Kulbhushan Purwar vs The State Of Madhya Pradesh
2023 Latest Caselaw 12754 MP

                                                           1
                            IN      THE     HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                      BEFORE
                                        HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                               ON THE 8 th OF AUGUST, 2023
                                          MISC. CRIMINAL CASE No. 16444 of 2017

                           BETWEEN:-
                           1.    KULBHUSHAN PURWAR S/O LATE RAJARAM
                                 PURWAR, AGED ABOUT 61 YEARS, OCCUPATION:
                                 PENSHNER R/O H NO 1 FASE-1 GOPAL NAGAR
                                 DUBEY COLONY PS NKJ, DISTRICT KATNI
                                 (MADHYA PRADESH).

                           2.    SMT. SAVITA PURWAR W/O KULBHUSHAN
                                 PURWAR, AGED ABOUT 49 YEARS, M. NO. 1 PHESH
                                 -1 GOPAL NAGAR DUBEY COLNY THANA N.K.J.
                                 DISTT. KATNI (MADHYA PRADESH)

                                                                                     .....PETITIONERS
                           (NONE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THR PS NKJ
                                 KATNI KATNI (MADHYA PRADESH)

                           2.    SUPERINTENDENT OF        POLICE    KATNI KATNI
                                 (MADHYA PRADESH)

                           3.    YAKUB KHAN S/O ILIYAS KHAN, AGED ABOUT 34
                                 YEARS, N. NO. 6 PHESH -1 GOPAL NAGAR DUBEY
                                 COLONY KATNI (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                           (BY SHRI SANTOSH YADAV - DEPUTY GOVERNMENT ADVOCATE FOR
                           STATE AND SHRI ASHISH TIWARI - ADVOCATE FOR RESPONDENT NO.3)

                                 This application coming on for orders this day, th e court passed the
                           following:
                                                            ORDER

Petitioners have filed this petition under Section 482 of the Code of

Signature Not Verified Signed by: VINOD KUMAR TIWARI Signing time: 11-08-2023 12:48:25

Criminal Procedure challenging FIR registered vide Crime No. 216/2017 at Police Station NKJ, District Katni (M.P.).

As per report received from trial Court, case has already been decided by judgment dated 28.02.2022 and petitioners have been acquitted.

In view of same, petition has become infructuous. Petition is dismissed as infructuous.

(VISHAL DHAGAT) JUDGE vkt

Signature Not Verified Signed by: VINOD KUMAR TIWARI Signing time: 11-08-2023 12:48:25