Raju @ Ravikant vs The State Of Madhya Pradesh
2023 Latest Caselaw 2550 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. 11407 of 2020

BETWEEN:-
RAJU @ RAVIKANT S/O SHRI HEMANT AHIRWAR,
AGED ABOUT 28 YEARS, OCCUPATION: LABOUR SINDHI
COLONY, MOUTH (UTTAR PRADESH)

                                                                .....APPLICANT


AND
THE STATE OF MADHYA PRADESH INCHARGE POLICE
STATION PS KOTWALI (MADHYA PRADESH)

                                                            .....RESPONDENTS


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

T his petition under Section 482 of Cr.P.C has been filed for early disposal of SC DOCT/6/2004, It has been informed by the office that the original Sessions Trial out of which present petition had arisen stands disposed of vide judgment dated 17.12.2021.

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 ar

ABDUR RAHMAN 2023.02.14 11:05:31 +05'30'