Kamta Prasad vs The State Of Madhya Pradesh
2024 Latest Caselaw 13780 MP

Madhya Pradesh High Court

Kamta Prasad vs The State Of Madhya Pradesh on 11 May, 2024

                                                        1
                            IN    THE     HIGH COURT OF MADHYA PRADESH
                                                AT GWALIOR
                                               BEFORE LOK ADALAT
                                     HON'BLE SHRI JUSTICE RAJENDRA KUMAR-IV
                                                        &
                                      SMT. NIDHI PATANKAR, SENIOR ADVOCATE
                                               ON THE 11 th OF MAY, 2024
                                        MISC. CRIMINAL CASE No. 9600 of 2016

                           BETWEEN:-
                           1.    KAMTA PRASAD S/O SHRI SARJU PRASAD
                                 BAGHEL, AGED ABOUT 46 YEARS, R/O GRAM
                                 TODA THANA THARET DISTRICT DATIA
                                 (MADHYA PRADESH)

                           2.    DEVENDRA S/O KAMTA PRASAD BAGHEL, AGED
                                 ABOUT 18 YEARS, R/O GRAM TODA THANA
                                 THARET DISTRICT DATIA (MADHYA PRADESH)

                           3.    HEMANT S/O KAMTA PRASAD BAGHEL, AGED
                                 ABOUT 24 YEARS, R/O GRAM TODA THANA
                                 THARET DISTRICT DATIA (MADHYA PRADESH)

                           4.    PURAN S/O UTTAM BAGHEL, AGED ABOUT 16
                                 YE A R S , R/O GRAM TODA THANA THARET
                                 DISTRICT DATIA (MADHYA PRADESH)

                           5.    SUNIL S/O TULARAM, AGED ABOUT 19 YEARS, R/O
                                 GRAM TODA THANA THARET DISTRICT DATIA
                                 (MADHYA PRADESH)

                                                                               .....APPLICANTS
                           (NONE )

                           AND
                           1.    THE STATE OF MADHYA PRADESH INCHARGE
                                 POLICE STATION THARET DISTRICT DATIA
                                 (MADHYA PRADESH)

                           2.    SANTOSH SINGH YADAV TATKALIN THANA
                                 INCHARGE DATIA INCHARGE THANA THARET
                                 DISTRICT DATIA (MADHYA PRADESH)

                           3.    PUTTU BAGHEL S/O BAIJU BAGHAL, AGED ABOUT
Signature Not Verified
Signed by: ROHIT SHARMA
Signing time: 28-05-2024
11:16:36 AM
                                                         2
                                   55 YEARS, TODA THANA THARET DISTRICT
                                   DATIA (MADHYA PRADESH)

                                                                                          .....RESPONDENTS
                           (BY SHRI S. S. DHAKAD - ADVOCATE FOR RESPONDENT NO.3 )

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

Learned counsel for respondent no.3 submits that judgment has been passed finally in lower Court. Accordingly, petition under Section 482 of Cr.P.C. has become infructuous.

In view of the above, petition is dismissed as infructuous.

                              (RAJENDRA KUMAR-IV)                               (SMT. NIDHI PATANKAR )
                                     MEMBER                                           MEMBER

                           Rohit