Madhya Pradesh High Court
Janki Bai vs The State Of Madhya Pradesh on 3 February, 2022
Author: Rohit Arya
1
THE HIGH COURT OF MADHYA PRADESH
Matters Listed On the Board From Sr.No. 115 to 199 Except Sr.
No.119, 138, 145, 195,
Gwalior, dated : 03/02/2022
Shri Rajeev Upadhyay, Shri Sunil Jain, Shri H.K. Shukla, Shri S.K.
Shrivastava, Shri Padam Singh, Shri F.A. Shah, Shri Sanjay Gupta, Shri
Vikas Saxena, Smt. Ami Prabal, Shri Prem Singh Bhadoria, Shri T.C.
Bansal, Shri Sunil Jain, Shri O.P. Mathur, Shri Mahaveer Pathak, Shri L.S.
Chauhan, Shri J.P. Mishra, Shri Jitendra Kumar Sharma, Shri Rajendra
Jain, Shri Rajiv Sharma, Shri Mayank Bajpai, Shri S.K. Saxena, Shri
Rishikesh Bohare, Shri Vijay Dutt Sharma, Shri Ajay Singh Rathore, Shri
Pramod Kumar Pachori, Shri Arvind Kumar Verma, Shri Shishir Kumar
Saxena, Shri Ankur Maheswari, Shri Shiv Pratap Singh Kushwaha, Shri R.
K. Soni, Shri Sanjay Gupta, Shriu Lakhpat Singh Chauhan, Shri R.P. Singh
Kaurav, Shri Anil Kumar Mishra, Shri Arun Kushwaha, Shri J.S.
Kushwaha, Shri Babu Lal Kushwaha, Shri Arun Kumar Pateriya, Shri
Kuldeep Thapak, Shri Rajiv Raghuvanshi, Shri Shishir Kumar Saxena, Shri
Dharmendra Nayak, Shri Sushil Goswami, Shri Deo Krishna Katare, Shri
Awadhesh Pratap Singh, Shri Satyendra Singh Rajput, Shri Shashank
Indapurkar, Shri D.R. Sharma, Shri Jagdish Singh, Shri Sanjay Kumar
Bahirani, Shri Ganesh Mal Soni, Shri Mukesh Sharma, Shri Abhishek
Sharma, Shri Rajiv Jain, Shri Jag Mohan Shrivastava, Shri Umesh Kumar
Bohare, Shri Yash Sharma, Shri Ravi Dwivedi, Shri D.S. Kushwaha, Shri
S.K. Shrivastava, Shri Sankalp Sharma, Shri Atul Gupta, Shri Arvind
Kumar Dwivedi, Shri Pankaj Sharma, Shri Ashok Kumar Ahirwar, Shri
Ashok Jain, Shri D.P. Singh, Shri Rajiv Goyal, learned counsel for
2
THE HIGH COURT OF MADHYA PRADESH
Matters Listed On the Board From Sr.No. 115 to 199 Except Sr.
No.119, 138, 145, 195,
petitioner(s)/applicant(s).
Shri B.S. Gaur, learned Panel Lawyer for respondent(s)/State.
The aforesaid matters are taken up for consideration.
Upon perusal of record of each case, it appears that the instant
proceedings have rendered infructuous in the light of the status/office
report available on record, details whereof are as under:
S.No. Case No. Remarks as per Status/Office Report
115 MCRC-3251-2012 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings
(RCT/2401365/2012) concluded vide
judgment dated 04/01/2017.
116 MCRC-7088-2012 Petition, under Section 482 Cr.P.C., for
quashment of FIR. Impugned proceedings
(RCT/719/2012) concluded vide judgment
dated 19/04/2018.
117 MCRC-7728-2012 Petition, under Section 482 Cr.P.C., for
quashment of order dated 15/02/2011 by
which cognizance has been taken by trial
Court against petitioner and entire
consequential criminal proceedings
pending before the trial Court in Criminal
Case No.149/2011. Impugned proceedings
(RCT/149/2011) concluded vide judgment
dated 20/09/2014.
118 MCRC-8160-2012 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings
(RCT/402458/2011) concluded vide
THE HIGH COURT OF MADHYA PRADESH
Matters Listed On the Board From Sr.No. 115 to 199 Except Sr.
No.119, 138, 145, 195,
judgment dated 07/08/2019.
119.1 MCRC-9901-2012 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings
(ST/454/2015) concluded vide judgment
dated 28/06/2019.
