Citation : 2023 Latest Caselaw 12264 MP
Judgement Date : 1 August, 2023
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. 1689 of 2011
BETWEEN:-
R.P.PANDEY S/O RAGHUWANSH PRASAD, AGED ABOUT
42 YEARS, OCCUPATION: DISTRICT EDUCATION
OFFICER DISTRICT REWA (MADHYA PRADESH)
.....APPLICANT
(NONE )
AND
THE STATE OF MADHYA PRADESH P.S. BATIYAGARH
DISTRICT DAMOH (MADHYA PRADESH)
.....RESPONDENT
(BY SHRI C.M. TIWARI - GOVERNMENT ADVOCATE )
This application coming on for orders this day, th e court passed the
following:
ORDER
This petition has been filed under Section 482 of Cr.P.C. for quashing of
charge sheet in relation to F.I.R. No.91/2010 registered at P.S. Batiyagarh, District Damoh.
As per report received from Dealing Assistant No.1, pending criminal case has already been decided vide judgment dated 13.07.2018.
In view of the same, the petition is dismissed as having become infructuous.
Signature Not Verified Signed by: MOHAMMED MOHSIN QURESHI Signing time: 8/3/2023 11:22:22 AM
(VISHAL DHAGAT) JUDGE mohsin
Signature Not Verified Signed by: MOHAMMED MOHSIN QURESHI Signing time: 8/3/2023 11:22:22 AM
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