Motilal Ojha vs The State Of Madhya Pradesh
2023 Latest Caselaw 2479 MP

                                                          1
                           IN     THE       HIGH COURT OF MADHYA PRADESH
                                                  AT GWALIOR
                                               BEFORE LOK ADALAT
                                       HON'BLE SMT. JUSTICE SUNITA YADAV
                                                       &
                                     SHRI ARVIND DUDAWAT, SENIOR ADVOCATE
                                             ON THE 11 th OF FEBRUARY, 2023
                                           MISC. CRIMINAL CASE No. 168 of 2019

                          BETWEEN:-
                          1.    MOTILAL OJHA S/O SHRI RAMPRASAD OJHA,
                                AGED ABOUT 60 YEARS, OCCUPATION: KHETI R/O
                                VRANDAWAN DHAM COLONY ASHOKNAGAR
                                (MADHYA PRADESH)

                          2.    ASHOK OJHA S/O MOHAN LAL OJHA, AGED
                                ABOUT 45 YEARS, OCCUPATION KHETI R/O
                                VILLAGE RAHARWAS PS AND TEHSIL PIPRAI
                                DISTRICT ASHOKNAGAR (MADHYA PRADESH)

                                                                                    .....PETITIONERS
                          (BY SHRI DEEPAK SHRIVASTAVA - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                POLICE   STATION DEHAT   ASHOKNAGAR
                                (MADHYA PRADESH)

                          2.    PHARIYADI W/O BHOORA AHIRWAR, AGED
                                ABOUT 30 YEARS, OCCUPATION HOUSEWIFE R/O
                                NAHAR COLONY WARD NO 6 ASHOKNAGAR
                                (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                          (BY SHRI B.P.S. CHAUHAN - PUBLIC PROSECUTOR)

                                This application coming on for conciliation this day, the Bench passed
                          the following:
                                                           ORDER

This petition has been filed by the petitioners for quashment of FIR bearing crime No. 207/2018 registered at police station Dehat, District Signature Not Verified Signed by: ADNAN HUSAIN ANSARI Signing time: 2/15/2023 7:29:08 PM

Ashoknagar for offences under Sections 341, 354/34 Section 3(2)(va), 3(1)(w)

(i) of SC/ST Act as well as quashment of other consequential proceedings qua the present applicants in connection with the aforesaid F.I.R.

On perusal of status report, it reveals that petitioners have already been acquitted of aforesaid offences by the Court below vide judgment dated 07.04.2021.

In view of the above, this petition filed under section 482 of Cr.P.C. has become infructuous.

Accordingly, the instant petition stands dismissed as rendered infructuous.

                            (SUNITA YADAV)                                         (ARVIND DUDAWAT )
                                MEMBER                                                 MEMBER
                          Adnan




Signature Not Verified
Signed by: ADNAN HUSAIN
ANSARI
Signing time: 2/15/2023
7:29:08 PM