Lal Bahadur Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 14101 MP

                                                              1
                            IN     THE      HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                      BEFORE
                                        HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                                ON THE 28 th OF AUGUST, 2023
                                         MISC. CRIMINAL CASE No. 62412 of 2021

                           BETWEEN:-
                           LAL BAHADUR SINGH S/O AMOL SINGH RAJPUT, AGED
                           ABOUT 44 YEARS, OCCUPATION: HEAD MASTER NEAR
                           SHAKTI TALKIES WARD NO.6, TIKAMGARH (MADHYA
                           PRADESH).

                                                                                           .....PETITIONER
                           (BY SHRI B.N. PANDEY - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH
                                 S.H.O. P.S.KOTWALI P.S. KOTWALI (MADHYA
                                 PRADESH).

                           2.    KRANTI RAJPUT S/O PYARELAL RAJPUT C/O
                                 VIRENDRA JAIN      MANGESHWAR      COLONY
                                 DISTT.TIKAMGARH     PERMANENT     VILLAGE
                                 KEOLARI PS SOJNA, DISTRICT LALITPUR (UTTAR
                                 PRADESH).

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

                                 This application coming on for admission this day, the court passed the
                           following:
                                                               ORDER

Petitioner has filed this petition under Section 482 of Code of Criminal Procedure for quashing of FIR registered at Crime No. 618/2019 at Police Station Kotwali Tikamgarh, District Tikamgarh.

2. It is informed by the counsel appearing for the petitioner that trial has reached at advanced stage and judgment is to be passed. Signature Not Verified Signed by: VINOD KUMAR TIWARI Signing time: 29-08-2023 12:43:31

3. At this advanced stage it is not proper to quash the FIR. Considering aforesaid, petition is dismissed.

(VISHAL DHAGAT) JUDGE vkt

Signature Not Verified Signed by: VINOD KUMAR TIWARI Signing time: 29-08-2023 12:43:31