Jagdish Kushwah vs The State Of Madhya Pradesh
2023 Latest Caselaw 2532 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
                 MISC. CRIMINAL CASE No. 12382 of 2015

BETWEEN:-
JAGDISH KUSHWAH S/O SHRI RAJJULAL KUSHWAH,
AGED ABOUT 48 YEARS, OCCUPATION: FORMER
SOCIETY MANAGER FATEHABAD WOAD NO. 20
CHANDERI (MADHYA PRADESH)

                                                              .....APPLICANT
(BY SHRI SANJAY BAHIRANI - ADVOCATE)

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

2.    CIVIL SUPPLY OFFICER NARENDRA SINGH (FOOD
      DEPARTMENT) OFFICE AT COLLECTOR (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 FIR in connection with Crime No. 0442/2015 registered at police station Chanderi District Ashoknagar (M.P.) for the offence punishable under Sections 3/7 of the Essential Commodities Act.

As per the status/office report, the impugned proceedings (trial) stands

concluded vide judgment dated 30/11/2022 by the JMFC, Ashoknagar (M.P.) in RCT.No. 400114/2016.

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
   11:05:02
   +05'30'