Deepak Nagwanshi vs The State Of Madhya Pradesh
2025 Latest Caselaw 12324 MP

Madhya Pradesh High Court

Deepak Nagwanshi vs The State Of Madhya Pradesh on 13 December, 2025

Author: Vivek Agarwal

Bench: Vivek Agarwal

          NEUTRAL CITATION NO. 2025:MPHC-JBP:67164




                                                               1                           MCRC-17398-2022
                                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 13 th OF DECEMBER, 2025
                                               MISC. CRIMINAL CASE No. 17398 of 2022
                                                        DEEPAK NAGWANSHI
                                                               Versus
                                                   THE STATE OF MADHYA PRADESH
                           Appearance:
                             Parties through their counsel.
                                                                   WITH
                                               MISC. CRIMINAL CASE No. 11117 of 2022
                                                        DEEPAK NAGWANSHI
                                                               Versus
                                                   THE STATE OF MADHYA PRADESH
                           Appearance:
                             Parties through their counsel.

                                                                ORDER

Perused the scrutiny report available on record. These matters were tried in ST No.58/2022 which has been finally decided vide judgment dated 09.06.2023 and, therefore, both these M.Cr.C. are rendered

infructuous.

Accordingly, both these M.Cr.C. are disposed of as having been rendered infructuous.

                                 (VIVEK AGARWAL)                                    (ADITYA ADHIKARI)
                                      MEMBER                                             MEMBER

NEUTRAL CITATION NO. 2025:MPHC-JBP:67164

2 MCRC-17398-2022 MTK