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Om Prakash vs The State Of Madhya Pradesh
2023 Latest Caselaw 2560 MP

Citation : 2023 Latest Caselaw 2560 MP
Judgement Date : 11 February, 2023

Madhya Pradesh High Court
Om Prakash vs The State Of Madhya Pradesh on 11 February, 2023
Author: Deepak Kumar Agarwal
                                                           1
                           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. 49376 of 2019

                          BETWEEN:-
                          OM PRAKASH S/O RAMESH CHANDRA SHARMA, AGED
                          ABOUT 32 YEARS, RESIDENT OF VILLAGE AMTALA PS
                          POHRI, DISTRICT SHIVPURI (MADHYA PRADESH)

                                                                                       .....PETITIONER
                          (SHRI AVADHESH PARASHAR- LEARNED COUNSEL FOR THE
                          PETITIONER)

                          AND
                          THE STATE OF MADHYA PRADESH INCHARGE POLICE
                          STATION PS POHRI, DISTRICT SHIVPURI (MADHYA
                          PRADESH)

                                                                                     .....RESPONDENT
                          (SHRI VPS TOMAR- LEARNED COUNSEL FOR THE RESPONDENT- STATE)

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

                          the following:
                                                            ORDER

Instant petition u/S 482 of CrPC assailing the impugned order dated 15- 11-2019 passed by the Court below is dismissed as rendered infructuous in the light of Status Report received from the said Court as the matter pending before it has already been decided vide judgment dated 03-12-2019.




                            (DEEPAK KUMAR AGARWAL)                               (DILEEP AWASTHI .)
Signature Not Verified
                                     MEMBER                                          MEMBER
Signed by: MAHENDRA
BARIK

Signing time: 2/14/2023 12:49:06 PM

MKB

Signature Not Verified Signed by: MAHENDRA BARIK Signing time: 2/14/2023 12:49:06 PM

 
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