Smt Nirmala Bairagi vs Arjun Singh Rathore
2023 Latest Caselaw 11050 MP

                                                           1
                           IN     THE      HIGH COURT OF MADHYA PRADESH
                                                 AT INDORE
                                                      BEFORE
                                          HON'BLE SHRI JUSTICE ANIL VERMA
                                                ON THE 17 th OF JULY, 2023
                                        MISC. CRIMINAL CASE No. 20955 of 2021

                          BETWEEN:-
                          SMT NIRMALA BAIRAGI W/O SHRI MAHESH
                          VAISHANAV, AGED ABOUT 54 YEARS, OCCUPATION:
                          SERVICE R/O: 25, SANWARIA COLONY JAORA,
                          DISTRICT RATLAM (MADHYA PRADESH)

                                                                                       .....PETITIONER
                          (BY SHRI NEELESH AGRAWAL - ADVOCATE)

                          AND
                          1.    ARJUN SINGH RATHORE S/O SHRI RAMPRATAP
                                SINGH, AGED ABOUT 53 YEARS, OCCUPATION:
                                SERVICE R/O: 30, KATJUNAGAR, JAORA, TEHSIL
                                JAORA, DISTRICT RATLAM (MADHYA PRADESH)

                          2.    RAKESH KUMAR S/O RAMHAJUR SHRIVASTAVA
                                OCCUPATION: SERVICE R/O: MODEL SCHOOL MP
                                NAGAR BHOPAL (MADHYA PRADESH)

                          3.    R.L. KARPENTAR  S/O LATE SHRI M.L.
                                KARPENTAR  OCCUPATION: SERVICE R/O:
                                DIRECTOR DEO OFFICE RATLAM (MADHYA
                                PRADESH)

                                                                                    .....RESPONDENTS


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

1. Learned counsel for the petitioner submits that the trial Court has finally disposed of the case and passed the judgment, therefore, this petition under Section 482 of Cr.P.C. has become infructuous. Signature Not Verified Signed by: TRILOK SINGH SAVNER Signing time: 18-Jul-23 10:23:46 AM

2. In view of the above, this M.Cr.C. is dismissed having been rendered infructuous.

(ANIL VERMA) JUDGE trilok

Signature Not Verified Signed by: TRILOK SINGH SAVNER Signing time: 18-Jul-23 10:23:46 AM