Madhya Pradesh High Court
Raghvendra Sharma vs M.P.M.K.V.V. Com Ltd. on 24 January, 2022
Author: Rohit Arya
1
THE HIGH COURT OF MADHYA PRADESH
Matters Listed On the Board From Sr.No. 83 to 177 Except Sr.
No.106, 121, 161 & 173
Gwalior, dated : 24.01.2022
S/Shri Anand Bhardwaj, Shri K.G. Sharma, Shri D.S. Raghuvanshi,
Shri R.S. Yadav, Shri S.C. Shivhare, Shri A. K. Dwivedi, Shri D.S. Tomar,
Shri Sushant Tiwari, Shri D. S. Niranjan, Shri S.K. Sharma, Shri Arman
Ali, Shri Tapendra Sharma, Shri Rajkumar Joshi, Shri Nirmal Sharma, Shri
Dharmendra Nayak, Shri Ravi Dwivedi, Shri Vivek Khedkar, Shri Amit
Lahoti, Shri Pradeep Katare, Shri Mukesh Kulshreshtha, Shri Sanjay
Bahirani, Shri Atul Gupta, Shri Pawan Vijaywargiya, Shri Sunil Soni, Shri
Sugam Gupta, Shri V. K. Sharma, Shri R.S. Ghuraiya, Shri Pankaj Saxena,
Shri V.D. Sharma, Shri V.K. Mishra, Shri J.P. Mishra, Shri H.S. Sisodia,
Shri H.K. Shukla, Shri Ashutosh Pandey, Shri J.S. Kushwaha, Shri Arun
Kumar Pateriya, Shri S.S. Kushwaha, Shri S.K. Shrivastava, Shri Prashant
Sharma, Shri Shriniwas Dubey, Shri P.S. Bhadouria, Shri Mukesh Sharma,
Shri A.K. Upadhyay, Shri B. K. Agarwal, Shri V.K. Agarwal, Shri K.G.
Singh, Shri Rajiv Sharma, Shri Mahesh Goyal, Shri Ashok Jain, Shri
Rajmani Bansal, Shri Arpit Agarwal, Shri P.K. Maheswari, Shri Sanjay
Singh, Shri S.S. Gautam, Shri D.K. Pathak, Shri R.G. Sharma, Shri Anand
Purohit, Shri Umesh Kumar Bohare, Shri Anshu Gupta, Shri Rishikesh
Bohare, Shri Arshad Ali, Shri B.P. Sharma, Shri Mahesh Goyal, Shri A.R.
Shivhare, Shri Ankur Maheswari, Shri Ranjeet Khanviklar, Shri D.K.
Katare, Shri S.M. Bhan, Shri Chetan Kanungo, Shri G.K. Sachdeva, Shri
R. G. Sharma, Shri R.K. Soni, Shri Prashant Sharma, Shri V.S. Bhadoria,
learned counsel for the petitioners.
Shri D.D. Bansal, learned Public Prosecutor/Govt. Advocate for
2
THE HIGH COURT OF MADHYA PRADESH
Matters Listed On the Board From Sr.No. 83 to 177 Except Sr.
No.106, 121, 161 & 173
respondent(s)/State in cases at S.No.124, 127, 157 & 164.
Shri B.S. Gaur, learned Panel Lawyer for respondent(s)/State in all
cases except at S.No.124, 127, 157 & 164.
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
83 WP-7878-2013 Petitioner/defendant is before this Court
u/Art.227 of the Constitution against order
dated 26/09/2013 passed by the trial Court
rejecting his application under Order 6
Rule 17 r/W 151 CPC. Impugned
proceedings [Misc. Civil Appeal
No.06/2013] concluded vide order dated
29/06/2016.
84 CRR-825-2014 Criminal Revision, under Section 397, 401
of Cr.P.C. against order of framing of
charge dated 17/07/2014 passed by trial
Court in Criminal Case No.312/2012.
Impugned Proceedings (Criminal Case
No.1100312/2012) concluded vide
judgment dated 30/08/2018.
