Amit Sarathe vs The State Of Madhya Pradesh
2023 Latest Caselaw 15013 MP

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                            IN    THE      HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                      BEFORE
                                        HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                            ON THE 12 th OF SEPTEMBER, 2023
                                         MISC. CRIMINAL CASE No. 41494 of 2019

                           BETWEEN:-
                           1.    AMIT SARATHE S/O LATE ASHOK SARATHE,
                                 AGED ABOUT 28 YEARS, OCCUPATION: PRIVATE
                                 JOB 1256, NAI BASTI RANJHI JABALPUR
                                 (MADHYA PRADESH).

                           2.    SMT. PRABHA BAI SARATHE W/O LATE ASHOK
                                 SARATHE, AGED ABOUT 46 YEARS, OCCUPATION:
                                 HOUSE WIFE 1256 NAI BASTI RANJHI JABALPUR
                                 (MADHYA PRADESH).

                           3.    ARTI SARATHE D/O LATE ASHOK SARATHE,
                                 AGED ABOUT 25 YEARS, 1256 NAI BASTI RANJHI
                                 JABALPUR (MADHYA PRADESH).

                           4.    ASHISH SARATHE S/O LATE ASHOK SARATHE,
                                 AGED ABOUT 25 YEARS, OCCUPATION: PRIVATE
                                 WORK 1256 NAI BASTI RANJHI JABALPUR
                                 (MADHYA PRADESH).

                                                                                      .....PETITIONERS
                           (BY SHRIG.P. TRIPATHI - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THR. P.S.
                                 RANJHI,   DISTRICT JABALPUR (MADHYA
                                 PRADESH).

                           2.    SMT. POONAM SEN D/O BHAGCHANDRA JAIN,
                                 AGED ABOUT 24 YEARS, VILLAGE HINOTA POST
                                 TILSI P.S. BARGI DSTT. JABALPUR (MADHYA
                                 PRADESH).

                                                                                     .....RESPONDENTS
                           (BY SHRI A.S. PATHAK - GOVERNMENT ADVOCATE)

                                 This application coming on for admission this day, the court passed the
Signature Not Verified
Signed by: VINOD KUMAR
TIWARI
Signing time: 15-09-2023
10:53:49
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                           following:
                                                              ORDER

Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure for quashing of proceeding in RCT No. 1317/2017 pending in Court of JMFC, Jabalpur.

As per report received from trial Court, case has already been decided by judgment dated 08.01.2020. In view of same, petition has become infructuous.

Petition is dismissed as infructuous.

(VISHAL DHAGAT) JUDGE vkt

Signature Not Verified Signed by: VINOD KUMAR TIWARI Signing time: 15-09-2023 10:53:49