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Shera Parmar vs The State Of Madhya Pradesh
2022 Latest Caselaw 7388 MP

Citation : 2022 Latest Caselaw 7388 MP
Judgement Date : 14 May, 2022

Madhya Pradesh High Court
Shera Parmar vs The State Of Madhya Pradesh 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. 686 of 2015

        Between:-
        SHERA PARMAR S/O SHRI DARSHAN SI NGH
        PARMAR   , AGED    ABOUT     27 YEARS,
        OCCUPATION: CATRING JATI KI LAINE BIRLA
        NAGAR (MADHYA PRADESH)

                                                            .....PETITIONER
        (BY SHRI S.S. DHAKAD-ADVOCATE-ABSENT )

        AND

1.      THE STATE OF MADHYA PRADESH INCHARGE
        POLICE STATION INDARGANJ (MADHYA
        PRADESH)

2.      BRAJESH GUPTA S/O VICHITRA KUMAR GUPTA,
        AGED   ABOUT     32   YEARS, OCCUPATION:
        KETARING BRAJVIHAR COLONY CHAMPA BAG
        AKHADE KE PICHE NAI SADAK, GWALIOR
        (MADHYA PRADESH)

                                                          .....RESPONDENTS
        (BY SHRI RAJIV UPADHAYA- PUBLIC PROSECUTOR)

      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.91/2014 at Police Station Indarganj, Gwalior for the offence punishable under Sections 195-A and 506 of IPC and consequential proceedings.

A s per the status report, the impugned proceedings stands concluded

vide judgment dated 18/07/2019 delivered by XIV Additional Sessions Judge, Gwalior in Sessions Trial No.50/2015.

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
11:53:58 +05'30'
 

 
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