Smt. Vandana Mandare vs The State Of Madhya Pradesh
2023 Latest Caselaw 2533 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. 3965 of 2017

BETWEEN:-
SMT. VANDANA MANDARE W/O SHRI P.R. MANDARE,
AGED ABOUT 52 YEARS, RESIDENT OF LIMBAJI SADAN
JAGDISH COLONY (MADHYA PRADESH)

                                                             .....APPLICANT
(BY SHRI RAJENDRA JAIN - ADVOCATE )

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

2.    RAJENDRA SINGH SALUJA S/O SHRI AMRUK
      SINGH SALUJA OCCUPATION: NA NAGAR PALIKA
      PARISHAD JAURA (MADHYA PRADESH)

                                                          .....RESPONDENTS
(BY MS. PADAMSHRI AGARWAL - LEARNED PANEL LAWYER )

      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 of FIR in connection with Crime No123/2017 registered at police station Guna Kotwali District Guna (M.P.) for the offence punishable under Sections 353, 332, 294, 506 and 34 of the IPC.

A s per the status report, the impugned proceedings stands concluded and acquittal has been recorded vide judgment dated 26/11/2020 by the JMFC,

Guna (M.P.) in RCT.No.2404951/2017.

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
     11:02:02
     +05'30'