Madhya Pradesh High Court

Ramnivas Patel vs Santosh Kumar Sharma on 2 May, 2024

Author: Vishal Mishra

Bench: Vishal Mishra

                                                            1
                          IN     THE      HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                      BEFORE
                                        HON'BLE SHRI JUSTICE VISHAL MISHRA
                                                 ON THE 2 nd OF MAY, 2024
                                        MISC. CRIMINAL CASE No. 19291 of 2018

                         BETWEEN:-
                         RAMNIVAS PATEL S/O SHRI SADHULAL, AGED ABOUT
                         35   YEARS, OCCUPATION: AGRICULTURIST R/O.
                         PARASWAHI PS AND TEH AMARPATAN (MADHYA
                         PRADESH)

                                                                                          .....APPLICANT
                         (BY SHRI ASHISH THAKUR - ADVOCATE)

                         AND
                         SANTOSH KUMAR SHARMA S/O SHRI GURUPRASAD
                         SHARMA,   AGED    ABOUT   47    YEARS, R/O.
                         KHARAMKHEDA PS AND TEH AMARPATAN (MADHYA
                         PRADESH)

                                                                                        .....RESPONDENT
                         (BY SHRI SANJAY KUMAR TIWARI - ADVOCATE)

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

Learned counsel for the applicant is not ready with the brief. It is pointed out by the respondent counsel that the matter is at the verge of pronouncement of judgment. All the proceedings have been drawn before the trial Court. The applicant has participated in examination-in-chief and cross- examination.

In view of the subsequent development which has taken place and the fact that there is no interim order staying the proceedings of the pending case before the trial court, the interim order was only to the effect that no final

judgment should be pronounced till the next date of hearing.

Therefore, no relief can be extended to the applicant. The application is disposed off.

(VISHAL MISHRA) JUDGE LR