Anil Batham vs The State Of Madhya Pradesh
2023 Latest Caselaw 2556 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. 43538 of 2022

BETWEEN:-
ANIL BATHAM S/O SHRI LAXMAN PRASAD, AGED
ABOUT   26  YEARS, OCCUPATION: PRIVATE JOB
KRASHNAPURI MURAR (MADHYA PRADESH)

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

AND
THE STATE OF MADHYA PRADESH INCHARGE POLICE
STATION THROUGH POLICE THANA MURAR DISTT.
GWALIOR (MADHYA PRADESH)

                                                            .....RESPONDENTS


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

This petition under Section 482 of Cr.P.C has been filed against the order dated 27.07.2022 passed in S.T. No. 141 of 2009.

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 29.11.2022.

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
     11:10:42 +05'30'