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Suresh Mohan Sikka vs The State Of Madhya Pradesh
2023 Latest Caselaw 2543 MP

Citation : 2023 Latest Caselaw 2543 MP
Judgement Date : 11 February, 2023

Madhya Pradesh High Court
Suresh Mohan Sikka vs The State Of Madhya Pradesh on 11 February, 2023
Author: Sheel Nagu
                                1
 IN     THE        HIGH COURT OF MADHYA PRADESH
                        AT JABALPUR
                        BEFORE LOK ADALAT
                 HON'BLE SHRI JUSTICE SHEEL NAGU
                                &
                 SHRI IMTIAZ HUSAIN, SR. ADVOCATE
                    ON THE 11 th OF FEBRUARY, 2023
                 MISC. CRIMINAL CASE No. 30080 of 2018

BETWEEN:-
SURESH MOHAN SIKKA S/O LATE SHRI VISHAMBHER
NATH SIKKA, AGED ABOUT 66 YEARS, OCCUPATION:
RETIRED SENIOR STENO DEPARTMENT DIRECTOR
FINANCE MPSEB HOUSE NO.573 NEAR BHOLE KUTI
SHAKTI    NAGAR GARHA JABALPUR       (MADHYA
PRADESH)

                                                            .....APPLICANT
(BY SHRI ABHISHEK TIWARI, ADVOCATE)

AND
1.    THE STATE OF MADHYA PRADESH THR. P.S.
      GARHA JABALPUR (MADHYA PRADESH)

2.    MS. KOSMI RAI (INVESTIGATING OFFICER) SUB
      INSPECTOR POLICE STATION GARHA, (MADHYA
      PRADESH)

3.    SHIVANGI TIWARI D/O SHRI SANDEEP TIWARI,
      AGED ABOUT 19 YEARS, R/O 955/1, AMANPUR,
      MADAN MAHAL (MADHYA PRADESH)

                                                         .....RESPONDENTS
(BY SHRI ADITYA NARAYAN GUPTA, GOVT. ADVOCATE)

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

This M.Cr.C has been filed for quashment of FIR dated 24.10.2017 alleging offences under Sections 354, 506 of IPC and consequential

proceedings arising therefrom in RCT No.6178/2017 pending before JMFC Jabalpur.

The Trial Court by judgment dated 25.06.2022 has acquitted petitioner- Suresh Mohan Sikka for the offence punishable under Section 506 of IPC by compounding and in regard to Section 354 of IPC on merits.

In view of above, an application-I.A.No.12899/2022 has been filed by petitioner for withdrawal of petition.

State has no objection, if case is withdrawn.

With consent of parties, petition is dismissed as withdrawn.

     (SHEEL NAGU)                                           (IMTIAZ HUSAIN SR. )
        MEMBER                                                  MEMBER
nd

NEETI TIWARI
2023.02.13 17:29:29
+05'30'
 

 
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