Man Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 7964 MP

                                                             1
                           IN     THE        HIGH COURT OF MADHYA PRADESH
                                                   AT GWALIOR
                                        BEFORE NATIONAL LOK ADALAT
                                 HON'BLE SHRI JUSTICE SATYENDRA KUMAR SINGH
                                                       &
                                    SHRI M.P.S RAGHUVANSHI, SR. ADVOCATE
                                                  ON THE 13 th OF MAY, 2023
                                           MISC. CRIMINAL CASE No. 20157 of 2019

                          BETWEEN:-
                          MAN SINGH S/O LATE GOVIND DAS, AGED ABOUT 27
                          Y E A R S , OCCUPATION: AGRICULTURE  VILLAGE
                          MASOODA CHOWKI HIMMATPURA PS PICHHORE
                          (MADHYA PRADESH)

                                                                                          .....PETITIONER
                          (BY MR. UPENDRA YADAV - ADVOCATE)

                          AND
                          THE STATE OF MADHYA PRADESH STATION HOUSE
                          OFFICER PS PICHHORE SHIVPURI (MADHYA PRADESH)

                                                                                        .....RESPONDENTS
                          (BY MR. GIRDHARI SINGH CHAUHAN - PUBLIC PROSECUTOR)

                                This application coming on for conciliation this day, the Bench passed
                          the following:
                                                              ORDER

This petition under Section 482 of Cr.P.C. has been filed for setting aside the order dated 30.03.2019, whereby the application filed by the petitioner under Section 173(8) of Cr.P.C has been rejected.

As per the report enclosed in the file, proceedings pending before the Court of Additional Sessions Judge, Pichore, District Shivpuri has finally been decided vide judgment dated 14.03.2023, whereby the petitioner has been acquitted, therefore, this petition has become infructuous. Signature Not Verified Signed by: BARKHA SHARMA Signing time: 19-May-23 11:45:31 AM

In view whereof, this petition is dismissed as infructuous.

                             (SATYENDRA KUMAR SINGH)                             (M.P.S RAGHUVANSHI )
                                      MEMBER                                          MEMBER
                          bj/-




Signature Not Verified
Signed by: BARKHA
SHARMA
Signing time: 19-May-23
11:45:31 AM