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Jardan Singh vs State Of M.P.
2022 Latest Caselaw 7381 MP

Citation : 2022 Latest Caselaw 7381 MP
Judgement Date : 14 May, 2022

Madhya Pradesh High Court
Jardan Singh vs State Of M.P. on 14 May, 2022
Author: Sunita Yadav
                                   1
            IN THE HIGH COURT OF MADHYA PRADESH
                         AT GWALIOR
                            BEFORE LOK ADALAT
                     HON'BLE SMT. JUSTICE SUNITA YADAV
                                     &
                 SHRI NAVAL KUMAR GUPTA, SENIOR ADVOCATE
                           ON THE 14th OF MAY, 2022

                  MISC. CRIMINAL CASE No. 9343 of 2012

        Between:-
1.      JARDAN SINGH S/O BAIJURAM PARIHAR ,
        AGED  ABOUT   35  YEARS, GRAM CHAK
        BHARTHARI THANA ANTRI, DISTT.GWALIOR
        (MADHYA PRADESH)

2.      LALLA @ MAHESH S/O BAIJURAM , AGED
        ABOUT 40 YEARS, GRAM CHAK BHARTHARI
        THANA    ANTARI  DISTT.GWL. (MADHYA
        PRADESH)

                                                                .....PETITIONER
        (BY SHRI DINESH SAVITA - ADVOCATE )

        AND

        STATE  OF        M.P.    TH:P.S.ANTRI (MADHYA
        PRADESH)

                                                             .....RESPONDENTS
        (BY SHRI NIRMAL KUMAR SHARMA - ADVOCATE )

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

This petition has been filed by the petitioners for quashing of the FIR bearing crime No. 57/2012 registered at police station Antari, District Gwalior.

On perusal of office report dated 05/04/2022, it reveals that the petitioners have already been acquitted from the aforesaid crime No. 57/2012 registered at police station Antari, District Gwalior vide judgment dated 24/06/2013 passed in Sessions Trial No. 209/2012 by the 2nd Additional

Sessions Judge, Dabra, District Gwalior.

In view of the above, this petition filed under section 482 of Cr.P.C. has become infructuous.

Accordingly, the instant petition stands dismissed as rendered infructuous.




  (SUNITA YADAV)                                        (NAVAL KUMAR GUPTA )
      MEMBER                                                 MEMBER
Durgekar

Digitally signed by SANJAY NAMDEORAO

SANJAY DURGEKAR DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH

NAMDEOR COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=afa4701a2661e1fb7720c022ffc27

AO 7608ce55ba67f3594a641181b9ae8448e58, pseudonym=DA26B82C5BC4CAF69072CA 5A13CA996C4169AB06, serialNumber=1190D1488DBA862FB108E

DURGEKAR D66262DC2DC2CB9D310D73128B3A6E7B 046FCF28227, cn=SANJAY NAMDEORAO DURGEKAR Date: 2022.05.14 15:12:48 -07'00'

 
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