Rajesh Jain vs The State Of Madhya Pradesh
2023 Latest Caselaw 569 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. 3291 of 2017

               BETWEEN:-
               RAJESH JAIN S/O SHRI KUNKAN LAL JAIN, AGED
               ABOUT 36 YEARS, MAHAL ROAD NEAR JAIN CYCLE
               STORE CHHATARPUR PS CITY KOTWALI (MADHYA
               PRADESH)

                                                                                  .....APPLICANT
               (NONE)

               AND
               1.          THE STATE OF MADHYA PRADESH DISTT
                           COLLECTOR CHHATARPUR (MADHYA PRADESH)

               2.          P.S CITY KOTWALI THE STATE OF MADHYA
                           P R A D E S H DISTT. CHHATARPUR (MADHYA
                           PRADESH)

               3.          SACHIN KUMAR JAIN S/O PRAMOD KUMAR JAIN,
                           AGED ABOUT 34 YEARS, MAHAL ROAD NEAR
                           JAIN CYCLE STORE CHHATARPUR PS CITY
                           KOTWALI (MADHYA PRADESH)

                                                                               .....RESPONDENTS
               (BY SHRI ANAND SHUKLA - PANEL LAWYER)

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

From perusal of report dated 15.11.2022 received from learned Principal District & Sessions Judge, Chhatarpur it reveals that RCT No.601623/2015 has Signature Not Verified been decided by learned Chief Judicial Magistrate Chhatarpur vide judgment Signed by: KAFEEL AHMED ANSARI Signing time: 12-01-2023 18:13:22 dated 26.03.2019.

Since, the case 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 kafeel

Signature Not Verified Signed by: KAFEEL AHMED ANSARI Signing time: 12-01-2023 18:13:22