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Girish Kumar Sen vs Smt. Shail Nandni Sen
2023 Latest Caselaw 16834 MP

Citation : 2023 Latest Caselaw 16834 MP
Judgement Date : 10 October, 2023

Madhya Pradesh High Court
Girish Kumar Sen vs Smt. Shail Nandni Sen on 10 October, 2023
Author: Vishal Dhagat
                                                             1
                            IN      THE     HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                        BEFORE
                                          HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                              ON THE 10 th OF OCTOBER, 2023
                                          MISC. CRIMINAL CASE No. 47026 of 2018

                           BETWEEN:-
                           GIRISH KUMAR SEN S/O LATE SHRI GURUCHARAN
                           SEN, AGED ABOUT 39 YEARS, OCCUPATION: LABOUR,
                           R/O BAREJ PATTI, WARD NO.5, LANJHI, TEH. & DISTT.
                           BALAGHAT (MADHYA PRADESH)

                                                                                          .....APPLICANT
                           (BY SHRI RAMA SHANKAR YADAV - ADVOCATE)

                           AND
                           SMT. SHAIL NANDNI SEN W/O GIRISH KUMAR SEN,
                           AGED ABOUT 37 YEARS, R/O NEAR MAIHAR CHAND
                           MILL, SUBHASH WARD NO.14 MANDLA, TEH. & DISTT
                           MANDLA (MADHYA PRADESH)

                                                                                        .....RESPONDENT
                           (NONE)

                                 This application coming on for hearing this day, the court passed the
                           following:
                                                              ORDER

Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure for quashing the proceedings of MJC R-77/2017 pending before JMFC Mandla.

2. As per report received from trial Court, case has already been decided by judgment dated 07.03.2022. In view of same, petition has become infructuous.

3. Petition is dismissed as infructuous.

Signature Not Verified Signed by: SUNIL KUMAR PATEL Signing time: 10/11/2023 2:19:49 PM

(VISHAL DHAGAT) JUDGE sp/-

Signature Not Verified Signed by: SUNIL KUMAR PATEL Signing time: 10/11/2023 2:19:49 PM

 
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