2.       THE STATE OF MADHYA PRADESH TH.PS.KATNI
                                    DIST. KATNI (MADHYA PRADESH)

                                                                                         .....RESPONDENTS
                           (BY SMT. NALINI GURUNG - PANEL LAWYER FOR RESPONDENT NO.2/
                           STATE )

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

As per report received from Principal District and Sessions Judge, Katni, original case has already been decided by judgment dated 30.11.2023 by JMFC, Katni.

As matter has already been decided, this petition under Section 482 of Cr.P.C. having rendered infructuous is dismissed.

(DINESH KUMAR PALIWAL) JUDGE mrs. mishra