Keshar Abbas Rizvi vs State Of M.P.
2022 Latest Caselaw 3542 MP

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              The High Court Of Madhya Pradesh
                           Lok Adalat
                       MCRC No. 8184 of 2012
                           (KESHAR ABBAS RIZVI Vs STATE OF M.P.)

Gwalior, Dated : 12-03-2022
        Shri Padam Singh, learned counsel for the petitioner.

        Shri Anil Shukla, learned PP for the respondent/State.

At the outset, learned counsel for the respondent/State informs this Court that trial has been concluded/decided by the trial Court vide judgment dated 28-06- 2019 passed in S.T.No.1600454/2015 wherein petitioner has been acquitted,

therefore, the instant petition under Section 482 of Cr.P.C. preferred for quashing the FIR is rendered infructuous.

Accordingly, petition is dismissed as rendered infructuous.

   (ANAND PATHAK)                                                       ( R. D. JAIN )
       MEMBER                                                           MEMBER

Anil*

        ANIL KUMAR
        CHAURASIYA
        2022.03.13
        16:49:22
        -07'00'