Citation : 2023 Latest Caselaw 565 MP
Judgement Date : 10 January, 2023
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. 18343 of 2015
BETWEEN:-
ANUBHAV GUPTA S/O SHRI H.P. GUPTA, AGED ABOUT 40
YEARS, H-6, GANDHI NAGAR TANSEN ROAD GWALIOR
DISTICT GWALIOR (MADHYA PRADESH)
.....APPLICANT
(BY SHRI B.M. MISHRA - ADVOCATE )
AND
1. AMARDEEP SINGH SAINI S/O SHRI G.S. SAINI,
AGED ABOUT 39 YEARS, 1469 MAHANADDA
NAGPUR ROAD P.S. GORAKHPUR JABALPUR
(MADHYA PRADESH)
2. JAI KHERAPATI TRADERS THR. H-6 GANDHI
NAGAR TANSEN ROAD GWALIOR (MADHYA
PRADESH)
3. ALL PARTNERS KHERAPATI TRADERS THR. H-6
GANDHI NAGAR TANSEN ROAD GWALIOR
(MADHYA PRADESH)
4. ALL AUTHORIZED SIGNATORY OF JAI
KHERAPATI TRADERS THR. H-6 GANDHI NAGAR
TANSEN ROAD GWALIOR (MADHYA PRADESH)
.....RESPONDENTS
(NONE )
This application coming on for direction this day, the court passed the
following:
ORDER
Signature Not Verified Signed by: AMITABH From perusal of report dated 03.11.2022 received from learned Principal RANJAN Signing time: 11-01-2023 17:20:02 District & Sessions Judge, Jabalpur it reveals that Criminal Complaint No.
10035/2008 has been decided by learned Judicial Magistrate First Class, Jabalpur vide judgment dated 28.08.2018.
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 17:20:02
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