85 CRR-65-2015 Criminal Revision, under Section 397, 401
of Cr.P.C. against order of framing of
charge dated 26/11/2014 passed by trial
Court in ST No.617/2014. Impugned
Proceedings (ST No.617/2014) concluded
vide judgment dated 20/02/2020.
3
THE HIGH COURT OF MADHYA PRADESH
Matters Listed On the Board From Sr.No. 83 to 177 Except Sr.
No.106, 121, 161 & 173
86 CRR-803-2015 Criminal Revision, under Section 397, 401
of Cr.P.C. against order of framing of
charge dated 8/7/2015 passed by trial Court
in ST No.209/2015. Impugned Proceedings
(ST No.209/2015) concluded vide
judgment dated 18/11/2019.
87 CRR-959-2015 Criminal Revision, under Section 397, 401
of Cr.P.C. against order of framing of
charge dated 10/09/2015 passed by trial
Court in Criminal Case No.5183/2015.
Impugned Proceedings (RCT
No.5183/2015) concluded vide order dated
10/08/2021.
88 WP-2370-2015 Petitioners/plaintiffs are before this Court
u/Art.227 of the Constitution against order
dated 27/03/2015 passed by trial Court in
Misc. Civil Appeal No.25/2014 as well as
order dated 6/12/2015 passed by the trial
Court in Civil Suit No.7A/2014. Impugned
proceedings [Civil Suit No.7A/2014]
concluded vide order dated 10/03/2016.
89 WP-8465-2015 Petitioners/plaintiffs are before this Court
u/Art.227 of the Constitution against order
dated 19/11/2015 passed by the trial Court
allowing the application filed by
respondents/defendants under Order 7 Rule
11 CPC. Impugned proceedings [Civil Suit
No.2A/2015] concluded vide order dated
23/04/2016 in Lok Adalat.
90 CRR-457-2016 Criminal Revision, under Section 397, 401
of Cr.P.C. against order of framing of
4
THE HIGH COURT OF MADHYA PRADESH
Matters Listed On the Board From Sr.No. 83 to 177 Except Sr.
No.106, 121, 161 & 173
charge dated 03/03/2016 passed by trial
Court in SST No.22/2016. Impugned
Proceedings (SST No.200022/2016)
concluded vide judgment dated 3/11/2018.
91 CRR-1015-2016 Criminal Revision, under Section 397, 401
of Cr.P.C. for quashment of order of
framing of charge dated 12/08/2016 passed
by trial Court in ST No.210/2016.
Impugned Proceedings (ST No.210/2016)
concluded vide judgment dated
29/06/2018.
92 CRR-1024-2016 Criminal Revision, under Section 397, 401
of Cr.P.C. against order of framing of
charge dated 26/09/2016 passed by trial
Court in ST No.213/2016. Impugned
Proceedings (ST No.213/2016) concluded
vide judgment dated 17/04/2017.
93 WP-5037-2016 Petitioner/defendant is before this Court
u/Art.227 of the Constitution against the
order dated 5/4/2016 passed by the trial
court dismissing his application filed under
Order 1 Rule 10(2) r/W 151 CPC.
Impugned proceedings [MJC No.2/2014]
concluded vide order dated 2/12/2016.
94 WP-8731-2016 Petitioner/defendant is before this Court
u/Art.227 of the Constitution against order
dated 22/11/2016 passed by the trial Court
fixing the case for plaintiff evidence.
Impugned proceedings [RCS No.4A/2001]
concluded vide order dated 5/10/2021.
95 WP-8866-2016 Petitioners/defendants are before this Court
u/Art.227 of the Constitution against order
5
THE HIGH COURT OF MADHYA PRADESH
Matters Listed On the Board From Sr.No. 83 to 177 Except Sr.
No.106, 121, 161 & 173
dated 7/11/2016 passed by the trial Court
rejecting their application filed under Order
7 Rule 11 CPC. Impugned proceedings
[RCSA/1300156/2016] concluded vide
order dated 30/04/2019.
