Prakash Khampariya vs The State Of Madhya Pradesh
2023 Latest Caselaw 12763 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. 1388 of 2018

                           BETWEEN:-
                           1.    PRAKASH    KHAMPARIYA   S/O  SHRI  B.D.
                                 KHAMPARIYA, AGED ABOUT 50 YEARS, R/O.
                                 SANJEEVNI    NAGAR,   GARHA,   DISTRICT
                                 JABALPUR (MADHYA PRADESH)

                           2.    AMIT KHAMPARIYA S/O SHRI ANIRUDDH
                                 KHAMPARIYA, AGED ABOUT 25 YEARS, R/O
                                 GANGA NAGAR, GARHA, JABALPUR (MADHYA
                                 PRADESH)

                                                                                        .....PETITIONERS
                           (NONE)

                           AND
                           THE STATE OF MADHYA PRADESH THR. THE POLICE
                           STATION BHERAGHAT, DISTT. JABALPUR (MADHYA
                           PRADESH)

                                                                                       .....RESPONDENT
                           (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 for quashing the proceeding of S.T. No.497/2011 pending

in Court of 7th A.S.J., Jabalpur.

As per report received from trial Court, case has already been decided by judgment dated 24.12.2018.

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

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