Suresh Gurjar vs The State Of Madhya Pradesh
2023 Latest Caselaw 2023 MP

                                                     1
                  IN      THE       HIGH COURT OF MADHYA PRADESH
                                          AT INDORE
                                              BEFORE
                                  HON'BLE SHRI JUSTICE ANIL VERMA
                                      ON THE 3 rd OF FEBRUARY, 2023
                                  MISC. CRIMINAL CASE No. 830 of 2023

                BETWEEN:-
                SURESH GURJAR S/O NANDRAM GURJAR, AGED
                ABOUT 27 YEARS, OCCUPATION: AGRICULTURIST
                PIPLYA SONGARA P.S.NALKHEDA (MADHYA PRADESH)

                                                                                  .....APPLICANT
                (BY SHRI VIKAS YADAV - ADVOCATE )

                AND
                THE STATE OF MADHYA PRADESH STATION HOUSE
                OFFICER THRU.P.S.NALKHEDA (MADHYA PRADESH)

                                                                              .....RESPONDENTS
                ( BY SHRI ABHISHEK BHARGAVA PL )

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

Status report has been received from the trial Court, according to which,

present applicant /accused has been acquitted vide judgment dated 31/01/2023 due to hostility and lack of evidence.

Counsel for the applicant submits that the accused / applicant has been acquitted by the trial Court, therefore, he does not want to press this application.

Accordingly, present application stands dismissed as not pressed. Signature Not Verified Signed by: AMOL N CC as per rules.

MAHANAG Signing time: 2/4/2023 11:50:01 AM

(ANIL VERMA) JUDGE amol

Signature Not Verified Signed by: AMOL N MAHANAG Signing time: 2/4/2023 11:50:01 AM