Mahendra Kumar Shrivastava vs The State Of Madhya Pradesh
2023 Latest Caselaw 2517 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. 10651 of 2019

               BETWEEN:-
               MAHENDRA KUMAR        SHRIVASTAVA S/O SHRI
               PREMNARAYAN SHRIVASTAVA, AGED ABOUT 61
               YEARS, OCCUPATION: RETIRED GOVT. SERVENT R/O C-
               16 HARIOM COLONY MORAR GWALIOR (MADHYA
               PRADESH)

                                                                                 .....PETITIONER
               (NONE FOR THE PETITIONER )

               AND
               1.          THE STATE OF MADHYA PRADESH THROUGH
                           POLICE STATION MORAR DISTT. GWALIOR
                           (MADHYA PRADESH)

               2.          ABHIYOKTRI W/O ASHISH KULSHRESHTH, AGED
                           ABOUT 40 YEARS, OCCUPATION: STUDY AND
                           DOMESTIC WORK R/O 264 C.P.COLONY MORAR
                           PS MORAR DISTT GWALIOR (MADHYA PRADESH)

                                                                              .....RESPONDENTS
               (BY SHRI A.P.S.TOMAR- PUBLIC PROSECUTOR FOR THE STATE )

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

This petition has been filed under Section 482 of Cr.P.C. for quashing Criminal Case No.707/2019 pending before JMFC, Gwalior, and all other Signature Not Verified subsequent proceedings related to the aforesaid case. Signed by: MADHU SOODAN PRASAD Signing time: 13-02-2023 05:59:59 PM Vide status report, it is informed that vide judgment dated 13th May,

2019 passed by the 5th Additional Sessions Judge/Special Judge, Gwalior, in S.T.No.202/2019 petitioner has been acquitted for the offence under Section 376(2)(n) of IPC.

Accordingly, this petition is dismissed as infructuous.

                  (DEEPAK KUMAR AGARWAL)                                     (DILEEP AWASTHI .)
                           MEMBER                                                MEMBER
               ms/-




Signature Not Verified
Signed by: MADHU
SOODAN PRASAD
Signing time: 13-02-2023
05:59:59 PM