Om Prakash Rai @ Omi Rai vs State Of M.P
2022 Latest Caselaw 7386 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. 1851 of 2014

        Between:-
        OM PRAKASH RAI @ OMI RAI S/O SHRI PHELI
        RAM RAI , AGED ABOUT 55 YEARS,
        OCCUPATION: CONTRACTOR R/O VINAY
        NAGAR SECTOR NO 2 HOUSE NO 105 GWALIOR
        (MADHYA PRADESH)

                                                            .....PETITIONER
        (BY SHRI H.K. SHUKLA-ADVOCATE-ABSENT )

        AND

1.      STATE OF M.P THROUGH POLICE STATION
        HUZRAJ   KOTWALI  LASHKAR    GWLIOR
        (MADHYA PRADESH)

2.      SMT.RAJ KUMAR W/O BHAGWAN SINGH
        RAJPUT MARSENI KHURD TEHSIL SEONDA
        DISTRICT-DATIA AT PRESENT SITA RAM
        KIRAR KA MAKAN VINAY NAGAR,SECTOR-II,
        GWL (MADHYA PRADESH)

3.      TRILOK CHAND KIRAR S/O BABU LAL KIRAR
        VINAY NAGAR SECTOR II, BAHODAPUR, GWL.
        (MADHYA PRADESH)

                                                  .....RESPONDENTS-STATE
        (BY SHRI VIJAY SUNDARAM-LEARNED 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.138/2012 at Police Station

Huzrat Kotwali, Lashkar Gwalior for the offence punishable under Sections 406, 420 and 34 of IPC and consequential proceedings.

A s per the status report, the impugned proceedings stands concluded vide judgment dated 31/01/2022 delivered by Judicial Magistrate First Class, Gwalior in RCT No.6471/2012.

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 11:50:40
+05'30'