Harshil Agrawal vs The State Of Madhya Pradesh
2023 Latest Caselaw 571 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. 4275 of 2017

               BETWEEN:-
               1.          HARSHIL AGRAWAL      S/O  AJAY KUMAR
                           AGRAWAL,   AGED   ABOUT   29  YEARS, 301
                           HANUMAN MANDI CHWOK RAIYYA ROAD SAKET
                           PLAA RAJKOT GUJRAT (GUJARAT)

               2.          AJAY KUAMR AGRAWAL S/O LATE RAMPRASAD
                           AGRAWAL,   AGED   ABOUT   63  YEARS, 301
                           HANUMAN MANDI CHWOK RAIYYA ROAD SAKET
                           PLAA RAJKOT GUJRAT (GUJARAT)

               3.          SMT PRAFULLA AGRAWAL W/O AJAY KUMAR
                           AGRAWAL,   AGED   ABOUT   55 YEARS, 301
                           HANUMAN MANDI CHWOK RAIYYA ROAD SAKET
                           PLAA RAJKOT GUJRAT (GUJARAT)

                                                                                 .....APPLICANTS
               (NONE)

               AND
               1.          THE STATE OF MADHYA PRADESH THR. P.S.
                           KOTWALI PANNA (MADHYA PRADESH)

               2.          POONAM AGRAWAL W/O HARSHIL AGRAWAL,
                           AGED   ABOUT    25  YEARS, KISHOREGANJ
                           MOHALLA ,P.S.KOTWALI PANNA (MADHYA
                           PRADESH)

                                                                               .....RESPONDENTS

(BY SHRI ANAND SHUKLA - PANEL LAWYER)

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

Signature Not Verified
Signed by: KAFEEL                                      ORDER
AHMED ANSARI
Signing time: 12-01-2023
18:13:22                   From perusal of report dated 01.12.2022 received from learned Principal

District & Sessions Judge, Panna it reveals that RCT No.801160/2016 has been decided by learned JMFC, Panna vide judgment dated 24.11.2021.

Since, the accused have been acquitted 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