Ajay Channa vs State Of M.P
2022 Latest Caselaw 7387 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. 1922 of 2014

        Between:-
1.      AJAY CHANNA S/O SHRI K.B.CHANNA , AGED
        ABOUT 46 YEARS, OCCUPATION: TATKALIN
        THANA PRABHARI CITY KOTWALI, MORENA
        GOVT. PRSENTLY POSTED KAILARAS DIST
        MORENA (MADHYA PRADESH)

2.      LAXMI NARAYAN SHARMA S/O LATE SHRI
        H.L.SHUKLA AGE OCCUPATION ARAKJHAK
        NO.689, PRSENTLY POSTED AT CITY KOTWALI,
        MORENA      DISTRICT-MORENA     (MADHYA
        PRADESH)

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

        AND

1.      STATE OF M.P THROUGH POLICE STATION
        KOTWALI   DISTRICT- MORENA (MADHYA
        PRADESH)

2.      GAURAV CHATURVEDI S/O LATE SHRI
        JITENDRA CHATURVEDI , AGED ABOUT 30
        Y E A R S , DATTAPURA DISTRICT MORENA
        (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.126/2014 at Police Station

Kotwali, Morena for the offence punishable under Sections 384, 294, 323 and 506-B of IPC and consequential proceedings.

A s per the status report, the impugned proceedings stands concluded vid e judgment dated 04/02/2017 delivered by the Chief Judicial Magistrate, Morena in M.J.C.R. No.496/2016.

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
11:52:05 +05'30'