120 MCRC-9375-2012 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings
(RCT/701622/2013) concluded vide
judgment dated 31/05/2018.
121 MCRC-9431-2012 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings
(RCT/9168/2012) concluded vide judgment
dated 13/02/2017.
122 MCRC-2219-2013 Petition, under Section 482 Cr.P.C., for
quashment of order of framing of charge
dated 16/04/2007 passed by trial Court in
Criminal Case No.44/2008 and entire
consequential proceedings. Impugned
proceedings (RCT/44/2008) concluded
vide judgment dated 31/03/2015.
123 MCRC-4493-2013 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings (SC
DOCT/700051/2013) concluded vide
judgment dated 05/03/2020.
124 MCRC-5006-2013 Petition, under Section 482 Cr.P.C., for
quashment of order dated 24/02/2012
passed in Private Complaint No.541/2012
THE HIGH COURT OF MADHYA PRADESH
Matters Listed On the Board From Sr.No. 115 to 199 Except Sr.
No.119, 138, 145, 195,
by which cognizance has been taken
against petitioner. Impugned proceedings
(RCT No.541/2012) concluded vide
judgment dated 25/04/2019.
125 MCRC-5598-2013 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings
(ST/319/2013) concluded vide judgment
dated 24/02/2020.
126 MCRC-9272-2013 Petition, under Section 482 Cr.P.C. for
quashment of FIR and entire consequential
proceedings as well as for direction to
police to conduct investigation pursuant to
FIR filed by applicant against complainant.
Impugned proceedings (ST/92/2015 &
ST/404/2013) concluded vide judgments
dated 12/07/2021.
127 MCRC-9662-2013 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings
(ST/105/2015) concluded vide judgment
dated 21/01/2022.
128 MCRC-10854-2013 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings
(ST/300365/2012) concluded vide
judgment dated 28/01/2014.
129 MCRC-1242-2014 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings
(ST/100122/2015) concluded vide
THE HIGH COURT OF MADHYA PRADESH
Matters Listed On the Board From Sr.No. 115 to 199 Except Sr.
No.119, 138, 145, 195,
judgment dated 30/10/2018.
130 MCRC-4506-2014 Petition, under Section 482 Cr.P.C., for
quashment of FIR and further entire
consequential proceedings. Impugned
proceedings (RCT/700228/2015)
concluded vide judgment dated
24/07/2021.
131 MCRC-8508-2014 Petition, under Section 482 Cr.P.C., for
quashment of FIR, investigation, charge-
sheet and entire consequential proceedings.
Impugned proceedings (RCT/2550/2014)
concluded vide judgment dated
30/12/2015.
131.1 MCRC-10268-2014 Petition, under Section 482 Cr.P.C., for
transferring the Criminal Case
No.0000/2014 (RCT/2550/2014) from the
Court of CJM, Morena to CJM, Gwalior.
Impugned proceedings
(RCT/1502550/2014) concluded vide order
dated 30/12/2015.
132 MCRC-8647-2014 Petition, under Section 482 Cr.P.C., for
quashment of FIR. Impugned proceedings
(ST/6400016/2015) concluded vide order
dated 30/08/2017.
133 MCRC-9211-2014 Petition, under Section 482 Cr.P.C., for
quashment of FIR, charge-sheet and entire
consequential proceedings. Impugned
proceedings (RCT/300647/2013)
concluded vide judgment dated
26/03/2021.
134 MCRC-11408-2014 Petition, under Section 482 Cr.P.C., for
THE HIGH COURT OF MADHYA PRADESH
Matters Listed On the Board From Sr.No. 115 to 199 Except Sr.
No.119, 138, 145, 195,
quashment of FIR and entire consequential
proceedings. Impugned proceedings (SC
ATR/200132/2015) concluded vide
judgment dated 14/01/2022.
135 MCRC-11645-2014 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings
(ST/282/2014) concluded vide judgment
dated 17/12/2021.
136 MCRC-346-2015 Petition, under Section 482 Cr.P.C., for
quashment of order dated 10/12/2014 and
entire consequential proceedings in
Criminal Case No.115/2012 (SC NIA No.
115/2012). Impugned proceedings (SC
NIA/1200115/2012) concluded vide
judgment dated 07/05/2019.
137 MCRC-390-2015 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings
(ST/144/2015) concluded vide judgment
dated 16/12/2021.
