Baldev Prasad Sharma vs The State Of Madhya Pradesh
2022 Latest Caselaw 7355 MP

                             1
        IN THE HIGH COURT OF MADHYA PRADESH
                     AT GWALIOR
                        BEFORE LOK ADALAT
                 HON'BLE SHRI JUSTICE ROHIT ARYA
                                   &
                 SHRI R. D. JAIN , SENIOR ADVOCATE
                      ON THE 14th OF MAY, 2022

           MISC. CRIMINAL CASE No. 10100 of 2014

     Between:-
1.   BALDEV    PRASAD     SHARMA   S/O   SHRI
     HARBHAJAN SHARMA , AGED ABOUT 60
     YEARS, OCCUPATION: ADVOCATE          R/O
     VILL.KOTHA    MANDI     BAMORA    TAAND
     P.S.KURWAI VIDISHA (MADHYA PRADESH)

2.   SMT. GOPI SHARMA W/O SHRI BALDEV
     PRASAD SHARMA, AGED ABOUT 58 YEARS,
     OCCUPATION: HOUSEWIFE TAHSIL LATERI
     (MADHYA PRADESH)

3.   BRIJMOHAN SHARMA S/O SHRI BALDEV
     PRASAD SHARMA , AGED ABOUT 36 YEARS,
     TAHSIL LATERI (MADHYA PRADESH)

4.   DEVENDRA SHARMA S/O SHRI BALDEV
     SHARMA , AGED ABOUT 33 YEARS, TAHSIL
     LATERI (MADHYA PRADESH)

5.   SMT. JYOTI SHARMA W/O SHRI MAHOHAR
     SHARMA , AGED ABOUT 30 YEARS, R/O
     VILLAGE KOTHA MANDI BAMORA TAHSIL AND
     POLICE STATION KURWAI, DISTRICT-VIDISHA
     (MADHYA PRADESH)

                                                     .....PETITIONERS
     (BY SHRI VIJAY KUMAR JHA-ADVOCATE-ABSENT)

     AND

1.   THE STATE OF MADHYA PRADESH THROUGH
     INCHARGE POLICE STATION DEHAT, DISTRICT-
     VIDISHA (MADHYA PRADESH)

2.   SMT. BHARTI SHARMA W/O SHRI BRIJMOHAN
     SHARMA D/O GANESH RAM SHARMA R/O
     VILLAGE   LATERI   AT   PRESENT    R/O
                                              2
                       UDAYNAGAR COLONY, SAGAR ROAD CIVIL
                       LINE DISTRICT-VIDISHA (MADHYA PRADESH)

                                                                            .....RESPONDENTS
                       (BY SHRI VIJAY SUNDARAM-PANEL LAWYER)

                     This application coming on for conciliation this day, the Bench passed
             the following:
                                                  ORDER

T his petition under Section 482 of Cr.P.C. has been filed seeking quashment of the FIR registered vide Crime No.506/2014 at Police Station Dehat, District-Vidisha for the offence punishable under Sections 498-A/ 34 of IPC and Section 3/4 of Dowry Prohibition Act and consequential proceedings.

A s per the status report, the impugned proceedings stands concluded

vide judgment dated 15/03/2022 delivered by Judicial Magistrate First Class, District-Vidisha in Criminal Case No.2361/2014.

In view of the aforesaid, nothing survives in this petition to address upon and the same is hereby dismissed having been rendered infructuous.

                  (ROHIT ARYA)                                                   (R. D. JAIN )
                     MEMBER                                                      MEMBER
             vc



VARSHA
CHATURVEDI
2022.05.19
11:48:28
+05'30'