Vijay Namdev vs The State Of Madhya Pradesh
2023 Latest Caselaw 2519 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. 25772 of 2019

               BETWEEN:-
               VIJAY NAMDEV S/O SHRI R.D. NAMDEV, AGED ABOUT
               36 YEARS, OCCUPATION: SELF EMPLOYED R/O STREET
               IN FRONT OF R.L.P.S. SCHOOL, NAJARBAG, SITA
               SAGAR DATIA (MADHYA PRADESH)

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

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

               2.          PRO.   THR. P.S. DABRA 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. against interim order dated 23.4.2019 passed by JMFC, Dabra, Distt. Gwalior, in Case No.607/2014.

Signature Not Verified Signed by: MADHU Vide status report, it is informed that vide judgment dated 11th July, 2022 SOODAN PRASAD passed by the JMFC, Dabra, Distt. Gwalior, in Case No.607/2014, said case Signing time: 13-02-2023 05:59:59 PM

has been finally decided and petitioner has been acquitted under Sections 456 & 354 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