Dilip Kumar Sharma @ Pradeep vs Vijay Sharma
2023 Latest Caselaw 2518 MP

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                 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. 27209 of 2019

               BETWEEN:-
               DILIP KUMAR SHARMA @ PRADEEP S/O LATE SHRI
               VISHWNATH SHARMA, AGED ABOUT 19 YEARS,
               OCCUPATION: STUDENT R/O GRAM RIDOLI HAL
               AAWAD DURGA NAGAR, WARD NO. 25 BHIND
               (MADHYA PRADESH)

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

               AND
               1.          VIJAY SHARMA S/O SHRI KISHORI SHARAN
                           SHARMA, AGED ABOUT 30 YEARS, OCCUPATION:
                           DUKANDARI R/O TIKARAM WALI GALI DISTT.
                           BHIND (MADHYA PRADESH)

               2.          RAJHANS SHARMA S/O SHRI BRIJLAL SHARMA,
                           AGED ABOUT 60 YEARS, OCCUPATION: RETIRED
                           AVFO PASHU VIBHAG R/O MENHGAON BLOCK
                           OFFICE KE SAMNE MEHGAON, DISTT. BHIND
                           (MADHYA PRADESH)

               3.          RAMESH SHRIVAS S/O ASHARFILAL SHRIVAS,
                           AGED ABOUT 40 YEARS, OCCUPATION: AVFO
                           PASHU VIBHAG R/O MEHGAON BLOCK OFFICE
                           KE SAMNE MEHGAON BHIND (MADHYA
                           PRADESH)

                                                                        .....RESPONDENTS


Signature Not VerifiedThis application coming on for conciliation this day, the Bench passed
Signed by: MADHU
SOODAN PRASAD
               the following:
Signing time: 13-02-2023
05:59:59 PM
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                                                        ORDER

This petition has been filed under Section 482 of Cr.P.C. against the order dated 11.5.2019 passed by the 4th ASJ, Bhind, in S.T.No.400/2015, whereby application of the petitioner/complainant under Section 45 of the Evidence Act has been dismissed.

Vid e status report, it is informed that vide judgment dated 17th November, 2022 passed in S.T.No.1400400/2015 by the Fourth Additional Sessions Judge, Bhind, respondents have been acquitted.

Accordingly, this petition is dismissed as infructuous

(DEEPAK KUMAR AGARWAL) (DILEEP AWASTHI .) MEMBER MEMBER ms/-

Signature Not Verified Signed by: MADHU SOODAN PRASAD Signing time: 13-02-2023 05:59:59 PM