Ritesh Sahu vs The State Of Madhya Pradesh
2023 Latest Caselaw 12759 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. 6573 of 2013

                           BETWEEN:-
                           RITESH SAHU S/O SHRI RAMESH SAHU, AGED ABOUT
                           23 YEARS, OCCUPATION: VEGETABLE MERCHANT SAI
                           COLONY, SANCHAR NAGAR, THANA GOHALPUR
                           (MADHYA PRADESH)

                                                                                          .....APPLICANT
                           (NONE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH
                                 P.S.AD GOHALPUR (MADHYA PRADESH)

                           2.    MUSKAN YADAV S/O LATE SHRI MITHLESH
                                 YADAV H.NO. 66, SAI COLONY, SANCHAR NAGAR,
                                 PS. GOHALPUR, TAH. & DISTT. JABALPUR
                                 (MADHYA PRADESH)

                                                                                      .....RESPONDENTS
                           (BY SHRI A.S. PATHAK - GOVERNMENT ADVOCATE)

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

                           following:
                                                              ORDER

Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure for quashing of FIR No.156/2013 registered at Police Station-Gohalpur, Jabalpur (MP) and further proceeding of Criminal Case No.1942/2013 pending before Judicial Magistrate First Class, Jabalpur (MP).

2. As per report received from trial Court, case has already been decided by judgment dated 12.07.2018. Signature Not Verified Signed by: PANKAJ NAGLE Signing time: 10-08-2023 15:08:52

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

(VISHAL DHAGAT) JUDGE pn

Signature Not Verified Signed by: PANKAJ NAGLE Signing time: 10-08-2023 15:08:52