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Sardar Nichattar Singh vs Updesh Kirar
2023 Latest Caselaw 14597 MP

Citation : 2023 Latest Caselaw 14597 MP
Judgement Date : 5 September, 2023

Madhya Pradesh High Court
Sardar Nichattar Singh vs Updesh Kirar on 5 September, 2023
Author: Vishal Dhagat
                                                           1
                            IN    THE      HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                      BEFORE
                                        HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                            ON THE 5 th OF SEPTEMBER, 2023
                                         MISC. CRIMINAL CASE No. 28688 of 2018

                           BETWEEN:-
                           1.    SARDAR NICHATTAR SINGH S/O LT. SHRI SAJJAN
                                 SINGH, AGED ABOUT 85 YEARS, OCCUPATION:
                                 BUSINESS      R/O    MURGI         BAZAAR,
                                 SHAHJAHANABAD, BHOPAL AT PRESENT R/O
                                 BARNALA CRANE, APSARA COMPLEX, RAISEN
                                 ROAD, BHOPAL (MADHYA PRADESH)

                           2.    GURPREET SINGH S/O NICHATTAR SINGH, AGED
                                 ABOUT 50 YEARS, OCCUPATION: BUSINESS R/O
                                 MURGI BAZAAR, SHAHJAHANABAD, BHOPAL AT
                                 PRESENT R/O BARNALA CRANE, APSARA
                                 COMPLEX, RAISEN ROAD, BHOPAL (MADHYA
                                 PRADESH)

                           3.    TARBINDER SINGH S/O NICHATTAR SINGH,
                                 AGED ABOUT 47 YEARS, OCCUPATION: BUSINESS
                                 R/O MURGI BAZAAR, SHAHJAHANABAD, BHOPAL
                                 AT PRESENT R/O BARNALA CRANE, APSARA
                                 COMPLEX, RAISEN ROAD, BHOPAL (MADHYA
                                 PRADESH)

                                                                                     .....PETITIONERS
                           (BY SHRI K.L. GUPTA - ADVOCATE)

                           AND
                           UPDESH KIRAR S/O SHRI N.K. KIRAR, AGED ABOUT 45
                           YEARS, R/O 28, KHADI BHANDAR BUDHWARA, BHOPAL
                           (MADHYA PRADESH)

                                                                                    .....RESPONDENT


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

Signature Not Verified Signed by: PANKAJ NAGLE Signing time: 08-09-2023 16:26:53

Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure against the order dated 28.04.2018 passed by Special Judge (Prevention of Atrocities Act), Bhopal in SC ATR No.200043/2017.

2. As per report received from trial Court, case has already been decided by judgment dated 28.04.2023 and petitioners have been acquitted.

3. In view of same, petition has become infructuous, hence, same is dismissed as infructuous.

(VISHAL DHAGAT) JUDGE pn

Signature Not Verified Signed by: PANKAJ NAGLE Signing time: 08-09-2023 16:26:53

 
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