96 CRR-396-2017 Criminal Revision, under Section 397, 401
of Cr.P.C. against order of framing of
charge dated 23/01/2017 passed by trial
Court in SST No.206/2016. Impugned
Proceedings (SC ATR No.206/2016)
concluded vide judgment dated
25/10/2018.
97 MP-665-2018 Petitioner/plaintiff is before this Court
u/Art.227 of the Constitution against the
order dated 23/01/2018 passed by the trial
court rejecting his application filed under
Order 6 Rule 17 CPC. Impugned
proceedings [RCSA/3/2014] concluded
vide order dated 22/07/2019.
98 MP-911-2018 Petitioner/plaintiff is before this Court
u/Art.227 of the Constitution against the
order dated 8/2/2018 passed by the trial
court rejecting his application filed under
Order 18 Rule 3-A CPC. Impugned
proceedings [RCSA/5/2013] concluded
vide order dated 01/12/2018.
99 MP-1386-2018 Petitioners/plaintiffs are before this Court
u/Art.227 of the Constitution against the
order dated 24/02/2018 passed by the trial
court dismissing their application filed
under Order 26 Rule 9 CPC. Impugned
6
THE HIGH COURT OF MADHYA PRADESH
Matters Listed On the Board From Sr.No. 83 to 177 Except Sr.
No.106, 121, 161 & 173
proceedings [RCSA/200029/2015]
concluded vide order dated 11/12/2021 in
Lok Adalat.
100 MP-5712-2019 Petitioners/defendants are before this Court
u/Art.227 of the Constitution against taking
of certain documents on record by the trial
Court which were filed during cross-
examination of defendant No.1. Impugned
proceedings [Civil Suit No.205/2017]
concluded vide judgment dated
07/03/2020.
101 MP-5761-2019 Petitioner is before this Court u/Art.227 of
the Constitution against the order dated
04/07/2019 passed by the trial court
dismissing his application filed under
Section 151 CPC. Impugned proceedings
[MJC/1/2019] concluded vide judgment
dated 08/02/2020.
102 MP-6143-2019 Petitioner is before this Court u/Art.227 of
the Constitution against the order dated
24/10/2019 passed by the trial court
allowing the application filed by
respondents under Order 16 Rule 1(2)
CPC. Impugned proceedings
[RCSA/1/2018] concluded vide judgment
dated 30/01/2020.
103 MP-6726-2019 Petitioner/defendant is before this Court
u/Art.227 of the Constitution against the
order dated 05/12/2019 passed by the trial
court dismissing his application filed under
Section 10 CPC and allowing the plaintiffs'
7
THE HIGH COURT OF MADHYA PRADESH
Matters Listed On the Board From Sr.No. 83 to 177 Except Sr.
No.106, 121, 161 & 173
application under Order 6 Rule 17 CPC
and Order 7 Rule 14 CPC. Impugned
proceedings [RCSA/700011/2012]
concluded vide judgment dated
26/11/2021.
104 MP-3060-2020 Petitioner before this Court u/Art.227 of
the Constitution against the order dated
16/10/2020 passed by the trial court
dismissing his application filed under
Section 148 &151 CPC. Impugned
proceedings [RCSA/13/2019] concluded
vide order dated 27/03/2021.
105 CRR-150-2021 Criminal Revision, under Section 397, 401
of Cr.P.C. against order of framing of
charge dated 11/01/2021 passed by trial
Court in ST No.425/2020. Impugned
Proceedings (ST No.425/2020) concluded
vide judgment dated 23/07/2021.
107 MCRC-4033-2010 Petition, under Section 482 Cr.P.C. against
order dated 11/03/2010 passed by Sessions
Judge, Guna in CRR No.NIL/2009 as well
as order dated 20/05/2008 passed by CJM,
Guna in Criminal Case No.1129/2007.
Impugned Proceedings (RCT
No.1129/2007) concluded vide judgment
dated 07/11/2012.
108 MCRC-3139-2012 Petition, under Section 482 Cr.P.C. for
quashment of FIR, charge-sheet and entire
consequential proceedings. Impugned
proceedings (ST No.340/2012) concluded
vide judgment dated 23/05/2013.
