Devidas vs The State Of Madhya Pradesh
2023 Latest Caselaw 12764 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. 13054 of 2018

                           BETWEEN:-
                           1.    DEVIDAS S/O LAXMAN PATLE, AGED ABOUT 40
                                 YEAR S, R/O VILLAGE KESHA, P.S. KIRNAPUR,
                                 DIST. BALAGHAT (MADHYA PRADESH)

                           2.    LAXMAN S/O GHUSIYA PATLE, AGED ABOUT 65
                                 YEARS, R/O VILLAGE KESHA, PS KIRNAPUR,
                                 DISTRICT BALAGHAT (MADHYA PRADESH)

                           3.    JEEVANKALA BAI W/O LAXMAN, AGED ABOUT 60
                                 YEAR S , R/O VILLAGE KESHA PS KIRNAPUR,
                                 DISTRICT BALAGHAT (MADHYA PRADESH)

                                                                                      .....PETITIONERS
                           (NONE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THR. P.S.
                                 KIRNAPUR, DISTRICT BALAGHAT (MADHYA
                                 PRADESH)

                           2.    SMT. VINITA W/O DEVIDAS PATLE, AGED ABOUT
                                 35 YEARS, C/O S.K DONGRE, R/O VILLAGE GARRA
                                 SAMRADHI PARISAR, PS WARASEONI TEH.
                                 LALBARRA, DISTRICT BALAGHAT (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

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

Criminal Procedure for quashing the proceeding of Criminal Case No.370/2014 pending before the learned J.M.F.C., Balaghat, District Balaghat.

As per report received from trial Court, case has already been decided by judgment dated 16.07.2019 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