Dileep Sharma vs State Of M.P.
2022 Latest Caselaw 7382 MP

Citation : 2022 Latest Caselaw 7382 MP
Judgement Date : 14 May, 2022

Madhya Pradesh High Court

Dileep Sharma vs State Of M.P. on 14 May, 2022

Author: Rohit Arya

                                 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. 827 of 2014

        Between:-
        DILEEP SHARMA S/O SHRI RAMPRAKASH
        SHARMA , AGED       ABOUT   42 YEARS,
        OCCUPATION: PRIVATE JOB DUSHTA DALAN
        HANUMAN    MANDIR    418  GATE NO.C/8
        HARISHANKAR GWALIOR (MADHYA PRADESH)

                                                            .....PETITIONER
        (BY SHRI SAMAR GHURAIYA-ADVOCATE-ABSENT)

        AND

1.      STATE OF M.P. TH: P.S.MAHILA THANA PADAV,
        GWALIOR (MADHYA PRADESH)

2.      SMT.REKHA DEVI W/O DILEEP SHAMA , AGED
        ABOUT    34  YEARS, RAMESH PATHARIYA
        PARSHAD KE GHAR KE SAMNE,GWL. (MADHYA
        PRADESH)

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

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

This petition under Section 482 of Cr.P.C. has been filed seeking quashment of the FIR registered vide Crime No.7/2014 at Police Station Mahila Thana, Gwalior for the offence punishable under Section 498-A and 506 of IPC and consequential proceedings.

As per the status report, the impugned proceedings stands concluded

vide judgment dated 26/02/2022 delivered by Judicial Magistrate First Class, District-Gwalior in RCT No.4835/2014 and acquittal has been recorded in favour of the petitioner.

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
11:47:57 +05'30'