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Smt. Madhu Khandelwal vs Dr. Bharat Jain
2023 Latest Caselaw 2510 MP

Citation : 2023 Latest Caselaw 2510 MP
Judgement Date : 11 February, 2023

Madhya Pradesh High Court
Smt. Madhu Khandelwal vs Dr. Bharat Jain on 11 February, 2023
Author: Sunita Yadav
                                                            1
                           IN     THE       HIGH COURT OF MADHYA PRADESH
                                                  AT GWALIOR
                                               BEFORE LOK ADALAT
                                       HON'BLE SMT. JUSTICE SUNITA YADAV
                                                       &
                                     SHRI ARVIND DUDAWAT, SENIOR ADVOCATE
                                             ON THE 11 th OF FEBRUARY, 2023
                                           MISC. CRIMINAL CASE No. 7013 of 2017

                          BETWEEN:-
                          SMT. MADHU KHANDELWAL W/O SHRI PRAKASH
                          KHANDELWAL, AGED ABOUT 48 YEARS, D-10-91 VINAY
                          NAGAR SECTOR NO. 3 (MADHYA PRADESH)

                                                                                         .....PETITIONER
                          (NONE FOR THE PETITIONER)

                          AND
                          DR. BHARAT JAIN S/O SHRI RAGHUNATH PRASAD,
                          AGED ABOUT 60 YEARS, OCCUPATION: DOCTOR NAI
                          SADAK LASHKAR (MADHYA PRADESH)

                                                                                       .....RESPONDENT
                          (NONE FOR THE RESPONDENT)

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

This petition has been filed by the petitioner against the order dated 29.5.2017 passed by ACJM, Gwalior in Criminal Case No. 12995 of 2006.

O n perusal of the status report filed by the Office, it reveals that the aforesaid Criminal Case No. 12995/2006 has already been decided by the Judicial Magistrate First Class, Guna (M.P.) vide Judgment dated 20.12.2017.

In view of the above, this petition filed under section 482 of Cr.P.C. has become infructuous.

Signature Not Verified Signed by: ALOK KUMAR Signing time: 14-Feb-23 5:08:10 PM

Accordingly, the instant petition stands dismissed as rendered infructuous.




                            (SUNITA YADAV)                               (ARVIND DUDAWAT )
                                MEMBER                                       MEMBER
                          AKS




Signature Not Verified
Signed by: ALOK KUMAR
Signing time: 14-Feb-23
5:08:10 PM
 

 
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