VIJAY CHOUDHARY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Sec. 482 of the Cr.P.C. has been filed by the petitioner for modification of a common order dtd. 21/11/2023 passed by this Court in MCRC NO. 57720/2023 AND MCRC.No.17703/2023; whereby the impugned orders dtd. 1/10/2023 and 23/3/2023 passed by the trial Court, has been quashed.

(2.) Counsel for the petitioner has submitted that the charge under Sec. 467 of IPC was framed on 3/4/2023 which was also challenged in MCRC.No.17703/2023.

(3.) Counsel for the respective respondents have not disputed this aspect of the matter.