Bhagwan Singh Kushwah vs Gwalior Sahakari Dugdh Sangh ...
2023 Latest Caselaw 12229 MP

                                                            1
                           IN     THE      HIGH COURT OF MADHYA PRADESH
                                                 AT GWALIOR
                                                    BEFORE
                                  HON'BLE SHRI JUSTICE SANJEEV S KALGAONKAR
                                                ON THE 1 st OF AUGUST, 2023
                                         MISC. CRIMINAL CASE No. 6995 of 2013

                          BETWEEN:-
                          BHAGWAN SINGH KUSHWAH S/O SHRI SUDARSHAN
                          SINGH KUSHWAH, AGED ABOUT 48 YEARS,
                          OCCUPATION: BUSINESS PRESENT 85 KOTAWALA
                          MOHALLA LOHAMANDI LASHKAR, DISTT. GWALIOR
                          (MADHYA PRADESH)

                                                                                          .....APPLICANT
                          (BY SHRI RAJEEV SHRIVASTAVA - ADVOCATE )

                          AND
                          GWALIOR SAHAKARI DUGDH SANGH MARYADIT
                          GWALIOR GOLA KA MANDIR GWALIOR TH:ITS
                          INCHARGE OFFICER VISTAR ORGANIZER MAL PARY
                          VEKSHAK ADHIKARI K.N.SAHU BM 318 DEENDAYAL
                          NAGAR GWALIOR (MADHYA PRADESH)

                                                                                       .....RESPONDENTS
                          (BY SHRI NAROTTAM SHARMA ADVOCATE )

                                This application coming on for final hearing at motion stage this day,

                          the court passed the following:
                                                             ORDER

Learned Counsel for the petitioner submits that this petition u/s. 482 of Cr.P.C was filed for quashing private complaint no. 3155 of 2012 pending before Judicial Magistrate First Class, Gwalior. He further submits that this petition is rendered infructuous as the Trial Court has passed the judgment in the matter. Therefore, he proposes to withdraw it.

Accordingly, the petition is dismissed as withdrawn.

Signature Not Verified Signed by: ABDUR RAHMAN Signing time: 02-Aug-23 5:32:50 PM

(SANJEEV S KALGAONKAR) JUDGE ar

Signature Not Verified Signed by: ABDUR RAHMAN Signing time: 02-Aug-23 5:32:50 PM