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Ganga Prasad vs Rampratap
2023 Latest Caselaw 562 MP

Citation : 2023 Latest Caselaw 562 MP
Judgement Date : 10 January, 2023

Madhya Pradesh High Court
Ganga Prasad vs Rampratap on 10 January, 2023
Author: Rajendra Kumar (Verma)
                                                      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. 14772 of 2015

               BETWEEN:-
               1.          GANGA PRASAD S/O SHRI KALU KACHHI, AGED
                           ABOUT 58 YEARS, OCCUPATION: AGRICULTURIST
                           GRAM MAMDAR THANA TAH RAMPUR NAIKIN
                           (MADHYA PRADESH)

               2.          RAMANJU S/O KALU KACHHI, AGED ABOUT 22
                           YE A R S , OCCUPATION: AGRICULTURE GRAM
                           MAMDAR THANA TAH RAMPUR NAIKIN
                           (MADHYA PRADESH)

               3.          SUDAMA S/O KALU KACHHI, AGED ABOUT 45
                           YE A R S , OCCUPATION: AGRICULTURE GRAM
                           MAMDAR THANA TAH RAMPUR NAIKIN
                           (MADHYA PRADESH)

                                                                                  .....APPLICANT
               (BY SHRI R.P. PATEL - ADVOCATE )

               AND
               RAMPRATAP S/O FAKAAD KACHHI, AGED ABOUT 70
               Y E A R S , OCCUPATION: AGRICULTURIST GRAM
               MAMDAR THANA TAH RAMPUR NAIKIN (MADHYA
               PRADESH)

                                                                               .....RESPONDENTS
               (NONE )

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

From perusal of report dated 23.09.2022 received from learned Principal Signature Not Verified District & Sessions Judge, Sidhi, it reveals that Criminal Case No.126/2012 Signed by: AMITABH RANJAN Signing time: 11-01-2023 17:20:02 (RCT No.100662/2014) (Rampratap & Ors. Vs. Ganga Prasad & Ors.) has

been decided by learned Judicial Magistrate First Class, Rampur Naikin vide judgment dated 31.08.2021 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

 
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