Madhya Pradesh High Court
Anil Parwani vs Kartaar Makhija (Dead) Thruogh Lrs ... on 23 April, 2024
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE GURPAL SINGH AHLUWALIA
ON THE 23 rd OF APRIL, 2024
MISC. CRIMINAL CASE No. 8132 of 2024
BETWEEN:-
ANIL PARWANI S/O SHRI INDRALAL, AGED ABOUT 34
YEARS, R/O MANA CAMPS BESIDE SHIVAM CLOTHS
HOUSE SINDHIBASTI BURHANPUR (MADHYA
PRADESH)
.....APPLICANT
(BY SHRI UJJWAL VAIDHYA - ADVOCATE)
AND
1. KARTAAR MAKHIJA (DEAD) THROUGH LRS.
RAHUL MAKHIJA S/O SHRI TAHALRAM, AGED
ABOUT 55 YEARS, R/O MEDHANA CAMPUS NEAR
SABJI MANDI SINDHI BASTI DISTRICT
BURHANPUR (MADHYA PRADESH)
2. THE STATE OF M.P. THROUGH DISTRICT
MAGISTRATE DISTRICT BURHANPUR (MADHYA
PRADESH)
.....RESPONDENTS
(RESPONDENT NO.2 BY SHRI MOHAN SAUSARKAR - GOVT. ADVOCATE)
This application coming on for admission this day, the court passed the
following:
ORDER
This application under section 482 Cr.P.C. has been filed seeking the following reliefs :-
i) That it is, therefore, most humbly prayed that this Honourable Court may kindly be pleased to exercise inherent powers under section 482 Cr.P.C. quash the order dated 7.2.2024 (Annexure A/1) passed in Criminal Appeal No.57/2023 and kindly allow the application of the applicant under section 391 Cr.P.C. filed before Signature Not Verified Signed by: HEMANT SARAF Signing time: 23-04-2024 19:15:19 2 the lower appellate court.
ii) Any other relief which this Honourable Court deems just and proper in the facts and circumstances of the case may kindly be issued in favour of the applicant.
At the outset, counsel for the applicant seeks permission of this court to withdraw this application with liberty to raise all the defences which may be available to the applicant in the trial.
With aforesaid liberty, the application is dismissed as withdrawn.
(G.S. AHLUWALIA) JUDGE HS Signature Not Verified Signed by: HEMANT SARAF Signing time: 23-04-2024 19:15:19