Nitesh @ Nittu vs The State Of Madhya Pradesh
2023 Latest Caselaw 12765 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. 14932 of 2018

                           BETWEEN:-
                           NITESH @ NITTU S/O SHRI BHAGWAT SINGH
                           VANSHKAR, AGED ABOUT 27 YEARS, R/O. RAJENDRA
                           WARD, SADIYA ROAD BEHIND RIPTA MANDIR,
                           PIPARIYA, DISTRICT  HOSHANGABAD      (MADHYA
                           PRADESH)

                                                                                          .....PETITIONER
                           (NONE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THR. POLICE
                                 STATION PIPARIYA, DISTT. HOSHANGABAD
                                 (MADHYA PRADESH)

                           2.    PRASHANT RAI S/O RAMESH RAI, AGED ABOUT
                                 34   YEARS, R/O JHAND CHOWK, HATHWAS,
                                 PIPARIYA, DISTRICT HOSHANGABAD (MADHYA
                                 PRADESH)

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

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

Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure for quashing of FIR No.256/2017 registered at Police Station Pipariya, District Hoshangabad and entire proceedings initiated against the petitioners.

As per report received from trial Court, case has already been decided by Signature Not Verified Signed by: SUNIL KUMAR PATEL Signing time: 10-08-2023 15:12:41

judgment dated 31.01.2023 and petitioner has 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