Brajesh Dhakad vs The State Of Madhya Pradesh
2022 Latest Caselaw 7384 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. 649 of 2015

        Between:-
        BRAJESH DHAKAD S/O SHRI MAHESH
        DHAKAD,    AGED    ABOUT    32   YEARS,
        OCCUPATION: BUSINESS R/O VERMA COLONY
        JHANSI TIRAHA SHIVPURI (MADHYA PRADESH)

                                                            .....PETITIONER
        (BY SHRI JITENDRA TYAGI-ADVOCATE-ABSENT )

        AND

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

2.      SMT TANUJA SHARMA W/O ROHIT SHARMA,
        AGED ABOUT 24 YEARS, OCCUPATION: HOUSE
        WIFE R/O PRAGYA BAL MANDIR KE SAMNE
        HARIJAN THANE KE PICHE NAWAB SAHAB
        ROAD JITENDRA GOND KA MAKAN, DISTRICT-
        SHIVPURI (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.3/2014 at Police Station Kotwali, District-Shivpuri for the offence punishable under Sections 420 and 406 of IPC and consequential proceedings.

A s per the status report, the impugned proceedings stands concluded vid e judgment dated 13th August, 2021 delivered by the Chief Judicial Magistrate, District-Shivpuri in Criminal Case No.2021/2014.

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
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CHATURVEDI
2022.05.19
11:50:57 +05'30'