Sanjay Rajoriya vs The State Of Madhya Pradesh
2023 Latest Caselaw 2497 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. 43130 of 2019

                          BETWEEN:-
                          SANJAY RAJORIYA S/O SHRI LAXMIKANT SHARMA,
                          AGED   49  YEARS, OCCUPATION: BUSINESS R/O
                          KHEDAPATI ROAD, PADAV, GWALIOR (MADHYA
                          PRADESH)

                                                                                        .....APPLICANT
                          (NO ONE APPEARS FOR THE APPLICANT)

                          AND
                          1.    THE    STATE   OF    MADHYA             PRADESH
                                SUPERINTENDANT    OF  POLICE            GWALIOR
                                (MADHYA PRADESH)

                          2.    STATION    HOUSE      OFFICER      POLICE
                                HEADQUARTERS P.S. PADAV DISTRICT GWALIOR
                                (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. 484/2019 registered at Police Station Padav, District Gwalior is dismissed as rendered infructuous in the light of Status Report received from Court below as the matter pending before it has already been decided vide Signature Not Verified Signed by: VISHAL UPADHYAY Signing time: 2/13/2023 7:09:37 PM

judgment dated 14.09.2021.

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




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