Gopilal vs Smt.Mithalesh
2023 Latest Caselaw 2539 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. 4220 of 2013

BETWEEN:-
GOPILAL S/O GANPATI, AGED ABOUT 61 YEARS,
PURANA JOURA DAK KHANA KE PAS JOURA
DIST.MORENA M.P. (MADHYA PRADESH)
2. SMT. TRIVEDI DEVI W/O SHRI GOPILAL, AGED AB
OUT 58 YEARS, RESIDENT OF PURANA JOURA DAK
KHANA KE PASS JOURA DISTRICT MORENA MADHYA
PRADESH
3. GIRRAJ S/O SHRI GOPILAL, AGED ABOUT 24 YEARS,
RESIDENT OF KARKHANE WALI GALI PURANA JOURA
TEHSIL JOURA DISTRICT MORENA MADHYA PRADESH
4. USHA PRAJAPATI W/O SHRI GIRRAJ PRAJAPATI,
AGED ABOUT 23 YEARS, RESIDENT OF KARKHANE
WALI GALI PURANA JOURA TEHSIL JOURNA DISTRICT
MORENA MADHYA PRADESH

                                                     .....APPLICANTS
(BY SHRI G.S. SHARMA - ADVOCATE )

AND
SMT.MITHALESH W/O LATE RAMSEVAK, AGED ABOUT
24 YEARS, PURANA JOURA DAK KHANA KE PAS JOURA
DIST.MORENA M.P. (MADHYA PRADESH)
2. KU. GUNGUN D/O LATE SHRI RAMSEVAK, AGED
ABOUT 4 YEARS, THROUGH GUARDIAN MOTHER
MITHLESH W/O LATE SHRI RAMSEVANK RESIDENT OF
PURANA JOURA DAK KHANA KE PASS JOURA
DISTRICT MORENA MADHYA PRADESH
3. KU. SALONI D/O SHRI RAMSEVAK, AGED ABOUT 3
YEARS, THROUGH GARDIAN MOTHER MITHLES W/O
LATE SHRI RAMSEVAK RESIDENT OF PURANA JOURA
DAK KHANA KE PASS JOURA DISTRICT MORENA
MADHYA PRADESH

                                                   .....RESPONDENTS
                                      2
         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 criminal proceedings bearing criminal Case No. 19/2012 pending in the Court of Judicial Officer of Gram Nayalay Ambah District Morena (M.P.).

As per the status/office report, the impugned proceedings (trial) stands concluded vide judgment dated 21/06/2016 by the JMFC Gram Nayalya Ambah Disttrict Morena (M.P.) in MJC R No. 500019/2012.

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
 11:03:40
 +05'30'