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Deshdeepak Singh Kushwah vs Sanjay Singh Bhadorya
2023 Latest Caselaw 15144 MP

Citation : 2023 Latest Caselaw 15144 MP
Judgement Date : 13 September, 2023

Madhya Pradesh High Court
Deshdeepak Singh Kushwah vs Sanjay Singh Bhadorya on 13 September, 2023
Author: Sanjeev S Kalgaonkar
                                                              1
                            IN     THE       HIGH COURT OF MADHYA PRADESH
                                                   AT GWALIOR
                                                     BEFORE
                                   HON'BLE SHRI JUSTICE SANJEEV S KALGAONKAR
                                             ON THE 13 th OF SEPTEMBER, 2023
                                          MISC. CRIMINAL CASE No. 10327 of 2022

                           BETWEEN:-
                           DESHDEEPAK SINGH KUSHWAH S/O SHRI HARIKISHAN
                           SINGH KUSHWAH, AGED ABOUT 30 YEARS,
                           OCCUPATION: AGRICULTURIST, R/O BALRAM SINGH
                           BHADORIYA KA MAKAN, RAMESHVARI NAGAR,
                           MARGHAT ROAD, CHAR SAHAR KA NAKA, HAJIRA,
                           DISTRICT GWALIOR (MADHYA PRADESH)

                                                                                           .....APPLICANT
                           (BY SHRI MOHIT BHADOURIA - ADVOCATE)

                           AND
                           SANJAY SINGH BHADORYA S/O SHRI JALDAN SINGH
                           BHADORIYA LINE NO. 1, QWATER NO. 163, BIRLA
                           NAGAR, GWALIOR (MADHYA PRADESH)

                                                                                         .....RESPONDENT


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

Learned counsel for the petitioner requests to withdraw this petition preferred under Section 482 of the Cr.P.C for the reasons that final judgment has been passed in Case No.3691/2013, therefore, this petition is rendered infructuous.

This petition under Section 482 of Cr.P.C is filed for grant of stay with regard to incriminating evidence in private complaint filed by the complainant in Case No.3691/2013 which is pending before Judicial Magistrate First Class, Signature Not Verified Signed by: MONIKA SHARMA Signing time: 14-09-2023 10:31:03 AM

Gwalior.

Heard and considered.

Accordingly, the petition stands dismissed as withdrawn.

(SANJEEV S KALGAONKAR) JUDGE Monika

Signature Not Verified Signed by: MONIKA SHARMA Signing time: 14-09-2023 10:31:03 AM

 
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