Sanjeev Kumar Trivedi vs The State Of Madhya Pradesh
2023 Latest Caselaw 14327 MP

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                            IN    THE    HIGH COURT OF MADHYA PRADESH
                                               AT GWALIOR
                                                    BEFORE
                                  HON'BLE SHRI JUSTICE SANJEEV S KALGAONKAR
                                            ON THE 31 st OF AUGUST, 2023
                                  MISCELLANEOUS CRIMINAL CASE No. 4850 of 2023

                           BETWEEN:-
                           SANJEEV KUMAR TRIVEDI S/O SHRI SURESH KUMAR
                           TRIVEDI, AGED ABOUT 57 YEARS, RESIDENT OF WARD
                           NO. 1, ORCHHA ROAD PRITHVIPUR, TIKAMGARH
                           (MADHYA PRADESH)

                                                                            .....APPLICANT
                           (SHRI SANJAY KUMAR BAHIRANI - ADVOCATE0

                           AND
                           1.    THE STATE OF MADHYA PRADESH STATION
                                 HOUSE OFFICER POLICE STATION EOW BHOPAL,
                                 UNIT GWALIOR (MADHYA PRADESH)

                           2.    JAIHIND SINGH YADAV S/O SHRI DWARKA
                                 PRASAD YADAV RESIDENT OF GRAM FATEKA
                                 SIRK POLICE CHOWKI CHANDERA DISTRICT
                                 TIKAMGARH (MADHYA PRADESH)

                           3.    VISHVANATH SINGH S/O SHRI GULAB SINGH
                                 BUNDELA RESIDENT OF     PURANA BAZAR
                                 CHANDERA TIKAMGARH (MADHYA PRADESH)

                           4.    RAMESHWAR PRASAD S/O SHRI RAM CHARAN
                                 CHAURASIYA  RESIDENT   OF PAN MANDI
                                 CHANDERA DISTRICT TIKAMGARH (MADHYA
                                 PRADESH)

                           5.    KISHANLAL S/O SUNNULAL RESIDENT OF GRAM
                                 BHADEWARA THANA DISTRICT TIKAMGARH
                                 (MADHYA PRADESH)

                           6.    MANOJ KUMAR S/O SENAPATI TIWARI RESIDENT
                                 OF GRAM SAHEBUDIR DISTRICT TIKAMGARH
                                 (MADHYA PRADESH)

                           7.    PREMSINGH S/O MADHOSINGH RAGHUVANSHI
Signature Not Verified
                                 RESIDENT OF CHHABRA COLONY DISTRICT
Signed by: PRACHI MISHRA
Signing time: 01/09/2023
10:07:30 AM
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                                    GUNA (MADHYA PRADESH)

                                                                                         .....RESPONDENTS
                           (SHRI NAVAL KISHOR GUPTA - ADVOCATE FOR RESPONDENT NO.1.
                           SHRI PRABHAKAR KUSHWAHA - PUBLIC PROSECUTOR FOR THE
                           RESPONDENT-STATE)

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

Learned counsel for the petitioner requests to withdraw this petition preferred under Section 482 of the Cr.P.C for the reasons that final judgment has been passed in RCT No. 511/2007 and petitioner has been convicted, therefore, this petition is rendered infructuous.

This petition under Section 482 ofthe Cr.P.C is filed for quashing the proceedings pending before JMFC, Guna (M.P.) in RCT NO. 511/2007 and FIR in Crime No. 18/2000 registered at Police Station EOW, Bhopal (M.P.).

Heard and considered.

Accordingly, the petition stands dismissed as withdrawn.

(SANJEEV S KALGAONKAR) JUDGE Prachi

Signature Not Verified Signed by: PRACHI MISHRA Signing time: 01/09/2023 10:07:30 AM