Dilip vs Vinod Kumar
2024 Latest Caselaw 3633 MP

Madhya Pradesh High Court

Dilip vs Vinod Kumar on 7 February, 2024

Author: Prem Narayan Singh

Bench: Prem Narayan Singh

                                                             1
                            IN    THE       HIGH COURT OF MADHYA PRADESH
                                                  AT INDORE
                                                     BEFORE
                                    HON'BLE SHRI JUSTICE PREM NARAYAN SINGH
                                               ON THE 7 th OF FEBRUARY, 2024
                                          MISC. CRIMINAL CASE No. 2464 of 2024

                           BETWEEN:-
                           1.    DILIP S/O RAMNARAYAN JI PORWAL, AGED
                                 ABOUT     40  YEARS, OCCUPATION: SHOP
                                 BORDIYAKALA TEH AND SITT. NEEMUCH
                                 MADHYA PRADESH (MADHYA PRADESH)

                           2.    MOHANSINGH S/O NIRBHAYSINGH, AGED ABOUT
                                 35 YEARS, OCCUPATION: KHETI BORDIYAKALA
                                 BORDIYAKALA, TEH. AND DIST. NEEMUCH
                                 (MADHYA PRADESH)

                           3.    DULESINGH S/O KALU SINGH, AGED ABOUT 50
                                 YEARS, OCCUPATION: KHETI BORDIYAKALA TEH.
                                 AND DIST. NEEMUCH (MADHYA PRADESH)

                                                                                           .....APPLICANT
                           (SHRI CHIRAG SINGH CHOUHAN, LEARNED COUNSEL FOR THE
                           PETITIONER .

                           AND
                           1.    VINOD KUMAR S/O RAMNARAYAN JI PORWAL
                                 OCCUPATION: SHOP BORDIYAKALA TEH AND
                                 DISTT. NEEMUCH (MADHYA PRADESH)

                           2.    DISTRICT MAGISTRATE THE STATE OF MADHYA
                                 PRADESH NEEMUCH (MADHYA PRADESH)

                                                                                        .....RESPONDENTS
                           ( SHRI H.S. RATHORE APPEARING ON BEHALF OF ADVOCATE
                           GENERAL[R-2].

                                 Th is application coming on hearing this day, th e court passed the
                           following:
                                                              ORDER

The petitioner has filed the present petition under Section 482 of Cr.P.C.

In the trial related to the present case, final judgment has already been passed and the petitioner has already been acquitted by the learned trial Court. Hence, the petition is dismissed as rendered infructuous.

(PREM NARAYAN SINGH) JUDGE amit