109 MCRC-4228-2012 Petition, under Section 482 Cr.P.C. for
8
THE HIGH COURT OF MADHYA PRADESH
Matters Listed On the Board From Sr.No. 83 to 177 Except Sr.
No.106, 121, 161 & 173
quashment of order dated 08/12/2011 and
further proceedings of criminal complainat
No.11468/2011. Impugned proceedings
(RCT/11468/2011) concluded vide
judgment dated 29/06/2017.
110 MCRC-6461-2012 Petition, under Section 482 Cr.P.C. against
order dated 17/01/2011 passed by trial
Court in Criminal Case No.171/2009 as
well as revisional order dated 26/04/2011
in Criminal Revision No.60/11. Impugned
proceedings (Criminal Case No.171/2009)
concluded vide judgment dated
14/10/2014.
111 MCRC-1829-2013 Petition, under Section 482 Cr.P.C., for
quashment of criminal proceedings
pending before the trial Court in Criminal
Case No.743/2006. Impugned proceedings
(RCT/743/2006) concluded vide judgment
dated 10/12/2015.
112 MCRC-2020-2013 Petition, under Section 482 Cr.P.C., for
quashment of FIR. Impugned proceedings
(SC ATR No.44/2015) concluded vide
judgment dated 22/12/2021.
113 MCRC-3037-2013 Petition, under Section 482 Cr.P.C., for
quashment of FIR and further proceedings.
Impugned proceedings (Case
No.10953/2012) concluded vide judgment
dated 18/08/2017.
114 MCRC-3172-2013 Petition, under Section 482 Cr.P.C., for
quashment of FIR bearing Crime
No.416/2010. Impugned proceedings (ST
No.400038/2016) concluded vide
9
THE HIGH COURT OF MADHYA PRADESH
Matters Listed On the Board From Sr.No. 83 to 177 Except Sr.
No.106, 121, 161 & 173
judgment dated 02/08/2021.
115 MCRC-8411-2014 Petition, under Section 482 Cr.P.C., for
quashment of complaint No.523/2013
pending before the trial Court. Impugned
proceedings (RCT No.523/2013)
concluded vide judgment dated 28/02/2017
.
116 MCRC-580-2015 Petition, under Section 482 Cr.P.C., against
cognizance taken by trial court vide order
dated 19/03/2014 in Case No.0/2013
directing for registration of FIR and filing
of chargesheet. Impugned proceedings (ST
No.144/2015) concluded vide judgement
dated 16/12/2021.
117 MCRC-3064-2015 Petition, under Section 482 Cr.P.C., against
order dated 24/07/2014 of framing of
charge passed by trial Court in Case
No.1512/2014. Impugned proceedings
(Criminal Case No.1512/2014) concluded
vide order dated 04/02/2021.
118 MCRC-7382-2015 Petition, under Section 482 Cr.P.C., for
transferring the Criminal Case
No.1641/2014 from the Court of ACJM,
Morena to ACJM, Gwalior. Impugned
proceedings (RCT No.1501641/2014)
concluded vide judgment dated
06/10/2018.
119 MCRC-7872-2015 Petition, under Section 482 Cr.P.C., against
cognizance taken by trial court vide order
dated 23/04/2015 in Criminal Case
No.1073/2008 under Sections 420, 467,
468, 120-B of IPC. Impugned proceedings
THE HIGH COURT OF MADHYA PRADESH
Matters Listed On the Board From Sr.No. 83 to 177 Except Sr.
(ST No.48/2015) concluded vide judgment
dated 22/03/2018.
120 MCRC-2639-2016 Petition, under Section 482 Cr.P.C., for
quashment of Chargesheet. Impugned
proceedings (RCT No.511/2014)
concluded vide order dated 21/12/2021.
122 MCRC-4025-2016 Petition, under Section 482 Cr.P.C., for
quashment of FIR as well as entire
consequential proceedings. Impugned
proceedings (ST No.381/2016) concluded
vide judgment dated 22/07/2019.
