The State Of Madhya Pradesh vs Smt. Krishna Bai Kukrele
2023 Latest Caselaw 17256 MP

                                                           1
                          IN      THE     HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                    BEFORE
                                  HON'BLE SHRI JUSTICE DINESH KUMAR PALIWAL
                                            ON THE 16 th OF OCTOBER, 2023
                                        MISC. CRIMINAL CASE No. 1549 of 2013

                         BETWEEN:-
                         1.    THE STATE OF MADHYA PRADESH THROUGH
                               THE CHIEF CONSERVATOR OF FOREST CENTRAL
                               CIRCLE OPPOSITE ELGIN HOSPITAL NEAR
                               RAILWAY    STATION  JABALPUR    (MADHYA
                               PRADESH)

                         2.    THE    AUTHORISED  OFFICER   CUM    SUB
                               DIVISIONAL FOREST OFFICER TERRITORIAL
                               FOREST DIVISION OPPOSITE ELGIN HOSPITAL
                               NEAR RAILWAY STATION JABALPUR (MADHYA
                               PRADESH)

                         3.    FOREST RANGE OFFICER TERRITORIAL FOREST
                               RANGE SHAHPURA (BHITONI), DISTT. JABALPUR
                               (MADHYA PRADESH)

                                                                                        .....APPLICANT
                         (BY SHRI PRADEEP GUPTA-GOVERNMENT ADVOCATE)

                         AND
                         SMT. KRISHNA BAI KUKRELE W/O SHRI VISHNU
                         PRASAD KUKRELE, AGED ABOUT 45 YEARS, R/O
                         H.NO.121/3 LOK KALYAN GRIH NIRMAN SAMITI
                         MADHOTAL JABALPUR (MADHYA PRADESH)

                                                                                     .....RESPONDENT
                         (NONE)

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

As per learned counsel for the State, matter has already been disposed of by learned JMFC Patan District Jabalpur. He has filed photocopy of the Signature Not Verified Signed by: BIJU BABY Signing time:

10/17/2023 1:01:55 PM

judgment dated 26.02.2020 passed in RCT No.300465/2009 (State of M.P. Vs. Rajesh Kumar and another).

As case has already been disposed of, this petition having rendered infructuous is dismissed.

(DINESH KUMAR PALIWAL) JUDGE b

Signature Not Verified Signed by: BIJU BABY Signing time:

10/17/2023 1:01:55 PM