N K Nagaich vs The State Of Madhya Pradesh
2023 Latest Caselaw 8041 MP

                                    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. 33632 of 2022

BETWEEN:-
N K NAGAICH S/O LT SH MEVA LAL NAGAICH Q, AGED
ABOUT 56 YEARS, OCCUPATION: SERVICE TRIBAL
WERLFARE DEPARTMENT (MADHYA PRADESH)

                                                              .....APPLICANT
(BY SHRI S.N. SETH - ADVOCATE )

AND
1.    THE STATE OF MADHYA PRADESH DEPARTMENT
      OF HOME MANTRALAYA, VALLAB BHAWAN
      BHOPAL (M.P.) (MADHYA PRADESH)

2.    SUPERINTENDENT        OF     POLICE POLICE
      D E PA R M E N T MORENA  DISTT.   MORENA
      (MADHYA PRADESH)

3.    STATION OFFICER POLICE DEPARTMENT P.S.
      CHINONI DISTT. MORENA (MADHYA PRADESH)

                                                          .....RESPONDENTS
(BY SHRI SHEERAZ QURAISHI - GOVERNMENT ADVOCATE )

      T h i s application coming on for conciliation this     day, JUSTICE
MILIND RAMESH PHADKE passed the following:
                                     ORDER

This petition under Section 482 of Cr.P.C. has been filed seeking quashment of order dated 28.06.2022, by which the application for clubbing the trial filed by the petitioner has been dismissed.

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 16.08.2022.

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
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    SHASHANK
    2023.05.15
    18:13:16
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