Bharat Arora @ J.K. Seth vs The State Of Madhya Pradesh
2024 Latest Caselaw 13751 MP

Madhya Pradesh High Court

Bharat Arora @ J.K. Seth vs The State Of Madhya Pradesh on 11 May, 2024

Author: Vivek Agarwal

Bench: Vivek Agarwal

                                                            1
                          IN     THE       HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                BEFORE LOK ADALAT
                                       HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                        &
                                        SHRI ADITYA ADHIKARI, SR. ADVOCATE
                                                  ON THE 11 th OF MAY, 2024
                                           CRIMINAL REVISION No. 2891 of 2021

                         BETWEEN:-
                         BHARAT ARORA @ J.K. SETH S/O SHRI JAGDISH LAL
                         ARORA, AGED ABOUT 48 YEARS, OCCUPATION:
                         BUSINESS R/O HOUSE NO. 31 ADITYA NAGAR NEAR
                         VISHNUPURI INDORE P.S. BHANWARKUWAN 24, KIBE
                         COMPOUND BEHIND MADHUMILAN TALKIES INDORE
                         DISTT. INDORE M.P. (MADHYA PRADESH)

                                                                                         .....PETITIONER
                         (BY SHRI NEERAJ SHAH - ADVOCATE)

                         AND
                         THE STATE OF MADHYA PRADESH THR. P.S. ASHTA
                         DISTT. SEHORE (MADHYA PRADESH)

                                                                                      .....RESPONDENTS
                         (BY SHRI NITIN GUPTA - DY.GOVERNMENT ADVOCATE)

                               This revision coming on for conciliation this day, the Bench passed the

                         following:
                                                             ORDER

Learned counsel for the petitioner submits that this revision petition is rendered infructuous as the judgment was passed on 30.11.2023 by the Special Judge (Atrocities Act), Sehore in Special Case No.95/2021 recording a finding of acquittal in favour of the petitioner and, therefore, nothing survives for adjudication in this case.

Accordingly, this revision petition is disposed of as infructuous.

                            (VIVEK AGARWAL)       (ADITYA ADHIKARI)
                                 MEMBER               MEMBER
                         amit