Madhya Pradesh High Court
Parle Biscuit Pvt Ltd vs Shri Mukund Jharia on 18 December, 2025
NEUTRAL CITATION NO. 2025:MPHC-JBP:69348
1 MCRC-10212-2015
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE B. P. SHARMA
ON THE 18th OF DECEMBER, 2025
MISC. CRIMINAL CASE No. 10212 of 2015
PARLE BISCUIT PVT LTD AND OTHERS
Versus
SHRI MUKUND JHARIA AND OTHERS
Appearance:
Shri Vaibhav Dharpure - proxy counsel for the petitioners.
ORDER
Learned counsel for the petitioners submits that this petition under Section 482 of CrPC has become infructuous as final order in original case has already been passed.
As original case has already been decided, this petition under Section 482 of CrPC is dismissed as having rendered infructuous.
(B. P. SHARMA) JUDGE @shish Signature Not Verified Signed by: ASHISH KUMAR JAIN Signing time: 12/19/2025 11:05:53 AM