Smt. Rinki Gupta vs Harshit Gupta
2023 Latest Caselaw 2498 MP

                                                            1
                           IN     THE        HIGH COURT OF MADHYA PRADESH
                                                   AT GWALIOR
                                             BEFORE LOK ADALAT
                                 HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
                                                       &
                                       SHRI DILEEP AWASTHI, ADVOCATE.
                                              ON THE 11 th OF FEBRUARY, 2023
                                           MISC. CRIMINAL CASE No. 46073 of 2019

                          BETWEEN:-
                          SMT. RINKI GUPTA W/O SHRI HARSHIT GUPTA D/O
                          SHRI GHANSHYAMDAS AGARWAL, AGED 29 YEARS,
                          R / O NEAR MAHESHWARI DHARAMSHALA, NAMAK
                          CHAURAHA, SEHORE, M.P. AT PRESENT R/O KIRI
                          MOHALLA, SHRILAL BHAWAN , DISTRICT VIDISHA
                          (MADHYA PRADESH)

                                                                                          .....APPLICANT


                          AND
                          1.    HARSHIT GUPTA S/O SHRI RAJENDRA PRASAD
                                GUPTA,   AGED    32   YEARS,  R/O NEAR
                                MAHESHWARI      DHARMSHALA,     NAMAK
                                CHAURAHA , DISTRICT SEHORE (MADHYA
                                PRADESH)

                          2.    NAVNEET UPADHYAY S/O LT RAJENDRA
                                KRISHNA, AGED 31 YEARS, R/O IN FRONT OF
                                BRAHMIN DHARAMSHALA KHAJANCHI LINE
                                SEHORE (MADHYA PRADESH)

                                                                                      .....RESPONDENTS
                          (BY SHRI A.P.S TOMAR- PANEL LAWYER)

                                This application coming on for conciliation this day, the Bench passed
                          the following:
                                                             ORDER

The instant petition filed under Section 482 of the Cr.P.C challenging the impugned order dated 03.10.2019 pass by the court of JMFC, Vidisha in Signature Not Verified Signed by: VISHAL UPADHYAY Signing time: 2/13/2023 7:09:37 PM

MJCR No. 116/2018 is dismissed as rendered infructuous in the light of Status Report received from Court below as the matter pending before it has already been decided vide judgment dated 17.09.2022.

                             (DEEPAK KUMAR AGARWAL)                              (DILEEP AWASTHI .)
                                      MEMBER                                         MEMBER
                          Vishal




Signature Not Verified
Signed by: VISHAL
UPADHYAY
Signing time: 2/13/2023
7:09:37 PM