Hetram Rai vs Santosh Singh
2023 Latest Caselaw 16730 MP

                                  1
 IN     THE      HIGH COURT OF MADHYA PRADESH
                       AT GWALIOR
                          BEFORE
       HON'BLE SHRI JUSTICE SATYENDRA KUMAR SINGH
                    ON THE 9 th OF OCTOBER, 2023
             CONTEMPT PETITION CIVIL No. 226 of 2015

BETWEEN:-
HETRAM RAI S/O SHRI DAYARAM RAI, AGED 55 YEARS,
OCCUPATION : LABOURER, R/O RAI MOHALLA,
GHASMANDI, GWALIOR (MADHYA PRADESH)

                                                              .....PETITIONER
(NONE FOR PETITIONER)

AND
SANTOSH SINGH, SENIOR SUPERINTENDENT                  OF
POLICE DISTRICT GWALIOR (MADHYA PRADESH)

                                                            .....RESPONDENT
(BY SHRI GIRDHARI SINGH CHAUHAN - ADVOCATE)

      This petition coming on for admission this day, th e court passed the
following:
                                   ORDER

Learned counsel for respondent submits that this petition was preferred

for non-compliance of the order dated 20.11.2014 passed by the Coordinate Bench of this Court in M.Cr.C.No.10628/2014, whereby direction was issued to conduct a fair and impartial investigation and to take appropriate action in accordance with law. He submits that in compliance of the aforesaid order and after completion of investigation, charge sheet has already been filed on 31.12.2014 before the Court of Judicial Magistrate First Class (Shri Dinesh Kumar Sharma) Gwalior. Thereafter, the Eighth Additional Sessions Judge Gwalior has disposed of the aforesaid matter vide judgment dated 27.02.2016

passed in Sessions Trial No.104/2015.

In view of the aforesaid, the petition has become infructuous. Accordingly, this petition is dismissed as rendered infructuous.

(SATYENDRA KUMAR SINGH) JUDGE AK/-

ANAND KUMAR 2023.10.09 18:00:22 +05'30'