123 MCRC-9655-2016 Petition, under Section 482 Cr.P.C., for
quashment of private criminal complaint
No.269/2016. Impugned proceedings (ST
No.2900208/2016) concluded vide
judgment dated 20/11/2017.
124 MCRC-9906-2016 Petition, under Section 482 Cr.P.C., for
quashment of criminal proceedings
pending before the trial Court in Criminal
Case No.543/2016. Impugned proceedings
(SC ATR No.48/2016) concluded vide
judgment dated 31/03/2017.
125 MCRC-12201-2016 Petition, under Section 482 Cr.P.C., for
transferring Criminal Case No.3455/2015
from JMFC, Guna to the competent
criminal Court of district Vidisha.
Impugned proceedings (RCT
No.3455/2015) concluded vide judgment
dated 28/12/2018.
126 MCRC-13359-2016 Petition, under Section 482 Cr.P.C., for
quashment of Chargesheet and further
consequential proceedings. Impugned
THE HIGH COURT OF MADHYA PRADESH
Matters Listed On the Board From Sr.No. 83 to 177 Except Sr.
proceedings (RCT No.7006729/2016)
concluded vide order dated 02/05/2017.
127 MCRC-13388-2016 Petition, under Section 482 Cr.P.C., for
quashment of entire criminal proceedings
pending before the Trial Court in Criminal
Case No.951/2015. Impugned proceedings
(Criminal Case No.400951/2015)
concluded vide order dated 04/09/2019.
128 MCRC-3843-2017 Petition, under Section 482 Cr.P.C., for
quashment of FIR and further proceedings.
Impugned proceedings (ST No.62/2017)
concluded vide order dated 21/01/2019.
129 MCRC-4395-2017 Petition, under Section 482 Cr.P.C., for
addition of charge of 326 IPC against
accused. Impugned proceedings (Criminal
Case No.783/2010) concluded vide order
dated 30/06/2018.
130 MCRC-5476-2017 Petition, under Section 482 Cr.P.C., for
quashment of private complaint/ Criminal
Case No.1539/2016. Impugned
proceedings (RCT/4201539/ 2016)
concluded vide order dated 08/06/2018.
131 MCRC-5529-2017 Petition, under Section 482 Cr.P.C., against
cognizance taken by trial court vide order
dated 17/09/2016 in Criminal Case
No.6123/2016 under Sections 323, 294 of
IPC. Impugned proceedings (Criminal
Case No.6123/2016) concluded vide order
dated 14/06/2021.
132 MCRC-6649-2017 Petition, under Section 482 Cr.P.C., against
cognizance taken by trial court under
Sections 498-A, 323 of IPC vide order
THE HIGH COURT OF MADHYA PRADESH
Matters Listed On the Board From Sr.No. 83 to 177 Except Sr.
dated 12/01/2017. Impugned proceedings
(Criminal Case No.46/2017) concluded
vide judgment dated 16/09/2021.
133 MCRC-6775-2017 Petition, under Section 482 Cr.P.C., against
initiation of proceedings under Section 31
of Protection of Women from Domestic
Violence Act by trial court vide order dated
24/11/2016 in Case No.582/2016 under
Sections 323, 294 of IPC. Impugned
proceedings (Case No.582/2016)
concluded vide order dated 09/10/2021.
134 MCRC-6991-2017 Petition, under Section 482 Cr.P.C., for
quashment of proceedings pending before
the trial Court in Special Case No.64/2013.
Impugned proceedings (SC ATR
No.200064/2013) concluded vide
judgment dated 8/2/2019.
135 MCRC-7738-2017 Petition, under Section 482 Cr.P.C., against
cognizance taken by trial court vide order
dated 24/05/2017 in Criminal Case
No.770/2014. Impugned proceedings
(Criminal Case No.770/2014) concluded
vide judgment dated 26/11/2021.
136 MCRC-10314-2017 Petition, under Section 482 Cr.P.C., against
cognizance taken by trial court vide order
dated 25/10/2016 in Case No.64/2016.
