Harshit vs The State Of Madhya Pradesh
2023 Latest Caselaw 21568 MP

Madhya Pradesh High Court

Harshit vs The State Of Madhya Pradesh on 15 December, 2023

Author: Vishal Dhagat

Bench: Vishal Dhagat

                                                              1
                            IN      THE     HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                       BEFORE
                                         HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                              ON THE 15 th OF DECEMBER, 2023
                                          MISC. CRIMINAL CASE No. 6186 of 2015

                           BETWEEN:-
                           1.    HARSHIT S/O SHRI DEEP NARAYAN, AGED ABOUT
                                 25 YEARS, WARD NO. 2, SHAHPURA, (MADHYA
                                 PRADESH)

                           2.    DEEP NARAYAN S/O SHRI RAMKARAN, AGED
                                 ABOUT 25 YEARS, WARD NO. 2 SHAHPURA
                                 (MADHYA PRADESH)

                           3.    SMT. GAYATRI GUPTA W/O SHRI DEEP NARAYAN
                                 G U P TA WARD NO. 2, SHAHPURA, (MADHYA
                                 PRADESH)

                                                                                             .....APPLICANT
                           (NONE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH P.S. BERASIA
                                 BHOPAL (MADHYA PRADESH)

                           2.    SHRADHA GUPTA W/O SHRI HARSHIT GUPTA,
                                 AGED ABOUT 24 YEARS, DENDAYAL COLONY
                                 BERASIA, (MADHYA PRADESH)

                                                                                         .....RESPONDENTS
                           (BY SHRI AJEET RAWAT, GOVT. ADVOCATE)

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

Petitioners have filed this petition for quashing of charge sheet.

2. Trial was stayed vide order dated 26.8.2015 and stay order was continued vide order dated 7.12.2015.

3. In view of judgment passed by the Apex Court in the case of Asian Resurfacing of Road Agency Pvt. Ltd. and others Vs. Central Bureau of Investigation, (2018) 16 SCC 299, all stay orders passed by High Court or Superior Court after lapse of six months stands vacated and trial may be proceeded, therefore, it appears that petitioners have lost interest in prosecuting their case.

4. In view of aforesaid, petition is dismissed for want of prosecution.

(VISHAL DHAGAT) JUDGE mms