Pramod Gupta vs The State Of Madhya Pradesh
2023 Latest Caselaw 637 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. 2328 of 2016

               BETWEEN:-
               PRAMOD GUPTA S/O ROSHAN LAL GUPTA, AGED
               ABOUT 29 YEARS, R/O MATA MANDIR ROAD, WARD
               NO. 1, P.S. KOTWALI, DISTRICT BALAGHAT (MADHYA
               PRADESH)

                                                                                   .....APPLICANT
               (BY SHRI ASEEM DIXIT - ADVOCATE)

               AND
               1.          THE STATE OF MADHYA PRADESH THROUGH
                           MAHILA THANA, DISTRICT SAGAR (MADHYA
                           PRADESH)

               2.          SUMAN SEN W/O VISHNU SEN, AGED ABOUT 36
                           YEARS, R/O SHIVAJI WARD, RIMJHIRIYA, P.S.
                           GOPALGANJ,   DISTRICT  SAGAR    (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 10.11.2022 received from learned Principal District & Sessions Judge, Sagar it reveals that ST No.300109/2016 has been decided by learned Additional Sessions Judge, Sagar vide judgment dated 19.05.2017.

Signature Not Verified Signed by: KAFEEL AHMED ANSARI Since, the case has already been decided and accused has been acquitted Signing time: 12-01-2023 18:13:22 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