Ashok Saini vs Bishan
2023 Latest Caselaw 13704 MP

Citation : 2023 Latest Caselaw 13704 MP
Judgement Date : 22 August, 2023

Madhya Pradesh High Court

Ashok Saini vs Bishan on 22 August, 2023

Author: Vishal Dhagat

                                                             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. 16623 of 2016

                           BETWEEN:-
                           ASHOK SAINI S/O SHRI SHOBHARAM SAINI, AGED
                           ABOUT 38 YEARS, MOHAN HOTEL GANDHI CHOWK
                           BAHARPURA PANDHANA (MADHYA PRADESH)

                                                                                           .....APPLICANT
                           (BY SHRI K.S.RAJPUT - ADVOCATE)

                           AND
                           1.    BISHAN S/O BHAGWAN, AGED ABOUT 60 YEARS,
                                 OCCUPATION:   CASTE   LODHA   PANDHANA
                                 (MADHYA PRADESH)

                           2.    P.S.PRADHANA THE STATE OF MADHYA PRADESH
                                 DISTT-KHANDWA (MADHYA PRADESH)

                                                                                        .....RESPONDENTS
                           (BY SHRI A.S.PATHAK - 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 in connection with Crime No.333/2016 under Sections 294, 323, 341, 506/34.

2. As per report received from trial Court, case has already been decided by judgment dated 02.05.2022 and petitioner has been acquitted.

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

4. Petition is dismissed as having been rendered infructuous. Signature Not Verified Signed by: NEETI TIWARI Signing time: 24-08-2023 16:43:57

(VISHAL DHAGAT) JUDGE nd

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