Impugned proceedings (MJCR/700064/
2016) concluded vide order dated
8/12/2018 passed in Lok Adalat.
137 MCRC-10923-2017 Petition, under Section 482 of Cr.P.C., for
quashment of FIR as well as against Order
dated 23/01/2017 of framing of charge.
THE HIGH COURT OF MADHYA PRADESH
Matters Listed On the Board From Sr.No. 83 to 177 Except Sr.
Impugned proceedings (Case
No.901045/2016) concluded vide
judgment dated 17/01/2018.
138 MCRC-23183-2017 Petition, under Section 482 of Cr.P.C., for
quashment of FIR. Impugned proceedings
(MJCR/80/2018) concluded vide judgment
dated 27/03/2021.
139 MCRC-24320-2017 Petition, under Section 482 of Cr.P.C., for
quashment of FIR. Impugned proceedings
(Special Case No.09/2019) concluded vide
order dated 26/09/2019.
140 MCRC-24384-2017 Petition, under Section 482 of Cr.P.C., for
quashment of the order dated 09/10/2017
passed by trial Court in Criminal Case
No.177/2016 rejecting the application filed
under Section 91 Cr.P.C. Impugned
proceedings (Criminal Case No.177/2016)
concluded vide judgment dated
10/01/2018.
141 MCRC-24408-2017 Petition, under Section 482 of Cr.P.C., for
quashment of charge-sheet. Impugned
proceedings (RCT No.5597/2017)
concluded vide order dated 29/09/2018.
142 MCRC-27341-2017 Petition, under Section 482 Cr.P.C., for
quashment of proceedings pending before
the trial Court in Case No.6027/2011 on
the basis of compromise. Impugned
proceedings (RCT No.6027/2011)
concluded vide judgment dated 6/10/2018.
143 MCRC-27619-2017 Petition, under Section 482 Cr.P.C., for
quashment of proceedings pending before
the trial Court in MJCR/6900051/2016).
THE HIGH COURT OF MADHYA PRADESH
Matters Listed On the Board From Sr.No. 83 to 177 Except Sr.
Impugned proceedings (MJCR/6900051/20
16) concluded vide order dated 11/09/2021
in Lok Adalat.
144 MCRC-28496-2017 Petition, under Section 482 Cr.P.C., for
quashment of private complaint and further
proceedings. Impugned proceedings (RCT
No.463/2017) concluded vide judgment
dated 09/04/2019.
145 MCRC-1186-2018 Petition, under Section 482 Cr.P.C., for
quashment of FIR and further proceedings.
Impugned proceedings (RCT
No.5877/2017) concluded vide judgment
dated 14/01/2020.
146 MCRC-4602-2018 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings
(Criminal Case No.157/2018) concluded
vide judgment dated 07/01/2021.
147 MCRC-5349-2018 Petition, under Section 482 of Cr.P.C., for
quashment of the order dated 20/01/2017
passed by trial Court in Criminal Case
No.500538/2016 rejecting the application
filed under Section 177, 178 Cr.P.C.
Impugned proceedings (Criminal Case
No.500538/2016) concluded vide
judgment dated 11/07/2018.
148 MCRC-9334-2018 Petition, under Section 482 Cr.P.C., for
quashment of FIR and further proceedings.
Impugned proceedings (RCT
No.598/2018) concluded vide judgment
dated 24/02/2020.
149 MCRC-12742-2018 Petition, under Section 482 Cr.P.C., for
THE HIGH COURT OF MADHYA PRADESH
Matters Listed On the Board From Sr.No. 83 to 177 Except Sr.
quashment of FIR, Charge-sheet & entire
consequential proceedings. Impugned
proceedings (RCT No.298/2017)
concluded vide order dated 03/02/2021.
150 MCRC-21031-2018 Petition, under Section 482 Cr.P.C., for
quashment of FIR. Impugned proceedings
(RCT No.3480/2019) concluded vide order
dated 30/12/2019.
