Tarun Kumar Mandal vs The State Of Madhya Pradesh
2023 Latest Caselaw 14270 MP

                                                             1
                            IN     THE      HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                       BEFORE
                                         HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                               ON THE 29 th OF AUGUST, 2023
                                         MISC. CRIMINAL CASE No. 11402 of 2017

                           BETWEEN:-
                           TARUN KUMAR MANDAL S/O SHRI PARIMAL MANDAL,
                           AGED ABOUT 49 YEARS, R/O CHOPANA NO. 3, TEHSIL
                           GHODADONGRI, DISTT. BETUL (MADHYA PRADESH)

                                                                                         .....PETITIONER
                           (BY SHRI PRADEEP SINGH CHOUHAN - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH PS
                                 CHOPANA, DISTT. BETUL (MADHYA PRADESH)

                           2.    MEENA PAL W/O SHRI KAMAL PAL, AGED ABOUT
                                 51 YEARS, GOPINATHPUR CHOPNA, DISTRICT
                                 BETUL (MADHYA PRADESH)

                                                                                        .....RESPONDENT
                           (BY SHRI A.S. PATHAK - GOVT. 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 dated 16.06.2017 registered in Crime No.77/2017.

2. As per report received from trial Court, case has already been decided by judgment dated 28.09.2022 and petitioner has been acquitted. In view of same, petition has become infructuous.

3. Petition is dismissed as infructuous. Signature Not Verified Signed by: SUNIL KUMAR PATEL Signing time: 29-08-2023 18:01:27

(VISHAL DHAGAT) JUDGE sp/-

Signature Not Verified Signed by: SUNIL KUMAR PATEL Signing time: 29-08-2023 18:01:27