Nageshwar Upadhyay vs The State Of Madhya Pradesh
2023 Latest Caselaw 13705 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. 16246 of 2017

                           BETWEEN:-
                           1.    NAGESHWAR         UPADHYAY   S/O   SHRI
                                 SHYAMSUNDAR UPADHYAY, AGED ABOUT 47
                                 YE A R S , OCCUPATION: CENTRE IN CHARGE
                                 STATE CIVIL SUPPLIES CORPORATION SEHORE
                                 NEHRU COLONY SEHORE (MADHYA PRADESH)

                           2.    KISHORE MANWAR S/O SHRI PANDURANG, AGED
                                 ABOUT 55 YEARS, OCCUPATION: CENTRE IN
                                 CHARGE PRIYANKA NAGAR BHOPAL (MADHYA
                                 PRADESH)

                           3.    MNANOJ YADAV S/O LATE BADRI PRASAD, AGED
                                 ABOUT        35        YEARS, OCCUPATION:
                                 REPRESENTATICE CHHOTI GWAL TOLI SEHORE
                                 (MADHYA PRADESH)

                           4.    RATAN RADAV S/O MANNULAL YADAV, AGED
                                 ABOUT         44      YEARS, OCCUPATION:
                                 REPRESENTATIVE OF TRANSPORT CHOTI GWAL
                                 TOLI SEHORE (MADHYA PRADESH)

                           5.    CHANDRA GOSWAMI S/O LATE PREM NARAYAN
                                 GOSWAMI,   AGED    ABOUT    26  YEARS,
                                 OCCUPATION: SALES MAN PANCHPIPALIYA
                                 SEHORE (MADHYA PRADESH)

                           6.    DILIP GOUR S/O MOTILAL GOUR, AGED ABOUT 32
                                 YE A R S , OCCUPATION: SALES MAN SIRADI
                                 SEHORE (MADHYA PRADESH)

                           7.    GHANSHYAM S/O GOVARDHAN GOUR, AGED
                                 ABOUT 39 YEARS, OCCUPATION: SALES MAN
                                 KHAJURIYA  KALAN    SEHORE    (MADHYA
                                 PRADESH)

                           8.    PRITAM S/O NANNU LAL, AGED ABOUT 44 YEARS,
                                 OCCUPATION:    DRIVER    MANDI     SEHORE
                                 (MADHYA PRADESH)
Signature Not Verified
Signed by: MONSI M SIMON
Signing time: 24-08-2023
14:20:10
                                                               2
                                                                                           .....APPLICANT
                           (BY SHRI ASHISH SINHA, ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THR. P.S.
                                 MANDI SEHORE (MADHYA PRADESH)

                           2.    MISS ALPANA GUPTA D/O LATE A.P. GUPTA, AGED
                                 ABOUT 50 YEARS, HOUSING BOARD COLONY
                                 SEHORE P.S. KOTWALI DISTT. SEHORE (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 Criminal Procedure for quashing of F.I.R registered at Crime No.242/2017 at Police Station Mandi, District Sehore for offence under section 3(7) of Essential Commodities Act.

2. As per report received from trial Court, case has already been decided by judgment dated 29.04.2023 passed in Criminal Case No.1152/2017.

3. In view of same, this petition has become infructuous, hence, same is dismissed as such.

(VISHAL DHAGAT) JUDGE mms

Signature Not Verified Signed by: MONSI M SIMON Signing time: 24-08-2023 14:20:10