Brajesh Narayan Maraiya @ Kallu vs The State Of Madhya Pradesh
2023 Latest Caselaw 2528 MP

                                    1
 IN     THE      HIGH COURT OF MADHYA PRADESH
                       AT GWALIOR
                BEFORE NATIONAL LOK ADALAT
              HON'BLE SHRI JUSTICE ROHIT ARYA
                              &
            SHRI J.D. SURYAVANSI, SENIOR ADVOCATE
                  ON THE 11 th OF FEBRUARY, 2023
       MISCELLANEOUS CRIMINAL CASE No. 12102 of 2014

BETWEEN:-
BRAJESH NARAYAN MARAIYA @ KALLU S/O SHRI
SURESH CHAND MARAIYA, AGED ABOUT 33 YEARS,
JAWAHAR ROAD KAILARAS (MADHYA PRADESH)

                                                              .....APPLICANT
(BY SHRI S.S. KUSHWAH - ADVOCATE )

AND
1.    THE STATE OF MADHYA PRADESH INCHARGE
      POLICE STATION KIALARAS (MADHYA PRADESH)

2.    BANTI @ UMESH S/O SHRI JANDAIL SINGH
      SIKARWAR, AGED ABOUT 31 YEARS, VILLAGE
      KOLHARA P.S.KAILARAS (MADHYA PRADESH)

                                                          .....RESPONDENTS
(BY SHRI A.K. NIRANKARI - LEARNED PUBLIC PROSECUTOR)

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

This petition under Section 482 of Cr.P.C. has been filed for quashing of all criminal proceedings at Case No. 832/2007 pending before ACJM, Sabalgarh District Morena (M.P.).

As per the status/office report, the impugned proceedings (trial) stands concluded vide judgment dated 23/12/2019 by the JMFC, Sabalgarh District Morena (M.P.) in RCT.No.400832/2007.

In view of the aforesaid, nothing survives in this petition to address upon and the same is hereby dismissed having been rendered infructuous.

   (ROHIT ARYA)                                              (J.D. SURYAVANSI )
      MEMBER                                                     MEMBER
Prachi

     PRACHI
     MISHRA
     2023.02.17
     11:16:45
     +05'30'