Citation : 2023 Latest Caselaw 8036 MP
Judgement Date : 13 May, 2023
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE NATIONAL LOK ADALAT
HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
&
SHRI RISHI KUMAR KATARE, ADVOCATE
ON THE 13 th OF MAY, 2023
MISC. CRIMINAL CASE No. 14433 of 2021
BETWEEN:-
BABBU RAJA S/O SHRI JAGDISH SINGH GURJAR, AGED
ABOUT 36 YEARS, OCCUPATION: FARMING VILLAGE
KANCHANPUR PS PICHORE DISTT SHIVPURI (MADHYA
PRADESH)
.....APPLICANT
(BY SHRI MAYANK VAJPAYEE - ADVOCATE)
AND
THE STATE OF MADHYA THROUGH : PRADESH
INCHARGE POLICE STATION PS PICHORE (MADHYA
PRADESH)
.....RESPONDENTS
(BY SHRI SHIRAJ QURAISHI - PP)
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 against the order dated 27.02.2021 passed in S.T.No.280 of 2013.
It has been informed by the office that the original Sessions Trial out of which present petition had arisen stands disposed of vide judgment dated 27.09.2021.
In the light of the aforesaid status report, nothing remains to be adjudicated further.
Petition stands disposed of.
(MILIND RAMESH PHADKE) (RISHI KUMAR KATARE )
MEMBER MEMBER
Rks
RAM KUMAR
Digitally signed by RAM KUMAR SHARMA DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=fddb839268e92e8a7e213279c322478eb4761365df45a6e590a0c9b59957024a,
SHARMA pseudonym=3A2DD409C7E00166B001086C51C67E732E553F43, serialNumber=3B922EA4FBB2AB6A4AC3EFC94C33671E3FD765EE70A3038453F8BC47FB9A192F, cn=RAM KUMAR SHARMA Date: 2023.05.15 17:13:52 +05'30'
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