Gopali @ Neetesh vs The State Of Madhya Pradesh
2021 Latest Caselaw 5306 MP

THE HIGH COURT OF MADHYA PRADESH M.Cr.C.276/2016 Gopali @ Nitesh v. State of M.P and Anr.

Lok Adalat Through Video Conferencing

Gwalior, Dated :11.9.2021

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

quashing the FIR in Crime No. 94/2014 registered at Police Station

Bijoli, Distt. Gwalior.

A report has been received that final judgment has been passed

and the applicant has been acquitted.

Accordingly, this application is dismissed as infructuous.

         (G.S. Ahluwalia)                                                                             (N.K. Gupta)
             Member                                                                                     Member

ar


     ABDUR

Digitally signed by ABDUR RAHMAN DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh,

RAHMAN 2.5.4.20=d604b5a66b413c436e6af99c6fe547304 e1bc26d2b510cc133f1b56faa63e77b, cn=ABDUR RAHMAN Date: 2021.09.13 16:25:26 -07'00'