Mohan Singh Chauhan @ Manish vs The State Of Madhya Pradesh
2023 Latest Caselaw 7972 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. 45689 of 2019

                           BETWEEN:-
                           1.    MOHAN SINGH CHAUHAN @ MANISH S/O SHRI
                                 PREETAM SINGH CHAUHAN, AGED 57 YEARS,
                                 OCCUPATION: LABOUR R/O SINDOS, POLICE
                                 STATION SEHASO DISTRICT ETAWAH (UTTAR
                                 PRADESH)

                           2.    SMT. KRISHNA CHOUHAN @ MANJU @
                                 PROFESSOR NISHA CHOUHAN W/O SHRI MOHAN
                                 SINGH CHOUHAN OCCUPATION- LABOUR R/O
                                 SINDOS POLICE STATION SEHASO DISTRICT
                                 ITAWAH (UTTAR PRADESH)

                                                                                      .....APPLICANTS
                           (NONE FOR PETITIONERS)

                           AND
                           STATE OF MADHYA PRADESH THROUGH POLICE
                           STATION KOTWALI DISTRICT VIDISHA (MADHYA
                           PRADESH)

                                                                                     .....RESPONDENT
                           (SHRI G.S. CHAUHAN - PUBLIC PROSECUTOR FOR STATE)

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

T his petition under Section 482 of Cr.P.C. has been preferred for modification in the condition and bail bond mentioned in the order dated 14.08.2019 passed by this Court in M.Cr.C. No.31751/2019, by which the Signature Not Verified Signed by: AVINASH BHARGAV Signing time: 19-05-2023 01:59:46 PM

applicants have been granted regular bail.

As per the report enclosed in the file, Sessions Case No.35/2018 pending before the Court of Third Additional Sessions Judge, Vidisha has finally been decided vide judgment dated 05.11.2019, whereby the applicants have been convicted, therefore, this petition has become infructuous.

Accordingly, this petition is dismissed as infructuous.

                             (SATYENDRA KUMAR SINGH)                             (M.P.S RAGHUVANSHI )
                                      MEMBER                                           MEMBER
                           Avi




Signature Not Verified
Signed by: AVINASH
BHARGAV
Signing time: 19-05-2023
01:59:46 PM