Mohd. Kalim vs The State Of Madhya Pradesh
2024 Latest Caselaw 13759 MP

Madhya Pradesh High Court

Mohd. Kalim 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
                                          MISC. CRIMINAL CASE No. 12725 of 2017

                         BETWEEN:-
                         MOHD. KALIM S/O GUL MOHAMMAD, AGED ABOUT 51
                         YEARS, ROSE WILLA NAZEERABAD TAH. RAGHURAJ
                         NAGAR (MADHYA PRADESH)

                                                                                           .....APPLICANT
                         (BY SHRI K.K.PANDEY - ADVOCATE)

                         AND
                         THE STATE OF MADHYA PRADESH THROUGH P.S
                         CANTT. DISTT. SAGAR (MADHYA PRADESH)

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

                               This application coming on for conciliation this day, the Bench passed
                         the following:
                                                              ORDER

Learned counsel for the petitioner submits that this petition is rendered infructuous as the judgment was passed on 30.12.2022 by the Additional Sessions Judge (Special Court) under Electricity Act, Sagar in Special Case No.700164/2015 recording a finding of acquittal in favour of the petitioner and, therefore, nothing survives for adjudication in this case.

Accordingly, this petition is disposed of as infructuous.

                            (VIVEK AGARWAL)       (ADITYA ADHIKARI)
                                 MEMBER               MEMBER
                         amit