Prakash Chandra Chouhan vs The State Of Madhya Pradesh
2023 Latest Caselaw 13758 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. 3307 of 2014

                 BETWEEN:-
                 PRAKASH CHANDRA CHOUHAN S/O RAM SINGH
                 CHOUHAN, AGED ABOUT 62 YEARS, OPP. TRACTOR
                 SCHEME PURANI ITARSI (MADHYA PRADESH)

                                                                                             .....PETITIONER
                 (BY SHRI V.C. RAI - ADVOCATE)

                 AND
                 THE STATE OF MADHYA PRADESH P.S. SEONI MALWA
                 HOSHANGABAD (MADHYA PRADESH)

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

                                     This application coming on for hearing 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.38/1995 registered at Police Station-Seoni Malwa, District-Hoshangabad (M.P.).

2. As per report received from trial Court, case has already been decided by judgment dated 10.12.2016 and petitioner has been acquitted. In view of same, petition has become infructuous.

3. Petition is dismissed as infructuous.

Digitally signed by SHABANA ANSARI Date: 2023.08.23 15:31:56 +05'30'

(VISHAL DHAGAT) JUDGE shabana