139 MCRC-1496-2015 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings
(ST/100346/2015) concluded vide
judgment dated 15/07/2019.
140 MCRC-6291-2015 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings
(RCT/2403131/2010) concluded vide
judgment dated 17/09/2021.
THE HIGH COURT OF MADHYA PRADESH
Matters Listed On the Board From Sr.No. 115 to 199 Except Sr.
No.119, 138, 145, 195,
141 MCRC-7155-2015 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings
(SCATR/200076/2015) concluded vide
judgment dated 27/09/2017.
142 MCRC-7988-2015 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings
(RCT/13076/2015) concluded vide
judgment dated 13/09/2021.
143 MCRC-9939-2015 Petition, under Section 482 Cr.P.C., against
order dated 20/08/2015 of framing of
charge passed by trial Court in Special
Session Trial No.71/2015. Impugned
proceedings (SC ATR/200071/2015)
concluded vide judgment dated
23/08/2017.
144 MCRC-10249-2015 Petition, under Section 482 Cr.P.C., for
quashment of order dated 9/7/2015 passed
by trial Court in Private Complaint by
which the application under Section 156(3)
Cr.P.C. was allowed, FIR and entire
consequential proceedings. Impugned
proceedings (ST/400070/2016) concluded
vide judgment dated 09/08/2021.
146 MCRC-12758-2015 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings
(SC/2900051/2016) concluded vide
judgment dated 08/12/2018
147 MCRC-13353-2015 Petition, under Section 482 Cr.P.C., for
THE HIGH COURT OF MADHYA PRADESH
Matters Listed On the Board From Sr.No. 115 to 199 Except Sr.
No.119, 138, 145, 195,
quashment of FIR and entire consequential
proceedings. Impugned proceedings
(ST/100332/2015) concluded vide
judgment dated 24/02/2018.
148 MCRC-1456-2016 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings
(RCT/497/2016) concluded vide judgment
dated 04/09/2017.
149 MCRC-2324-2016 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings
(ST/76/2016) concluded vide judgment
dated 18/11/2021.
150 MCRC-3037-2016 Petition, under Section 482 Cr.P.C., for
quashment of FIR, charge-sheet and entire
consequential proceedings. Impugned
proceedings (MJCR/900233/2015)
concluded vide judgment dated 21/03/2016.
151 MCRC-4122-2016 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings
(RCT/7004369/2016) concluded vide
judgment dated 12/04/2017.
152 MCRC-7633-2016 Petition, under Section 482 Cr.P.C., for
quashment of FIR, charge-sheet and entire
consequential proceedings. Impugned
proceedings (ST/500064/2016) concluded
vide judgment dated 03/11/2017.
153 MCRC-8917-2016 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
THE HIGH COURT OF MADHYA PRADESH
Matters Listed On the Board From Sr.No. 115 to 199 Except Sr.
No.119, 138, 145, 195,
proceedings. Impugned proceedings
(RCT/402300/2014) concluded vide order
dated 24/06/2019.
154 MCRC-9361-2016 Petition, under Section 482 Cr.P.C., for
quashment of FIR. Impugned proceedings
(RCT/100287/2016) concluded vide
judgment dated 05/03/2019.
155 MCRC-9956-2016 Petition, under Section 482 Cr.P.C., for
quashment of FIR on the basis of
compromise. Impugned proceedings (SC
ATR/200200/2016) concluded vide
judgment dated 14/01/2020.
156 MCRC-10865-2016 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings
(SC/1200136/2016) concluded vide order
dated 01/02/2017.
157 MCRC-10870-2016 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings
(RCT/4104815/2015) concluded vide
judgment dated 25/08/2021.
158 MCRC-10879-2016 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings
(RCT/4509368/2012) concluded vide
judgment dated 09/01/2018.
159 MCRC-11977-2016 Petition, under Section 482 Cr.P.C. for
quashment of criminal case [SST
No.02/2014] pending before the trial Court.
Impugned proceedings (SST No.02/2014)
THE HIGH COURT OF MADHYA PRADESH
Matters Listed On the Board From Sr.No. 115 to 199 Except Sr.
No.119, 138, 145, 195,
concluded vide judgment dated 19/06/2017.
160 MCRC-13136-2016 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings (MJC
R/2500264/2016) concluded vide judgment
dated 09/09/2017 in Lok adalat.
161 MCRC-13493-2016 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings
(RCT/702452/2015) concluded vide
judgment dated 23/10/2019.
162 MCRC-13833-2016 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings
(RCT/1794/2016) concluded vide judgment
dated 22/01/2019.
163 MCRC-14378-2016 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings
(RCT/8888/2016) concluded vide judgment
dated 11/10/2018.
164 MCRC-7-2017 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings
(ST/500167/2016) concluded vide order
dated 26/05/2020.
165 MCRC-152-2017 Petition, under Section 482 Cr.P.C., for
quashment of FIR, charge-sheet and final
report. Impugned proceedings (SC
ATR/200189/2016) concluded vide
judgment dated 01/11/2021.
THE HIGH COURT OF MADHYA PRADESH
Matters Listed On the Board From Sr.No. 115 to 199 Except Sr.
No.119, 138, 145, 195,
166 MCRC-886-2017 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings
(ST/182/2017) concluded vide judgment
dated 12/07/2018.
167 MCRC-1806-2017 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings (SC
ATR/14/2017) concluded vide judgment
dated 13/02/2019.
168 MCRC-3859-2017 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings on the basis of compromise.
Impugned proceedings (ST/214/2017)
concluded vide judgment dated 14/12/2018.
169 MCRC-4877-2017 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings
(ST/70/2016) concluded vide judgment
dated 16/11/2021.
170 MCRC-5112-2017 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings (SC
DOCT/17/2016) concluded vide judgment
dated 29/07/2021.
171 MCRC-5303-2017 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings
(RCT/2203/2017) concluded vide judgment
dated 22/02/2018.
172 MCRC-5394-2017 Petition, under Section 482 Cr.P.C., for
THE HIGH COURT OF MADHYA PRADESH
Matters Listed On the Board From Sr.No. 115 to 199 Except Sr.
No.119, 138, 145, 195,
quashment of FIR and entire consequential
proceedings. Impugned proceedings
(ST/121/2019) concluded vide judgment
dated 06/09/2019.
173 MCRC-6731-2017 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings
(RCT/2158/2016) concluded vide judgment
dated 06/02/2018.
174 MCRC-7877-2017 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings
(ST/163/2017) concluded vide judgment
dated 09/08/2018.
175 MCRC-8083-2017 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings
(RCT/351/2017) concluded vide judgment
dated 19/12/2019.
176 MCRC-9437-2017 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings
(RCT/294/2017) concluded vide judgment
dated 30/12/2021.
177 MCRC-9486-2017 Petition, under Section 482 Cr.P.C., for
quashment of FIR and charge-sheet.
Impugned proceedings (RCT/1087/2017)
concluded vide judgment dated 09/01/2018.
178 MCRC-9622-2017 Petition, under Section 482 Cr.P.C., for
quashment of FIR, investigation and entire
consequential proceedings. Impugned
THE HIGH COURT OF MADHYA PRADESH
Matters Listed On the Board From Sr.No. 115 to 199 Except Sr.
No.119, 138, 145, 195,
proceedings (RCT/847/2017) concluded
vide order dated 14/12/2019 in Lok Adalat.
179 MCRC-9629-2017 Petition, under Section 482 Cr.P.C., for
quashment of FIR and charge-sheet.
Impugned proceedings
(RCT/300326/2013) concluded vide
judgment dated 19/06/2018.
180 MCRC-9877-2017 Petition, under Section 482 Cr.P.C., for
quashment of FIR. Impugned proceedings
(Criminal Case No.1564/2017) concluded
vide judgment dated 06/01/2022.
181 MCRC-10153-2017 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings
(RCT/5801/2017) concluded vide judgment
dated 27/11/2021.
182 MCRC-10816-2017 Petition, under Section 482 Cr.P.C., for
quashment of FIR, charge-sheet and entire
consequential proceedings. Impugned
proceedings (RCT/667/2017) concluded
vide judgment dated 11/09/2021.
183 MCRC-10870-2017 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings
(RCT/2725/2017) concluded vide judgment
dated 01/03/2018.
184 MCRC-23182-2017 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
criminal proceedings. Impugned
proceedings (ST/19/2018) concluded vide
judgment dated 09/12/2019.
THE HIGH COURT OF MADHYA PRADESH
Matters Listed On the Board From Sr.No. 115 to 199 Except Sr.
No.119, 138, 145, 195,
185 MCRC-24417-2017 Petition, under Section 482 Cr.P.C. for
quashment of order of framing of charge
dated 03/11/2017 passed by trial Court in
Criminal Case No.521/2011. Impugned
Proceedings (Criminal Case No.521/2011)
concluded vide judgment dated 25/09/2019.
186 MCRC-605-2018 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings
(ST/419/2017) concluded vide judgment
dated 16/09/2021.
187 MCRC-03179-2018 Petition, under Section 482 Cr.P.C., for
quashment of FIR, charge-sheet and entire
consequential proceedings. Impugned
proceedings (ST/2900159/2016) concluded
vide judgment dated 06/07/2018.
188 MCRC-21726-2018 Petition, under Section 482 Cr.P.C., for
quashment of FIR and charge-sheet.
Impugned proceedings (SC ATR/96/2018)
concluded vide judgment dated 11/10/2021.
189 MCRC-28753-2018 Petition, under Section 482 Cr.P.C., for
quashment of FIR, charge-sheet and entire
consequential proceedings. Impugned
proceedings (RCT/83/2018) concluded
vide judgment dated 26/09/2018.
190 MCRC-28981-2018 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings
(RCT/289/2018) concluded vide judgment
dated 11/02/2019.
191 MCRC-51648-2018 Petition, under Section 482 Cr.P.C., for
THE HIGH COURT OF MADHYA PRADESH
Matters Listed On the Board From Sr.No. 115 to 199 Except Sr.
No.119, 138, 145, 195,
quashment of FIR and entire consequential
proceedings. Impugned proceedings
(RCT/59/2019) concluded vide judgment
dated 05/10/2019.
192 MCRC-40638-2019 Petition, under Section 482 Cr.P.C., for
transferring the Case MJCR/179/2018 from
the Court of JMFC, Guna to District Court
Indore. Impugned proceedings (MJC
R/179/2018) concluded vide order dated
11/12/2021 passed in Lok Adalat.
193 MCRC-41035-2019 Petition, under Section 482 Cr.P.C. for
quashment of entire criminal proceedings
pending before the Trial Court in
Complaint Case No.42/2018 (SC
NIA/42/2018). Impugned proceedings (SC
NIA/42/2018) concluded vide order dated
20/01/2022.
194 MCRC-43819-2019 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings
(RCT/439/2020) concluded vide judgment
dated 23/01/2021.
196 MCRC-7161-2020 Petition, under Section 482 Cr.P.C., against
order dated 24/10/2019 passed by trial
Court, by which the petitioners have been
arrayed as accused by allowing the
application under Section 319 Cr.P.C
moved by the prosecution. Impugned
proceedings (ST No.81/2016) concluded
vide judgment dated 23/11/2021.
197 MCRC-39926-2020 Petition, under Section 482 Cr.P.C., for
THE HIGH COURT OF MADHYA PRADESH
Matters Listed On the Board From Sr.No. 115 to 199 Except Sr.
No.119, 138, 145, 195,
quashment of FIR and entire consequential
proceedings. Impugned proceedings
(RCT/2916/2021) concluded vide judgment
dated 07/04/2021.
198 MCRC-53485-2020 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings
(RCT/2369/2021) concluded vide judgment
dated 16/03/2021.
199 MCRC-18537-2021 Petition, under Section 482 Cr.P.C., for
quashment of FIR, charge-sheet and entire
consequential proceedings. Impugned
proceedings (RCT/1566/2019) concluded
vide judgment dated 14/09/2021.
In view of the aforesaid, these matters stand dismissed having been
rendered infructuous.
A copy of this order be retained in each of the connected matters .
(Rohit Arya)
Judge
(Dubey)
SUNEE
Digitally signed by SUNEEL DUBEY
DN: c=IN, o=HIGH COURT OF MADHYA
PRADESH BENCH GWALIOR, ou=HIGH
COURT OF MADHYA PRADESH BENCH
GWALIOR, postalCode=474001,
L
st=Madhya Pradesh,
2.5.4.20=157244b0239a6fd662b29b00a
11fc66a5e160f585aa7a92425f380d476b
32818,
pseudonym=046B231C591E29491F36A
DUBEY
BD156EBF3A713937186,
serialNumber=4009CAE962958E019AD
DF04E87EFD5C07FA5D0C38532D550F6
1B55401A275B8C, cn=SUNEEL DUBEY
Date: 2022.02.08 18:05:33 -08'00'
