Punjab Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 2549 MP

                                  1
 IN     THE       HIGH COURT OF MADHYA PRADESH
                        AT GWALIOR
                   BEFORE LOK ADALAT
        HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
                             &
               SHRI G.S. SHARMA, ADVOCATE.
                       ON THE 11 th OF FEBRUARY, 2023
               MISC. CRIMINAL CASE No. 51736 of 2019

BETWEEN:-
PUNJAB SINGH S/O SHRI MALKHAN SINGH, AGED
ABOUT 31 YEARS, OCCUPATION: DRIVER VILLAGE
GHADORA PS JOURA TEHSIL JOURA (MADHYA
PRADESH)

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

AND
THE STATE OF MADHYA PRADESH INCHARGE POLICE
STATION PS BAIRAD DIST SHIVPURI (MADHYA
PRADESH)

                                                            .....RESPONDENTS
(BY SHRI NAVAL GUPTA - GOVT. ADVOCATE )

      T h i s application coming on for conciliation this day, JUSTICE

MILIND RAMESH PHADKE passed the following:
                                   ORDER

This petition under Section 482 of Cr.P.C has been filed for modification of order dated 17.06.2014 passed in M.Cr.C. No. 2172 of 2014.

It has been informed by the office that the original Sessions Trial out of which the bail petition had arisen stands disposed of vide judgment dated 14.12.2022 and in the judgment, the accused persons have been acquitted.

In the light of the aforesaid status report, nothing remains to be adjudicated further.

Petition stands disposed of.

     (MILIND RAMESH PHADKE)                 (G.S. SHARMA .)
              MEMBER                          MEMBER
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       ABDUR RAHMAN
       2023.02.14
       11:02:07 +05'30'