Mayank Khare vs The State Of Madhya Pradesh
2023 Latest Caselaw 13687 MP

                                                            1
                            IN    THE      HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                      BEFORE
                                        HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                               ON THE 22 nd OF AUGUST, 2023
                                         MISC. CRIMINAL CASE No. 14280 of 2016

                           BETWEEN:-
                           1.    MAYANK KHARE S/O SHRI HARSHWARDHAN
                                 KHARE, AGED ABOUT 25 YEARS, PRESENT
                                 ADDRESS BEHIND CIVIL SURGON BUNGLOW
                                 INDRA TIRAHA (MADHYA PRADESH)

                           2.    SMT.       SHOBHA    KHARE   W/O   SHRI
                                 HARSHWARDHAN KHKARE, AGED ABOUT 50
                                 YE A R S , PRESENT ADDRESS, BEHIND CIVIL
                                 SURGON BUNGALOW INDRA TIRAHA (MADHYA
                                 PRADESH)

                                                                                        .....APPLICANT
                           (BY SHRI D.K.KHARE - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH P.S.
                                 KARELI NARSINGHPUR (MADHYA PRADESH)

                           2.    SMT. NISHI KHARE (SHRIVASTAVA) W/O SHRI
                                 ANIL SHRIVASTAVA, AGED ABOUT 24 YEARS,
                                 GOVT. HOSPITAL COMPOUND KARELI (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 filed against petitioner and entire criminal proceedings pending before Judicial Magistrate First Class, Signature Not Verified Signed by: NEETI TIWARI Signing time: 24-08-2023 16:43:57

Narsinghpur in Criminal Case RCT/1600956/2012.

2. As per report received from trial Court, case has already been decided by judgment dated 26.10.2016 and petitioner has been convicted.

3. In view of same, petition has become infructuous.

4. Petition is dismissed as having been rendered infructuous.

(VISHAL DHAGAT) JUDGE nd

Signature Not Verified Signed by: NEETI TIWARI Signing time: 24-08-2023 16:43:57