Deepak Kumar Gyanani vs Sanjay Bhargav
2024 Latest Caselaw 13752 MP

Madhya Pradesh High Court

Deepak Kumar Gyanani vs Sanjay Bhargav 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. 233 of 2020

                         BETWEEN:-
                         1.    DEEPAK KUMAR GYANANI S/O SHRI THAKUR
                               DAS, AGED ABOUT 40 YEARS, OCCUPATION:
                               BUSINESS H.-46 NISHANT COLONY 74 BANGLA
                               BHOPAL (MADHYA PRADESH)

                         2.    M/S A TO Z STORES THR. DEEPK KUMR GYANANI
                               S/O SHRI THAKUR DAS ROSHNPUR CHOWRAHA
                               NEW MARKET T.T. NAGAR BHOPL (MADHYA
                               PRADESH)

                                                                                      .....PETITIONERS
                         (BY SHRI ANUJ AGRAWAL - ADVOCATE)

                         AND
                         SANJAY BHARGAV S/O SHRI M.P. BHARGAV, AGED
                         ABOUT 48 YEARS, OCCUPATION: BUSINESS H.N. 25
                         SAHARA PARISAR BEHIND ST. JOSEPHS SCHOOL
                         IGDAH HILLS BHOPAOL (MADHYA PRADESH)

                                                                                     .....RESPONDENTS


                               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 by the Judicial Magistrate First Class, Bhopal in R.T No.6863/2015 on 10.2.2023 recording a finding of conviction against 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