Mukesh Sharma vs Anil Kumar
2024 Latest Caselaw 4969 MP

Madhya Pradesh High Court

Mukesh Sharma vs Anil Kumar on 20 February, 2024

Author: Pranay Verma

Bench: Pranay Verma

                                                              1
                            IN     THE       HIGH COURT OF MADHYA PRADESH
                                                   AT INDORE
                                                       BEFORE
                                         HON'BLE SHRI JUSTICE PRANAY VERMA
                                               ON THE 20 th OF FEBRUARY, 2024
                                          MISC. CRIMINAL CASE No. 33513 of 2022

                           BETWEEN:-
                           MUKESH SHARMA S/O KISHORILAL SHARMA
                           OCCUPATION: BUSINESS R/O: CHOUBI MOHALLA
                           BARWANI (MADHYA PRADESH)

                                                                                              .....PETITIONER
                           (NONE FOR THE PETITIONER )

                           AND
                           ANIL KUMAR S/O PREMNARAYAN BOHRA, AGED
                           ABOUT 50 YEARS, BARWANI (MADHYA PRADESH)

                                                                                             .....RESPONDENT
                           (NONE FOR THE RESPONDENT )

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

None for the parties.

On the last date of hearing it was stated by learned counsel for the respondent that the trial Court has passed the judgment and convicted the respondent, therefore, the petition has been rendered infructuous.

Be that as it may, since there is no representation on behalf of the petitioner. This petition is dismissed for want of prosecution.

(PRANAY VERMA) JUDGE

Shilpa