Ashish Agrawal vs The State Of Madhya Pradesh
2024 Latest Caselaw 13769 MP

Madhya Pradesh High Court

Ashish Agrawal 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. 9798 of 2022

                           BETWEEN:-
                           ASHISH AGRAWAL S/O SHRI RAJEEV AGRAWAL, AGED
                           ABOUT 30 YEARS, OCCUPATION: NIL R/O HOUSE NO.
                           158. R.N. CITY, AERODRUN ROAD, INDORE (M.P.)
                           (MADHYA PRADESH)

                                                                                             .....APPLICANT
                           (BY SHRI SUMIT RAGHUWANSHI - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH
                                 POLICE STATION KOHEFIZA DISTRICT BHOPAL
                                 M.P. (MADHYA PRADESH)

                           2.    SANJAY AGARWAL S/O LATE KISHANLAL
                                 AGARWAL,    AGED      ABOUT    52  YEARS,
                                 OCCUPATION: NILL R/O HOUSE NO. J-09,
                                 INDRAPRASTH COLONY, SUN CITY, LALGHATI,
                                 DISTRICT BHOPAL (M.P.) (MADHYA PRADESH)

                                                                                         .....RESPONDENTS
                           (STATE BY SHRI MANAS MANI VERMA - GOVERNMENT ADVOCATE)

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

T h e trial in the case is already concluded and the judgment dated 05.01.2024 is passed by learned 11th Additional Sessions Judge, Bhopal In view of the above, nothing survives for adjudication in this petition. Accordingly, the M.Cr.C. is dismissed as infructuous.

                                (VIVEK AGARWAL)       (ADITYA ADHIKARI)
                                     MEMBER              MEMBER
                           ks