Sarita Dhakad vs The State Of Madhya Pradesh Thr
2021 Latest Caselaw 5310 MP

THE HIGH COURT OF MADHYA PRADESH M.Cr.C.512/2016 Sarita Dhakad 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. 314/2015 registered at Police Station

Maharajpura, 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

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     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,

RAHMAN st=Madhya Pradesh, 2.5.4.20=d604b5a66b413c436e6af99c6fe547304e1bc2 6d2b510cc133f1b56faa63e77b, cn=ABDUR RAHMAN Date: 2021.09.13 17:40:53 -07'00'