Bramhadatt Shukla vs The State Of Madhya Pradesh
2023 Latest Caselaw 561 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. 20415 of 2014

               BETWEEN:-
               1.          BRAMHADATT SHUKLA S/O SHRI RAJ KISHOR
                           SHKLA, AGED ABOUT 31 YEARS, A 10/20
                           MAHANANDA   NAGAR    UJJAIN   (MADHYA
                           PRADESH)

               2.          RAMKESHNI W/O RAJ KISHOR SHUKLA, AGED
                           ABOUT 59 YEARS, A10/20 MAHANANDA NAGAR,
                           UJJAIN M.P (MADHYA PRADESH)

               3.          RAJ KISHOR SHUKLA S/O SHIV PRASAD SHUKLA,
                           AGED ABOUT 61 YEARS, A10/20 MAHANANDA
                           NAGAR, UJJAIN M.P (MADHYA PRADESH)

               4.          UMA LAXMI SHUKLA D/O RAJ KISHOR SHUKLA,
                           AGED ABOUT 28 YEARS, A10/20 MAHANANDA
                           NAGAR, UJJAIN M.P (MADHYA PRADESH)

                                                                                  .....APPLICANT
               (NONE)

               AND
               1.          THE STATE OF MADHYA PRADESH THR. P.S.
                           MAHILA THANA BHOPAL (MADHYA PRADESH)

               2.          SMT. PRITI SHUKLA W/O BRAMHDATT SHUKLA,
                           AGED ABOUT 28 YEARS, H.NO. 185 FACE-3 SHIV
                           NAGAR, NISHATPURA, DISTT. BHOPAL M.P
                           (MADHYA PRADESH)

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

Signature Not Verified
                           This application coming on for direction this day, the court passed the
Signed by: AMITABH
RANJAN         following:
Signing time: 11-01-2023
17:25:44
                                                       ORDER

From perusal of report dated 28.09.2022 received from learned Principal District & Sessions Judge, Bhopal it reveals that RCT No. 5800552/2014 has been decided by learned Judicial Magistrate First Class, Bhopal vide judgment dated 30.11.2018 and the accused has been acquitted.

Since, the Criminal Complaint has already been decided by the learned trial Court, 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 17:25:44