Bhikaram Kori vs Superintendent Of Police
2023 Latest Caselaw 2551 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. 12169 of 2020

BETWEEN:-
BHIKARAM KORI S/O JGHANNATH KORI, AGED ABOUT
55 YEARS, VILL. SURO, MAHARAJPURA (MADHYA
PRADESH)

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

AND
1.    SUPERINTENDENT OF POLICE NOT MENTION
      GWALIOR (MADHYA PRADESH)

2.    STATION OFFICER POLICE HEADQUARTERS
      MAHARAJPUR GWALIOR (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 seeking direction to the respondent authorities to arrest the accused.

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 17.11.2022.

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
            11:08:01 +05'30'