150.1 MCRC-21032-2018 Petition, under Section 482 Cr.P.C., for
quashment of FIR. Impugned proceedings
(RCT No.3480/2019) concluded vide order
dated 30/12/2019.
151 MCRC-31742-2018 Petition, under Section 482 Cr.P.C., for
direction to conduct free, fair and impartial
investigation. Impugned proceedings
(Criminal Case No.382/2019) concluded
vide order dated 20/08/2019.
152 MCRC-33420-2018 Petition, under Section 482 Cr.P.C., for
quashment of FIR. Impugned proceedings
(ST No.194/2019) concluded vide order
dated 29/11/2019.
153 MCRC-36395-2018 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings (SC
ATR/144/2018) concluded vide order dated
14/09/2021.
154 MCRC-38522-2018 Petition, under Section 482 Cr.P.C., for
quashment of private complaint and further
proceedings in Case No.157/2000.
Impugned proceedings (RCT
No.200157/2000) concluded vide
judgment dated 29/06/2019.
THE HIGH COURT OF MADHYA PRADESH
Matters Listed On the Board From Sr.No. 83 to 177 Except Sr.
155 MCRC-41418-2018 Petition, under Section 482 Cr.P.C., for
quashment of FIR and further proceedings.
Impugned proceedings (RCT
No.1231/2018) concluded vide judgment
dated 07/01/2020.
156 MCRC-50344-2018 Petition, under Section 482 Cr.P.C., for
issuance of direction in respect of
enhancement of offence punishable under
Section 332, 353 of IPC in the FIR.
Impugned proceedings (SC ATR/33/2019)
concluded vide judgment dated
27/11/2021.
157 MCRC-52590-2018 Petition, under Section 482 Cr.P.C., for
quashment of FIR and further proceedings.
Impugned proceedings (RCT
No.1188/2018) concluded vide judgment
dated 29/01/2020.
158 MCRC-3412-2019 Petition, under Section 482 Cr.P.C., against
order dated 24/12/2018 passed by trial
Court in Case No.3008/2007. Impugned
proceedings (SC NIA No.3008/2007)
concluded vide judgment dated
08/05/2019.
159 MCRC-8110-2019 Petition, under Section 482 Cr.P.C., against
order dated 14/01/2019 passed by learned
trial Court in Criminal Case No.658/2014.
Impugned proceedings (ST No.658/2014)
concluded vide judgment dated
25/04/2019.
160 MCRC-9056-2019 Petition, under Section 482 Cr.P.C., for
direction to respondents to conduct the fair
and impartial investigation. Impugned
THE HIGH COURT OF MADHYA PRADESH
Matters Listed On the Board From Sr.No. 83 to 177 Except Sr.
proceedings (ST No.05/2020) concluded
vide judgment dated 24/03/2021.
162 MCRC-18915-2019 Petition, under Section 482 Cr.P.C., for
quashment of order dated 15/04/2019
passed by trial Court in Case No.6/19
rejecting an application u/S.45 of Evidence
Act preferred by applicant. Impugned
proceedings (SC NIA 6/2019) concluded
vide order dated 14/09/2019 in Lok Adalat.
163 MCRC-21611-2019 Petition, under Section 482 Cr.P.C., for
quashment of criminal complaint and
consequential proceedings. Impugned
proceedings (ST No.56/2019) concluded
vide order dated 25/02/2020.
163.1 CRR-5115-2019 Criminal Revision, under Section 397 r/w
Section 401 of Cr.P.C. against order dated
12/07/2019 in ST No.56/2019 of framing
of charge against applicants. Impugned
proceedings (ST No.56/2019) concluded
vide order dated 25/02/2020.
164 MCRC-25446-2019 Petition, under Section 482 Cr.P.C., for
quashment of FIR and further proceedings.
Impugned proceedings (RCT
No.6089/2018) concluded vide order dated
23/01/2021.
165 MCRC-32536-2019 Petition, under Section 482 Cr.P.C. against
order dated 30/01/2019 passed by trial
Court in ST No.414/2018. Impugned
proceedings (ST No.414/2018) concluded
vide order dated
29/01/2020 .
