Citation : 2023 Latest Caselaw 15062 MP
Judgement Date : 12 September, 2023
1
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. 18498 of 2018
BETWEEN:-
ANKIT MEHTO S/O SHRI GOVIND MADHAV MEHTO,
AGED ABOUT 37 YEARS, OCCUPATION: BUSINESSMAN
R/O IN FRONT OF GURUDWARA P.S. KOTWALI
DISTRICT CHHATARPUR (MADHYA PRADESH)
.....APPLICANT
(BY SHRI PRADEEP NAVERIYA - ADVOCATE)
AND
NEERAJ CHOURASIYA S/O LATE SHRI JAGIDSH
PRASAD CHOURASIYA, AGED ABOUT 43 YEARS, R/O
KHRE KE DEVI MARG P.S. KOTWALI DISTRICT
CHHATARPUR (MADHYA PRADESH)
.....RESPONDENT
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 for setting aside order dated 16.02.2018 passed by CJM Chhatarpur in Complaint Case No.1858/2014.
2. As per report received from trial Court, case has already been decided by judgment dated 04.05.2022 and petitioner has been acquitted.
3. In view of same, petition has become infructuous, hence, same is dismissed as infructuous.
Signature Not Verified Signed by: PANKAJ NAGLE Signing time: 9/15/2023 10:55:49 AM
(VISHAL DHAGAT) JUDGE pn
Signature Not Verified Signed by: PANKAJ NAGLE Signing time: 9/15/2023 10:55:49 AM
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