Virendra Singh Chouhan vs The State Of Madhya Pradesh
2022 Latest Caselaw 3553 MP

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              The High Court Of Madhya Pradesh
                           Lok Adalat
                      MCRC No. 19122 of 2019
                      (VIRENDRA SINGH CHOUHAN Vs THE STATE OF MADHYA PRADESH)

Gwalior, Dated : 12-03-2022
        Shri Saket Udainiya, 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 19-04- 2021 passed in Criminal Case No.876/2018 wherein petitioner has been acquitted,

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

Accordingly, petition is dismissed as rendered infructuous.

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

Anil*

          ANIL KUMAR
          CHAURASIYA
          2022.03.13
          16:48:01 -07'00'