Abhilash Soni vs The State Of Madhya Pradesh
2023 Latest Caselaw 1541 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                      WP No. 4916 of 2021
                                        (AJAY RAJAK Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                           WP/07188/2021, WP/07194/2021, WP/10879/2021
                         Dated : 27-01-2023
                               Mrs. Sneh Mishra, learned counsel for the petitioners.

                               Shri Pramod Kumar Pandey, learned G.A. for the respondent/State.

These disposed of petitions are listed as PUD for compliance of the directions contained in paragraph 11 of the common judgment dated 20.7.2022 passed in W.P.Nos.4916/2021, 7188/2021, 7194/2021 and 10879/2021.

The compliance report filed by the State on 30.9.2022 reveals that charge-sheets have been filed on 28.9.2022 against these four accused persons vide I.A.1 alleging offences punishable under Sections 420, 467, 468, 471 read with Section 34 of the IPC. It is also informed that due to pendency of W.P.No.4412/2020 and W.P.No.4321/2020 filed by Kailash Dubey and Jayant Kishor Pandey, Secretary, Krishi Upaj Mandi wherein interim orders restraining the State from taking coercive steps against the said two accused have been passed earlier on 13.6.2020 and 22.6.2020 respectively, no further action have been taken.

Considering the aforesaid compliance report, this Court is of the view that the substantial compliance has taken place and no useful purpose shall be served to keep these PUDs pending.

The petitions are accordingly consigned to the record room.

(SHEEL NAGU) JUDGE Signature Not Verified Signed by: MRS PREETI TIWARI Signing time: 2/1/2023 5:28:16 PM

P/-

Signature Not Verified Signed by: MRS PREETI TIWARI Signing time: 2/1/2023 5:28:16 PM