Amir Khan vs State Of M.P
2022 Latest Caselaw 3546 MP

                                        1
                   The High Court Of Madhya Pradesh
                                Lok Adalat
                            MCRC No. 3049 of 2013
                                 (AMIR KHAN Vs STATE OF M.P)

Gwalior, Dated : 12-03-2022
          Shri V.K. Agrawal, learned counsel for the petitioner.

          Shri Kaushlendra Singh Tomar, learned PP for respondent No.1/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 31-01- 2022 passed in S.T.No.30070/2014, therefore, the instant under Section 482 of

Cr.P.C. preferred for quashing of FIR and consequential proceedings is rendered infructuous.

Accordingly, petition is dismissed as rendered infructuous. However, petitioner is at liberty to assail the said judgment in accordance with law, if advised so.

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

Anil*


        ANIL KUMAR
        CHAURASIYA
        2022.03.13
        16:50:30 -07'00'