Netram Tiwari vs Police Station Katangi
2023 Latest Caselaw 12766 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. 7741 of 2018

                           BETWEEN:-
                           1.    NETRAM TIWARI S/O SHRI SHIV NARAYAN
                                 TIWARI, AGED ABOUT 48 YEARS, R/O VILLAGE
                                 KAIMORI, P.S. KATANGI, TEHSIL PATAN, DIST.
                                 JABALPUR (MADHYA PRADESH)

                           2.    RAJESH TIWARI S/O SHRI SHIV NARAYAN
                                 TIWARI, AGED ABOUT 36 YEARS, R/O VILLAGE
                                 KAIMORI, P.S. KATANGI, TEHSIL PATAN, DIST.
                                 JABALPUR (MADHYA PRADESH)

                           3.    SHUBHAM TIWARI S/O RAM KUMAR TIWARI,
                                 AGED ABOUT 23 YEARS, R/O VILLAGE KAIMORI,
                                 P.S. KATANGI, TEHSIL PATAN, DIST. JABALPUR
                                 (MADHYA PRADESH)

                                                                                      .....PETITIONERS
                           (NONE)

                           AND
                           POLICE STATION KATANGI THR. ITS TOWN INSPECTOR
                           POLICE STATION KATANGI, 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 quashing of FIR No.401/2017 registered at Police Station Katangi, Jabalpur.

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

As per report received from trial Court, case has already been decided by judgment dated 04.11.2022 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