Madhya Pradesh High Court
K.K. Sharma vs The State Of Madhya Pradesh on 15 November, 2022
Author: Rohit Arya
Bench: Rohit Arya, Milind Ramesh Phadke
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE ROHIT ARYA
&
HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
CRIMINAL REVISION NO. 1980 OF 2022
BETWEEN:-
VINAY KUMAR GUPTA S/O LATE SHRI RAMBABU
GUPTA, AGED 62 YEARS, OCCUPATION -
GOVERNMENT SERVICE, ADDRESS - OFFICE OF
NAGAR PARISHAD, JD OFFICE, GWALIOR (M.P.)
.....PETITIONER
(BY SHRI F.A.SHAH- ADVOCATE)
AND
THE STATE OF MADHYA PRADESH THROUGH
EOW, DISTRICT GWALIOR
...RESPONDENT
(BY SHRI ANKUR MODY-ADDITIONAL ADVOCATE
GENERAL
MCRC. NO. 23986 OF 2022
BETWEEN:-
A.K.BANSAL S/O LATE SHRI R.B.BANSAL, AGED 60
YEARS, OCCUPATION - SERVICE, R/O
JHUNDPURA, TAHSIL SABALGARH, DISTRICT
2
MORENA (MADHYA PRADESH)
.....PETITIONER
(BY SHRI R.K.SHARMA, SENIOR ADVOCATE WITH
MS. BHAVYA SHARMA- ADVOCATE)
AND
THE STATE OF MADHYA PRADESH THROUGH
ECONOMIC OFFENCES BUREAU, BHOPAL
(MADHYA PRADESH)
...RESPONDENT
(BY SHRI ANKUR MODY-ADDITIONAL ADVOCATE
GENERAL
MCRC NO. 24409 OF 2022
BETWEEN:-
ANIL VERMA S/O LATE SHRI RAMESH CHANDRA
VERMA, AGE:56 YEARS, OCCUPATION : SERVICE,
R/O C-2, R.P. COLONY, TANSEN ROAD, GWALIOR
(MADHYA PRADESH)
.....PETITIONER
(BY SHRI PRASHANT SHARMA- ADVOCATE)
AND
THE STATE OF MADHYA PRADESH THROUGH
ECONOMIC OFFENCE WING, BHOPAL (MADHYA
PRADESH)
...RESPONDENT
3
(BY SHRI ANKUR MODY-ADDITIONAL ADVOCATE
GENERAL
MCRC. NO. 27571 OF 2022
BETWEEN:-
K.K.SHARMA S/O LATE SHRI RAMCHARANLAL
SHARMA, AGE 61 YEARS, OCCUPATION -
SERVICE, R/O 357, NEW HOUSING BOARD
COLONY, MORENA (MADHYA PRADESH)
.....PETITIONER
(BY SHRI VIVEK KHEDKAR- ADVOCATE)
AND
THE STATE OF MADHYA PRADESH THROUGH
ECONOMIC OFFENCE BUREAU, BHOPAL
(MADHYA PRADESH)
...RESPONDENT
(BY SHRI ANKUR MODY-ADDITIONAL ADVOCATE
GENERAL
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Reserved on : 26/09/2022
Date of order : 15/11/2022
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These petitions coming on for hearing this day, JUSTICE
ROHIT ARYA passed the following:
4
ORDER
This matter was heard and reserved on 26/09/2022. However, at the time of dictation, it transpired that further hearing is required in the matter.
Office is directed list these petitions in the next week. A copy of this order be retained in each of the connected petitions.
(Rohit Arya) (Milind Ramesh Phadke)
Judge Judge
(and)
ANAND
SHRIVASTAV
A
2022.11.15
13:28:57
+05'30'