Prahlad vs Ashok
2023 Latest Caselaw 13759 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. 2331 of 2016

BETWEEN:-
1.    PRAHLAD S/O LATE JAIRAM SINGH SOLANKI,
      AGED ABOUT 70 YEARS, VILL. RAHTAKHURD
      CASTE RAJPUT TEH. AND DISTT. HARDA
      (MADHYA PRADESH)

2.    SURAJ SINGH S/O CHANDRA SINGH SOLANKI,
      AGED ABOUT 29 YEARS, RAHTAKHURD TAH. AND
      DIST. HARDA (MADHYA PRADESH)

3.    ANIL S/O CHANDRA SINGH SOLOAKI, AGED
      ABOUT 25 YEARS, RAHTAKHURD TAH. AND DIST.
      HARDA (MADHYA PRADESH)

4.    SUNIL S/O CHANDRA SINGH SOLOAKI, AGED
      ABOUT 26 YEARS, RAHTAKHURD TAH. AND DIST.
      HARDA (MADHYA PRADESH)

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

AND
ASHOK S/O KAMAL SINGH SANTADA, AGED ABOUT 35
YEARS, VILL. RAHTAKHURD CASTE RAJPUT TEH. AND
DISTT. HARDA (MADHYA PRADESH)

                                                          .....RESPONDENTS
(NONE)

      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 whole proceedings initiated against

petitioners in CRA No.87/2015 pending before Sessions Judge, Harda.

2. As per report received from trial Court, case has already been decided by judgment dated 21.07.2016. In view of same, petition has become infructuous.

3. Petition is dismissed as infructuous.

(VISHAL DHAGAT) JUDGE shabana Digitally signed by SHABANA ANSARI Date: 2023.08.23 15:32:49 +05'30'