Rajbhan Dubey vs The State Of Madhya Pradesh
2023 Latest Caselaw 18205 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. 42274 of 2019

BETWEEN:-
RAJBHAN DUBEY S/O SHRI RAJA BHAIYA DUBEY, AGED
ABOUT 45 YEARS, OCCUPATION: JAIL GUARD CIVIL
LINES, SIORA P.S. SIHORA (MADHYA PRADESH)

                                                              .....PETITIONER
(BY SHRI N.K. JAIN - ADVOCATE)

AND
1.    THE STATE OF MADHYA PRADESH THR. P.S.
      SIHORA P.S. SIHORA (MADHYA PRADESH)

2.    ASHISH MISHRA S/O ASHWANI MISHRA, AGED
      ABOUT 24 YEARS, R/O NEAR UP JAIL SIHORA, P.S.
      SIHORA (MADHYA PRADESH)

                                                           .....RESPONDENTS
(BY SHRI Y.D. YADAV - GOVERNMENT ADVOCATE)

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

Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure being aggrieved by order dated 28.03.2019 passed in Criminal Case No.744/2015.

2. As per report received from trial Court, case has already been decided by judgment dated 29.03.2022 and petitioner has been acquitted. In view of same, petition has become infructuous.

3. Petition is dismissed as infructuous.

(VISHAL DHAGAT) JUDGE Digitally signed by SHABANA shabana ANSARI Date: 2023.11.01 12:52:44 +05'30'