Arunesh Dwivedi vs The State Of Madhya Pradesh
2023 Latest Caselaw 558 MP

                                                    1
                 IN         THE      HIGH COURT OF MADHYA PRADESH
                                          AT JABALPUR
                                              BEFORE
                           HON'BLE SHRI JUSTICE RAJENDRA KUMAR (VERMA)
                                       ON THE 10 th OF JANUARY, 2023
                                  MISC. CRIMINAL CASE No. 13767 of 2013

               BETWEEN:-
               1.          ARUNESH DWIVEDI S/O SHRI DAYANAND
                           DWIVEDI, AGED ABOUT 33 YEARS, NEAR DURGA
                           MANDIR PUSHPRAJALI COLONY MUKHTIYAR
                           GANJ (MADHYA PRADESH)

               2.          DAYANAND DWIVEDI (D.N.DWIVEDI) S/O SHRI
                           SURYAPAL DWIVEDI , AGED ABOUT 58 YEARS,
                           OCCUPATION: GOVT. SERVICE NEAR DURGA
                           MANDIR, PUSHPANJALI COLONY, MUKHTIYAR
                           GANJ, SATNA, (MADHYA PRADESH)

               3.          SMT. DROPADI DWIVEDI W/O DAYANAND
                           DWIVEDI , AGED ABOUT 55 YEARS, NEAR DURGA
                           MANDIR, PUSHPANJALI COLONY, MUKHTIYAR
                           GANJ, SATNA, (MADHYA PRADESH)

                                                                               .....APPLICANT
               (BY SHRI H.A. SAIFY - ADVOCATE )

               AND
               1.          THE STATE OF MADHYA          PRADESH SATNA
                           (MADHYA PRADESH)

               2.          SMT. RUCHITA DWIVEDI W/O ARUNESH
                           DWIVEDI, D/O SHRI RAJENDRA RAI TRIPATHI ,
                           AGED ABOUT 25 YEARS, GREEN HOUSE, NEW
                           COLONY, PATERI, PS. CIVIL LINES, SATNA, DISTT.
                           SATNA. (MADHYA PRADESH)

                                                                            .....RESPONDENTS
               (RESPONDENT NO. 1 BY SHRI N.S. SOLANKI - ADVOCATE)
               (RESPONDENT No.2 BY SHRI EJAJ SIDDIQUI - ADVOCATE

Signature Not VerifiedThis application coming on for direction this day, the court passed the
Signed by: AMITABH
RANJAN
               following:
Signing time: 11-01-2023
17:20:02
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                                                        ORDER

From perusal of report dated 25.11.2022 received from learned Principal District & Sessions Judge, Satna, it reveals that RCT No. 1381/2012 has been decided by learned Judicial Magistrate First Class, Satna vide judgment dated 07.01.2015 and the accused has been acquitted on the basis of compromise.

Since, the Criminal Case has already been decided by the learned trial Court and accused has been acquitted, nothing survive to be adjudicated.

Accordingly the present petition is dismissed as rendered infructuous.

(RAJENDRA KUMAR (VERMA)) JUDGE Amitabh

Signature Not Verified Signed by: AMITABH RANJAN Signing time: 11-01-2023 17:20:02