Monday, 18, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Shailendra Chandravanshi vs The State Of Madhya Pradesh
2023 Latest Caselaw 12762 MP

Citation : 2023 Latest Caselaw 12762 MP
Judgement Date : 8 August, 2023

Madhya Pradesh High Court
Shailendra Chandravanshi vs The State Of Madhya Pradesh on 8 August, 2023
Author: Vishal Dhagat
                                                        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. 26909 of 2017

                           BETWEEN:-
                           1.    SHAILENDRA CHANDRAVANSHI        S/O  SHRI
                                 CHURAMAN CHANDRAVANSHI, AGED ABOUT 25
                                 YE A R S , OCCUPATION: GOVT. TEACHER, R/O
                                 WARD NO.11 NEAR UDYOG OFFICE, DINDORI, P.S.
                                 DINDORI, DISTT. DINDORI (MADHYA PRADESH)

                           2.    SMT. DWARKEE BAI W/O SHRI CHURAMAN
                                 CHANDRAVANSHI, AGED ABOUT 55 YEARS,
                                 OCCUPATION: HOUSE WIFE, R/O WARD NO. 11
                                 NEAR UDYOG OFFICE, DINDORI, P.S. DINDORI,
                                 DISTRICT DINDORI (MADHYA PRADESH)

                           3.    GOPAL BASPE S/O DUKHU LAL, AGED ABOUT 32
                                 YEAR S , OCCUPATION: SERVICE, R/O VILLAGE
                                 UDARI P.S DINDORI AT PRESENT RESIDENCE
                                 WARASEONI, DISTRICT BALAGHAT (MADHYA
                                 PRADESH)

                           4.    PRAMOD KUMAR BEOHAR S/O SHRI PANDMU
                                 LAL BEOHAR, AGED ABOUT 32 YEARS, R/O
                                 VILLAGE LOOTGAON, P.S. AND TEHSIL DINDORI,
                                 DISTRICT DINDORI (MADHYA PRADESH)

                           5.    PARASRAM NAGESH S/O SHRI SONARAM
                                 NAGESH, AGED ABOUT 45 YEARS, R/O VILLAGE
                                 NAYEGAON P.S., TEHSIL AND DISTRICT DINDORI
                                 (MADHYA PRADESH)

                           6.    KRISHNA YADAV S/O PYARE LAL YADAV, AGED
                                 ABOUT 23 YEARS, R/O VILLAGE HINOTA, P.S.
                                 SHAHPURA, DISTRICT DINDORI (MADHYA
                                 PRADESH)

                                                                               .....PETITIONERS
                           (NONE)

                           AND

Signature Not Verified
Signed by: SUNIL KUMAR
PATEL
Signing time: 10-08-2023
15:12:41
                                                           2
                           1.     THE STATE OF MADHYA PRADESH THR. P.S.
                                  DINDORI, DISTT-DINDORI (MADHYA PRADESH)

                           2.     TEHMEENA D/O SHRI MAHESH MARKAM, AGED
                                  ABOUT 24 YEARS, OCCUPATION: HOUSE WOMEN,
                                  R/O VILLAGE SEMARIYA RAHANGI, P.S. DINDORI,
                                  DISTRICT DINDORI, (M.P.) AT PRESENT WARD
                                  NO. 6, KHANUJA COLONY, DISTRICT DINDORI
                                  (MADHYA PRADESH)

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

                                  This application coming on for admission this day, the court passed the
                           following:
                                                               ORDER

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

Criminal Procedure challenging FIR registered at Crime No. 566/2017 at Police Station Dindori, District Dindori (M.P.).

As per report received from trial Court, case has already been decided by judgment dated 24.04.2023 and petitioners have been acquitted.

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

(VISHAL DHAGAT) JUDGE sp/-

Signature Not Verified Signed by: SUNIL KUMAR PATEL Signing time: 10-08-2023 15:12:41

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter