Insaf Khan vs State Of M.P.
2022 Latest Caselaw 7392 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. 5109 of 2012

        Between:-
        INSAF KHAN S/O SHRI IMAM BAKSH KHAN,
        AGED 38 YEARS, OCCUPATION GOVERNMENT
        SERVANT   ASSISTANT   PROFESSOR, R/O
        SABALGARH DISTRICT MORENA (MADHYA
        PRADESH)

                                                               .....PETITIONER
        (BY SHRI PRADEEP KATARE - ADVOCATE - ABSENT )

        AND

        STATE OF MADHYA PRADESH THROUGH
        POLICE STATION INDERGANJ, DISTRICT
        GWALIOR (MADHYA PRADESH)

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

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

This petition, under section 482 of the Cr.P.C., has been filed seeking quashment of FIR registered as Crime No.362/11 at Police Station Indarganj, District Gwalior and consequential proceedings.

A s per status report, the impugned proceedings stand concluded vide judgment dated 10/02/2022 delivered by XVII Additional Sessions Judge, Gwalior in Sessions Trial No. 290/2012.

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
(and)

        ANAND
        SHRIVASTAVA
        2022.05.18
        16:28:30
        +05'30'