166 MCRC-42453-2019 Petition, under Section 482 Cr.P.C. for
THE HIGH COURT OF MADHYA PRADESH
Matters Listed On the Board From Sr.No. 83 to 177 Except Sr.
quashment of charge-sheet and further
criminal proceedings. Impugned
proceedings (Criminal Case
No.2578/2019) concluded vide order dated
21/09/2021.
167 MCRC-42667-2019 Petition, under Section 482 of Cr.P.C., for
quashment of order dated 17/12/2018
passed by trial Court in Case
No.5503/2014 rejecting the application
filed under Section 91 Cr.P.C. Impugned
proceedings (SC NIA/2505503/2014)
concluded vide order dated 10/07/2021 in
Lok Adalat.
168 MCRC-52680-2019 Petition, under Section 482 of Cr.P.C.,
against issuance of warrant by trial Court
vide order dated 9/4/2010. Impugned
proceedings (ST/37/2019) con cluded vide
judgment dated 06/12/2020.
169 MCRC-1527-2019 Petition, under Section 482 of Cr.P.C., for
quashment of the order dated 5/12/2019
passed by trial Court in Case
No.2551/2015 rejecting the application
filed by petitioner under Section 91 Cr.P.C
as well as for quashment of entire
consequential proceedings pending before
the trial Court. Impugned proceedings (SC
NIA/2551/2016) concluded vide judgment
dated 27/02/2021.
170 MCRC-5127-2020 PUD for extension of time for completion
of proceedings in Criminal Case
No.1312/2015. Impugned proceedings
THE HIGH COURT OF MADHYA PRADESH
Matters Listed On the Board From Sr.No. 83 to 177 Except Sr.
(Criminal Case No.1312/2015) concluded
vide judgment dated 28/11/2020.
171 MCRC-9102-2020 Petition, under Section 482 Cr.P.C., for
quashment of charge-sheet, order of
framing of charge & further consequential
proceedings. Impugned proceedings (RCT
No.1200440/2016) concluded vide order
dated 30/09/2021.
172 MCRC-11360-2020 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
criminal proceedings pending before the
trial Court in Criminal Case No.3325/2018.
Impugned proceedings (RCT
No.3325/2018) concluded vide order dated
27/09/2021.
174 MCRC-52143-2021 Petition, under Section 482 Cr.P.C., for
quashment of order dated 27/08/2021
passed by trial Court in ST No.312/2016
and to allow the application filed by
petitioner under Section 284 Cr.P.C..
Impugned proceedings (ST No.312/2016)
concluded vide order dated 23/11/2021.
175 MCRC-54654-2021 Petition, under Section 482 Cr.P.C., for
quashment of FIR, Charge-sheet and entire
consequential proceedings. Impugned
proceedings (RCT No.2257/2016)
concluded vide order dated 09/06/2018.
176 MCRC-58667-2021 Petition, under Section 482 Cr.P.C., against
order dated 3/9/2021 passed by trial Court
in Case No.41/2012 rejecting an
application for deleting the name of
petitioner. Impugned proceedings (ST
THE HIGH COURT OF MADHYA PRADESH
Matters Listed On the Board From Sr.No. 83 to 177 Except Sr.
No.41/2012) concluded vide judgment
dated 21/12/2021.
177 MCRC-45533-2018 Petition, under Section 482 Cr.P.C., for
quashment of FIR and entire consequential
proceedings. Impugned proceedings (ST
No.274/2018) concluded vide order dated
03/09/2019.
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
L
PRADESH BENCH GWALIOR, postalCode=474001,
st=Madhya Pradesh,
2.5.4.20=157244b0239a6fd662b29b00a11fc66a5e160f
585aa7a92425f380d476b32818,
pseudonym=046B231C591E29491F36ABD156EBF3A71
3937186,
serialNumber=4009CAE962958E019ADDF04E87EFD5C
DUBEY
07FA5D0C38532D550F61B55401A275B8C, cn=SUNEEL
DUBEY
Date: 2022.01.28 17:15:05 -08'00'
