Madhya Pradesh High Court
Rajmani Bais vs The State Of Madhya Pradesh on 1 August, 2023
Author: Dinesh Kumar Paliwal
Bench: Dinesh Kumar Paliwal
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE DINESH KUMAR PALIWAL
ON THE 1 st OF AUGUST, 2023
MISC. CRIMINAL CASE No. 10099 of 2017
BETWEEN:-
RAJMANI BAIS S/O SUNDAR BAIS, AGED ABOUT 46
YE A R S , VILL. KHANTARA PS MAJHOULI SIDHI
(MADHYA PRADESH)
.....APPLICANT
(BY NONE )
AND
THE STATE OF MADHYA PRADESH THR. PS. MAJHOULI
SIDHI (MADHYA PRADESH)
.....RESPONDENTS
(BY MANOJ KUSHWAHA - PANEL LAWYER FOR RESPONDENT /STATE)
This application coming on for orders this day, th e court passed the
following:
ORDER
As per report received through the Principal District and Sessions Judge Sidhi, it is revealed that S.T No.119/2017 (State of M.P. Vs. Ajay Bais and others) with regard to F.I.R. No.35/2017 registered at Police Station Majhouli District Sidhi has been decided on 24.03.2021 and petitioner has already been acquitted of the offence.
As the case has already been decided and petitioner has been acquitted of offence, this petition having been rendered infructuous is dismissed accordingly.
Signature Not Verified Signed by: MANOJ KUMAR LALWANI Signing time: 8/3/2023 11:36:11 AM 2(DINESH KUMAR PALIWAL) JUDGE MKL Signature Not Verified Signed by: MANOJ KUMAR LALWANI Signing time: 8/3/2023 11:36:11 AM