Smt. Shilpi Sareen vs The State Of Madhya Pradesh
2023 Latest Caselaw 2481 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. 1484 of 2019

                          BETWEEN:-
                          SMT. SHILPI SAREEN W/O SHRI GULSHAN SAREEN,
                          AGED ABOUT 26 YEARS, OCCUPATION: HOUSE WIFE
                          R/O   554/157  KHA/6   SUJANPURA   ALAMBAG
                          LUCKNOW(UTTAR PRADESH)

                                                                                       .....APPLICANT
                          (BY SHRI R.K. GOYAL - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                POLICE   STATION  MEHGAON    DISTRICT
                                BHIND(MADHYA PRADESH)

                          2.    MONIKA SETHI D/O RAMSWAROOP ARORA W/O
                                SHRI JITENDRA SETHI R/O WARD NO 6
                                MEHGAON (MADHYA PRADESH)

                                                                                    .....RESPONDENTS
                          (SHRI B.P.S. CHAUHAN - PUBLIC PROSECUTOR FOR THE RESPONDENT
                          NO.1/ STATE)

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

The instant petition under Section 482 of Cr.P.C. has been preferred by the petitioner for a quashment of Criminal Case No.320/2018(RCT) pending before the Court of JMFC, Mehgaon, District Bhind arising out of FIR vide Crime No. 85 of 2018 dated 21.03.2018 for offence punishable under Sections Signature Not Verified Signed by: ADNAN HUSAIN ANSARI Signing time: 2/15/2023 7:29:08 PM

498-A, 354, 506, 34 of IPC and Section 3/4 of Dowry Prohibition Act.

O n perusal of status report, it reveals that the present petitioner has already been acquitted of aforesaid offences by the Court below vide judgment dated 05.05.2022.

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