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Varun Yadav vs The State Of Madhya Pradesh
2023 Latest Caselaw 638 MP

Citation : 2023 Latest Caselaw 638 MP
Judgement Date : 10 January, 2023

Madhya Pradesh High Court
Varun Yadav vs The State Of Madhya Pradesh on 10 January, 2023
Author: Rajendra Kumar (Verma)
                                                       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. 2329 of 2016

               BETWEEN:-
               VARUN YADAV S/O VIMAL YADAV, AGED ABOUT 28
               YEARS,    R/O VILLAGE SULTANJAHANPUR,     P.S.
               GAIRATGANJ, DISTRICT RAISEN (MADHYA PRADESH)

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

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

               2.          SUMAN SEN W/O VISHNU SEN, AGED ABOUT 36
                           YEARS, R/O SHIVAJI WARD, RIMJHIRIYA, P.S.
                           GOPALGANJ (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.

Since, the case has already been decided and accused has been acquitted Signature Not Verified by the learned trial Court, nothing survive to be adjudicated. Signed by: KAFEEL AHMED ANSARI Signing time: 12-01-2023 18:13:22 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

 
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