Radharani vs State Of M.P
2021 Latest Caselaw 3174 MP

THE HIGH COURT OF MADHYA PRADESH

Lok Adalat

MCRC-2237-2014 (RADHARANI AND OTHERS Vs STATE OF M.P AND OTHERS)

Through Video Conferencing

Gwalior, Dated : 10/07/2021

None for the applicant.

Shri Seraj Qureshi, Counsel for the State.

This application has been filed under Section 482 of Cr.P.C for

quashment of the proceedings in Cr.A. No. 111/2013 pending before

the Court of ASJ, Ambah, Distt. Morena.

As per office report the aforesaid appeal has been decided by

judgment dated 2.08.2018.

Accordingly, this application is dismissed as infructuous.

     (G.S. Ahluwalia)                                                         (K.S. Tomar)
        Member                                                                 Member
ar


          ABDUR RAHMAN

2021.07.15 11:11:38 +05'30'