Manoj Rajput vs The State Of Madhya Pradesh
2023 Latest Caselaw 14304 MP

                                                            1
                           IN     THE      HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                     BEFORE
                                       HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                               ON THE 31 st OF AUGUST, 2023
                                        MISC. CRIMINAL CASE No. 21610 of 2023

                          BETWEEN:-
                          MANOJ RAJPUT S/O HARISHANKAR RAJPUT, AGED
                          ABOUT 24 YEARS, OCCUPATION: DRIVER H.NO. 680
                          B.D.A. QUARTER GODARMAU GANDHI NAGAR BHOPAL
                          DISTRICT BHOPAL (MADHYA PRADESH)

                                                                                           .....APPLICANT
                          (BY SHRI M. K. LODHI - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                THE POLICE STATION GANDHI NAGAR DISTRICT
                                BHOPAL (MADHYA PRADESH)

                          2.    VICTIM    A THROUGH CONCERNED                POLICE
                                STATION (MADHYA PRADESH)

                                                                                       .....RESPONDENTS
                          (BY SHRI PRAMOD CHOUBEY - GOVT. ADVOCATE AND SHRI JITENDRA
                          KUMAR PARIHAR - ADVOCATE FOR OBJECTOR)

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

                          following:
                                                             ORDER

Applicant has filed this petition under Section 482 of the Code of Criminal Procedure for quashing of FIR.

2. During the course of argument, it is submitted that evidence is over in the case and same is listed for pronouncement of judgment on 8.9.2023.

3. At this stage, I do not deem it to be a fit case for interference in the petition under Section 482 of the Code of Criminal Procedure. Signature Not Verified Signed by: ARVIND KUMAR DUBEY Signing time: 9/1/2023 11:14:17 AM

4. Accordingly, petition is dismissed.

(VISHAL DHAGAT) JUDGE DUBEY/-

Signature Not Verified Signed by: ARVIND KUMAR DUBEY Signing time: 9/1/2023 11:14:17 AM