Ratika Devi vs The State Of Madhya Pradesh
2023 Latest Caselaw 563 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. 17470 of 2015

               BETWEEN:-
               RATIKA DEVI W/O SHRI HARSH WARDHAN SINGH,
               AGED ABOUT 45 YEARS, GAURIHAR AVDHENDRA
               BHAWAN (MADHYA PRADESH)

                                                                                  .....APPLICANT
               (BY SHRI RAJMANI SHARMA - ADVOCATE )

               AND
               1.          THE STATE OF MADHYA PRADESH THROUGH
                           DISTRICT MAGISTRATE CHHATARPUR (MADHYA
                           PRADESH)

               2.          POLICE STATION GAURIHAR THE STATE OF
                           MADHYA    PRADESH AVAM LOK ABHIYOJAK
                           CHHATARPUR (MADHYA PRADESH)

               3.          RANI SAROJ KUMARI W/O LATTE SHRI PRATAP
                           SINGH JUDEV, AGED ABOUT 58 YEARS,
                           GAURIHUAR        TEH.    GAURIHAR  DISTT.
                           CHHATARPUR PRESENTLY R/O F-62 PROFESSOR
                           COLONY KAMLA NAGAR AGRA-4 TEH. AGRA
                           DISTT. AGRA U.P. (UTTAR PRADESH)

                                                                               .....RESPONDENTS
               (RESPONDENT No. 1 & 2 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 27.09.2022 received from learned Principal Signature Not Verified District & Sessions Judge, Chhatarpur, it reveals that RCSA No. 7/2018 (Rani Signed by: AMITABH RANJAN Signing time: 11-01-2023 17:20:02 Saroj Kumari Vs. Harshvardhan Singh) has been decided by learned Civil Judge

Senior Division, Chhatarpur vide judgment dated 24.01.2018 on the basis of compromise effected bewen the parties.

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