Smt. Shalu Chhuttani vs The State Of Madhya Pradesh
2023 Latest Caselaw 560 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. 13881 of 2015

               BETWEEN:-
               1.          SMT. SHALU CHHUTTANI W/O SHRI RAJKUMAR
                           CHHUTTANI, AGED ABOUT 55 YEARS, NEAR SHRI
                           JUGAL KISHORE MANDIR PANNA (MADHYA
                           PRADESH)

               2.          ASHISH CHHUTTANI S/O SHRI RAJKUMAR
                           CHHUTTANI, AGED ABOUT 27 YEARS, NEAR SHRI
                           JUGAL KISHORE MANDIR PANNA (MADHYA
                           PRADESH)

                                                                                  .....APPLICANT
               (BY SHRI PARAG CHATURVEDI - ADVOCATE )

               AND
               1.          THE STATE OF MADHYA PRADESH THROUGH
                           KOTWALI UMARIA UMARIA (MADHYA PRADESH)

               2.          SMT. HEENA CHHUTTANI D/O RAMDAS SACHDEV
                           WARD NO. 15, SHARDA COLONY UMARIA
                           (MADHYA PRADESH)

                                                                               .....RESPONDENTS
               (RESPONDENT No.1 BY SHRI N.S. SOLANKI - PANEL LAWYER )

                           This application coming on for direction this day, the court passed the
               following:
                                                       ORDER

From perusal of report dated 26.09.2022 received from learned Principal District & Sessions Judge, Umariya, it reveals that RCT No. 3103/2014 (State Signature Not Verified Vs. Ashish Chhuttani) has been decided by learned Judicial Magistrate First Signed by: AMITABH RANJAN Signing time: 11-01-2023 17:20:02 Class, Umaria vide judgment dated 23.11.2019 and the accused has been

acquitted.

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