Madhya Pradesh High Court
Shivraj Singh Chouhan vs Vivek Krishna Tankha on 25 October, 2024
Author: Sanjay Dwivedi
Bench: Sanjay Dwivedi
1
MCrC No.14026/2024
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE SANJAY DWIVEDI
ON THE 25th OF OCTOBER, 2024
MISC. CRIMINAL CASE NO.14026/2024
SHIVRAJ SINGH CHOUHAN AND OTHERS
VS.
VIVEK KRISHNA TANKHA
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Appearance:
Applicants by Shri Surendra Singh - Senior Advocate with Shri
Akshat Arjariya - Advocate, Shri Rohan Harne - Advocate and Shri
Karnik Jaggi - Advocate.
Respondent by Shri Kapil Sibbal - Senior Advocate with Shri H.S.
Chhabra - Advocate and Shri Shivendra Pandey - Advocate.
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Reserved on: 21.09.2024
Pronounced on: 25.10.2024
ORDER
With the consent of learned counsel for the rival parties, the matter was heard on 21.09.2024 at length and today the order is being pronounced.
2. Of a note, in connected petition bearing M.Cr.C.No.12558/2024, an order has been pronounced today, in which, the relief of quashing the complaint registered by the trial Court was sought. That petition has been dismissed by this court by passing a 2 MCrC No.14026/2024 detailed order. Since that petition is dismissed and the trial will go-on as per the law, therefore, the relief claimed in this petition becomes redundant.
3 In view of the above, this petition is dismissed.
(SANJAY DWIVEDI) JUDGE sudesh SUDESH KUMAR SHUKLA 2024.10.25 17:21:13 +05'30'