Smt. Sharda Pandey vs The State Of Madhya Pradesh
2023 Latest Caselaw 7604 MP

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                           IN      THE     HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                     BEFORE
                                   HON'BLE SHRI JUSTICE DINESH KUMAR PALIWAL
                                                ON THE 9 th OF MAY, 2023
                                         MISC. CRIMINAL CASE No. 16686 of 2014

                          BETWEEN:-
                          1.    SMT. SHARDA PANDEY W/O SHRI KISHORI LAL
                                PANDEY, AGED    ABOUT   60 YEARS, VEER
                                SAVARKAR WARD KATNI (MADHYA PRADESH)

                          2.    SMT. PRIYANKA JHA W/O SOHAN JHA, AGED
                                ABOUT 40 YEARS, R/O SHIV NAGA, INDIRA
                                GANDHI WARD, DISTRICT KATNI M.P (MADHYA
                                PRADESH)

                                                                                    .....APPLICANTS
                          (NONE)

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

                          2.    SHRI VISHNU PRASAD SAHU S/O . OCCUPATION:
                                DEPUTY      COMMISSIONER       MUNICIPAL
                                CORPORATION KATNI M.P (MADHYA PRADESH)

                          3.    COMMISSIONER MUNICIPAL CORPOTION KATNI
                                (MADHYA PRADESH)

                          4.    SHRI MITHALESH JAIN S/O SHRI HEMCHAND
                                JAIN, AGED ABOUT 54 YEARS, OCCUPATION:
                                ADVOCATE MUNICIPAL CORPORATION KATNI
                                SARAFA BAZAR, RAGHUNATH GANJ WARD,
                                KATNI (MADHYA PRADESH)

                                                                                  .....RESPONDENTS
                          (BY SMT. GEETA YADAV - PANEL LAWYER FOR RESPONDENT NO. 1.
                          NONE FOR RESPONDENTS, 2, 3 AND 4. )

                                This application coming on for hearing this day, the court passed the
                          following:
Signature Not Verified
Signed by: DEEPA MISHRA
Signing time: 5/10/2023
11:11:10 AM
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                                                               ORDER

As per the report received from Principal District Judge, Katni, accused/ applicants have already been discharged by the trial Court vide order dated 13.12.2019 passed in RCT No.6349/2014 ( State of M.P. Vs. Priyanka Jha and others).

As judgment has already been passed in the case, this petition under Section 482 of Cr.P.C. having rendered infructuous, is dismissed.

(DINESH KUMAR PALIWAL) JUDGE mrs. mishra

Signature Not Verified Signed by: DEEPA MISHRA Signing time: 5/10/2023 11:11:10 AM