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Mohanlal vs Smt. Rukmani
2023 Latest Caselaw 10165 MP

Citation : 2023 Latest Caselaw 10165 MP
Judgement Date : 4 July, 2023

Madhya Pradesh High Court
Mohanlal vs Smt. Rukmani on 4 July, 2023
Author: Prem Narayan Singh
                                                           1
                          IN     THE      HIGH COURT OF MADHYA PRADESH
                                                AT INDORE
                                                   BEFORE
                                  HON'BLE SHRI JUSTICE PREM NARAYAN SINGH
                                                ON THE 4 th OF JULY, 2023
                                         CRIMINAL REVISION No. 1086 of 2020

                         BETWEEN:-
                         1.    MOHANLAL S/O SHRI BABULAL JAAT, AGED
                               ABOUT 45 YEARS, OCCUPATION: AGRICULTURIST
                               VILLAGE    DEWLA,    TEHSIL   KHATEGAON,
                               (MADHYA PRADESH)

                         2.    BADRILAL S/O SHRI RAMGOPAL, AGED ABOUT 60
                               YEARS, OCCUPATION: AGRICULTURIST VILLAGE
                               DEWLA TEH. KHATEGAON DIST. DEWAS
                               (MADHYA PRADESH)

                                                                                        .....PETITIONER
                         (SHRI RAJESH YADAV, LEARNED COUNSEL FOR THE PETITIONER .

                         AND
                         SMT. RUKMANI W/O SHRI OMPRAKASH, AGED ABOUT
                         45   YEARS, 11/2, KRISHNABAG COLONY, INDORE
                         (MADHYA PRADESH)

                                                                                     .....RESPONDENTS
                         (NONE FOR THE PETITIONER .

                               T h is revision coming on       hearing this day, t h e cou rt passed the
                         following:
                                                            ORDER

Counsel for the petitioner submits that final judgment has already been passed and the petitioner has been acquitted. Hence, the present petition has been rendered infructuous.

Prayer is allowed.

The Criminal revision is dismissed as rendered infructuous.

Signature Not Verified Signed by: AMIT KUMAR Signing time: 7/5/2023 6:49:39 PM

(PREM NARAYAN SINGH) JUDGE amit

Signature Not Verified Signed by: AMIT KUMAR Signing time: 7/5/2023 6:49:39 PM

 
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