Arjun Singh vs The State Of Madhya Pradesh
2022 Latest Caselaw 3552 MP

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             The High Court Of Madhya Pradesh
                          Lok Adalat
                      MCRC No. 9952 of 2019
            (ARJUN SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Gwalior, Dated : 12-03-2022
        Shri VPS Tomar, learned counsel for the petitioners.

        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 08-02- 2021 passed in S.T.No.387/2018 wherein petitioners have been convicted,

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. However, petitioners are at liberty to challenge the said judgment of conviction in accordance with law, if advised so.

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

Anil*

        ANIL KUMAR
        CHAURASIYA
        2022.03.13
        16:46:34
        -07'00'