Saurav Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 2493 MP

                                                          1
                           IN     THE        HIGH COURT OF MADHYA PRADESH
                                                   AT GWALIOR
                                             BEFORE LOK ADALAT
                                 HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
                                                       &
                                       SHRI DILEEP AWASTHI, ADVOCATE.
                                              ON THE 11 th OF FEBRUARY, 2023
                                           MISC. CRIMINAL CASE No. 46006 of 2019

                          BETWEEN:-
                          SAURAV SINGH S/O SHRI SUBENDRA SINGH, AGED
                          ABOUT 23 YEARS, OCCUPATION: STUDENT R/O KUNJ
                          VIHAR COLONY, BHIND ROAD, GOLE KA MANDIR,
                          GWALIOR DISTRICT GWALIOR (MADHYA PRADESH)

                                                                                      .....APPLICANT
                          (NONE PRESENT FOR APPLICANT )

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                POLICE STATION PS CITY KOTWALI, MORENA
                                (MADHYA PRADESH)

                          2.    SATENDRA SINGH TOMAR S/O SHRI BIJENDRA
                                TOMAR, AGED 38 YEARS, OCCUPATION- RETIRED
                                GOVERNMENT SERVANT R/O WARD NO. 45 BAG
                                BAUHARE    HANUMAN      NAGAR     MORENA
                                (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                          (BY SHRI A.P.S TOMAR- PANEL LAWYER)

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

The instant petition filed under Section 482 of the Cr.P.C seeking quashment of FIR as well as other consequential criminal proceedings arising out of Crime No. 688/2018 registered at Police Station City Kotwali Morena, District Morena is dismissed as rendered infructuous in the light of Status Signature Not Verified Signed by: VISHAL UPADHYAY Signing time: 2/13/2023 7:09:37 PM

Report received from Court below as the matter pending before it has already been decided vide judgment dated 29.01.2021.

                             (DEEPAK KUMAR AGARWAL)                             (DILEEP AWASTHI .)
                                      MEMBER                                        MEMBER
                          Vishal




Signature Not Verified
Signed by: VISHAL
UPADHYAY
Signing time: 2/13/2023
7:09:37 PM