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Judge Singh Yadav vs Yogendra Singh Niranjan
2023 Latest Caselaw 2531 MP

Citation : 2023 Latest Caselaw 2531 MP
Judgement Date : 11 February, 2023

Madhya Pradesh High Court
Judge Singh Yadav vs Yogendra Singh Niranjan on 11 February, 2023
Author: Rohit Arya
                                1
 IN     THE      HIGH COURT OF MADHYA PRADESH
                       AT GWALIOR
                        BEFORE 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. 13903 of 2015

BETWEEN:-
1.    JUDGE SINGH YADAV S/O NOT MENTION
      OCCUPATION: SAHAYAK UPNIRIKSHAK POLICE
      STATION BHANDER DISTRICT DATIA (MADHYA
      PRADESH)

2.       SATENDRA    SINGH AARAKSHAK THANA
      BHANDER DISTRICT DAITA (MADHYA PRADESH)

3.     PADAM SINGH AARAKSHAK THANA BHANDER
      DATIA (MADHYA PRADESH)

4.    ANURUDHA     SINGH PRADHAN AARAKSHAK
      POLICE STATION BHANDER DATIA (MADHYA
      PRADESH)

                                                            .....APPLICANT
(BY SHRI LOKENDRA SHRIVASTAVA - ADVOCATE )

AND
YOGENDRA SINGH NIRANJAN S/O SHRI GOVIND DAS
NIRANJAN, AGED ABOUT 30 YEARS, GRAM SERSA P.S.
PUCH (UTTAR PRADESH)

                                                         .....RESPONDENTS
(BY SHRI )

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

This petition under Section 482 r/w 483 of Cr.P.C. for quashing the

Criminal Case No. 44/2009 arising out of private complaint registered by Special Judge (MPDVPK Act), Datia (M.P.) for the offence punishable under Sections 294, 394 of the IPC and Section 11/13 of the MPDVPK Act.

A s per the status report, the impugned proceedings stands concluded and acquittal has been recorded vide judgment dated 22/12/2021 by the Special Judge (MPDVPK Act), Datia (M.P.) in Special RCT.No.30044/09.

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
 11:08:53
 +05'30'
 

 
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