Jamal Hussain vs The State Of Madhya Pradesh
2023 Latest Caselaw 12220 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. 22608 of 2015

                         BETWEEN:-
                         1.    JAMAL HUSSAIN S/O FAIYAD HUSSAIN, AGED
                               ABOUT 52 YEARS, NEW COLONY WARD NO. 9
                               NOWGAON     P.S   NOWGOAN,     DISTRICT
                               CHHATARPUR (MADHYA PRADESH)

                         2.    SMT. NAZMA BEGUM W/O JAMAL HUSSAIN,
                               AGED ABOUT 42 YEARS, R/O. NEW COLONY WARD
                               NO. 9, NOWGAON, P.S. NOWGAON, DISTRICT
                               CHHATARPUR (MADHYA PRADESH)

                         3.    RAJA HUSSAIN S/O JAMAL HUSSAIN, AGED
                               ABOUT 19 YEARS, R/O. NEW COLONY WARD NO. 9,
                               NOWGAON,     P.S.     NOWGAON,    DISTRICT
                               CHHATARPUR (MADHYA PRADESH)

                                                                                        .....APPLICANT
                         (NONE )

                         AND
                         1.    THE STATE OF MADHYA PRADESH P.S. NOWGAON
                               CHHATARPUR (MADHYA PRADESH)

                         2.    ANJUM MANSURI D/O MOHD. SAKUR MANSURI,
                               AGED ABOUT 21 YEARS, R/O. NEW COLONY WARD
                               NO. 9, NOWGAON, P.S. NOWGAON, DISTRICT
                               CHHATARPUR (MADHYA PRADESH)

                                                                                    .....RESPONDENTS
                         (STATE BY SHRI C.M. TIWARI - GOVERNMENT ADVOCATE)

                               This application coming on for admission this day, the court passed the
                         following:
                                                            ORDER

This petition has been filed under Section 482 of Cr.P.C. for quashing of Signature Not Verified Signed by: MOHAMMED MOHSIN QURESHI Signing time: 8/3/2023 11:22:22 AM

F.I.R. No.379/2015 registered at P.S. Nowgaon, District Chhatarpur.

As per report received from Dealing Assistant No.1, pending criminal case has been decided vide judgment dated 31.08.2021.

In view of the same, the petition is dismissed as having become infructuous.

(VISHAL DHAGAT) JUDGE mohsin

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