Citation : 2023 Latest Caselaw 12265 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. 14332 of 2013
BETWEEN:-
O.P. KRIPLANI S/O LATE MOOLCHAND KRIPLANI,
AGED ABOUT 61 YEARS, E7/659 ARERA COLONY ,
BHOPAL (MADHYA PRADESH)
.....APPLICANT
(BY SHRI )
AND
1. THE STATE OF MADHYA PRADESH THR P.S. M.P.
NAGAR BHOPAL (MADHYA PRADESH)
2. PRADEEP KUMAR S/O SHRI ANAND RAO
PATHEKAR, AGED ABOUT 42 YEARS,
OCCUPATION: ADVOCATE, R/O JUNIOR MIG 59,
ASH BAGH, BHOPAL (MADHYA PRADESH)
.....RESPONDENTS
(BY SHRI )
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 complaint case and also cognizance order dated 17.08.2013.
As per report received from Dealing Assistant No.1, pending criminal case before Sessions Court has been decided vide judgment dated 01.02.2014.
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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