Sharad Goyal vs Shyam Kumar Khyani
2023 Latest Caselaw 18203 MP

                                  1
 IN      THE      HIGH COURT OF MADHYA PRADESH
                       AT JABALPUR
                           BEFORE
             HON'BLE SHRI JUSTICE VISHAL DHAGAT
                   ON THE 31 st OF OCTOBER, 2023
                MISC. CRIMINAL CASE No. 37464 of 2019

BETWEEN:-
1.    SHARAD GOYAL S/O JAGDISH CHANDRA GOYAL
      OCCUPATION:     PROPRIETOR     OF   BALAJI
      CONTRACTORS R/O 704, DANA GALI, MAHU
      DISTT. INDORE (M.P.) (MADHYA PRADESH)

2.    M/S BALAJI CONTRACTORS BHOPAL B NEW 47
      INFRONT OF GIDWANI PARK BAIRAGAD
      (MADHYA PRADESH)

                                                             .....PETITIONERS
(BY SHRI SANTOSH PANWAR - ADVOCATE)

AND
SHYAM KUMAR KHYANI S/O JIWATRAM KYANI, AGED
ABOUT 42 YEARS, OCCUPATION: BUSINESS R/O FALT
NO. 3, SUNDAR NAGAR HALALPUR LALGHATI, BHOPAL
(M.P.) (MADHYA PRADESH)

                                                           .....RESPONDENTS
(NONE)

      This application coming on for orders this day, th e court passed the
following:
                                   ORDER

Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure for quashing of order dated 22.08.2019 passed in Case No.8673/2016.

2. As per report received from trial Court, case has already been decided by judgment dated 12.03.2022 and petitioners have been acquitted. In view of same, petition has become infructuous.

3. Petition is dismissed as infructuous.

(VISHAL DHAGAT) Digitally signed by SHABANA JUDGE shabana ANSARI Date: 2023.11.01 12:45:36 +05'30'