Sudhir Kumar Pathak vs The State Of Madhya Pradesh
2023 Latest Caselaw 12213 MP

                                                           1
                          IN      THE     HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                     BEFORE
                                       HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                               ON THE 1 st OF AUGUST, 2023
                                        MISC. CRIMINAL CASE No. 9725 of 2011

                         BETWEEN:-
                         1.    SUDHIR KUMAR PATHAK S/O SHRI R.R. HAJARI,
                               AGED ABOUT 41 YEARS, H. NO. 9999, YADAV
                               COLONY, P.S. LORDGANJ, JABALPUR (MADHYA
                               PRADESH)

                         2.    KAPILESHWAR THAKUR S/O BHAYLAL THAKUR,
                               AGED ABOUT 38 YEARS, R/O NEAR BADA
                               HANUMAN MANDIR, BILAHARI, P.S.CANTT,
                               JABALPUR (MADHYA PRADESH)

                                                                                       .....APPLICANTS
                         (NONE)

                         AND
                         THE STATE OF MADHYA PRADESH POLICE STATION-
                         BIJADANDI, DISTRICT MANDLA (MADHYA PRADESH)

                                                                                      .....RESPONDENT
                         (BY SHRI C.M. TIWARI - GOVERNMENT ADVOCATE)

                               This application coming on for hearing this day, the court passed the

                         following:
                                                            ORDER

This petition has been filed under Section 482 of Cr.P.C. for quashing of criminal proceedings in relation to F.I.R. No.152/2002 registered at P.S. Bijadandi, District Mandla pending before Trial Court.

As per report received from Dealing Assistant No.2, pending criminal case has already been decided vide judgment dated 24.12.2021.

In view of the same, the petition is dismissed as having become Signature Not Verified Signed by: MOHAMMED MOHSIN QURESHI Signing time: 8/3/2023 11:22:22 AM

infructuous.

(VISHAL DHAGAT) JUDGE mohsin

Signature Not Verified Signed by: MOHAMMED MOHSIN QURESHI Signing time: 8/3/2023 11:22:22 AM