Citation : 2023 Latest Caselaw 2544 MP
Judgement Date : 11 February, 2023
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE LOK ADALAT
HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
&
SHRI DILEEP AWASTHI, ADVOCATE.
ON THE 11 th OF FEBRUARY, 2023
MISC. CRIMINAL CASE No. 46497 of 2019
BETWEEN:-
KANHAIYALAL S/O SUKKILAL KUSHWAH, AGED 48
YEARS, R/O GRAM MAHADUA, PS PANDOKHAR
DISTRICT DATIA (MADHYA PRADESH)
.....APPLICANT
(BY SHRI SHUSHIL GOSWAMI- ADVOCATE)
AND
THE STATE OF MADHYA PRADESH THROUGH STATION
PANDOKHAR DISTRICT DATIA (MADHYA PRADESH)
.....RESPONDENTS
(BY SHRI A.P.S. TOMAR- PANEL LAWYER)
This application coming on for conciliation this day, the Bench passed
the following:
ORDER
The instant petition filed under Section 482 of the Cr.P.C seeking quashment of FIR as well as other consequential criminal proceedings arising out of Crime No. 86/2017 registered at Police Station Pandokhar, District Datia is dismissed as rendered infructuous in the light of Status Report received from Court below as the matter pending before it has already been decided vide judgment dated 19.10.2022.
Signature Not Verified Signed by: VISHAL UPADHYAY Signing time: 2/13/2023 7:09:37 PM
(DEEPAK KUMAR AGARWAL) (DILEEP AWASTHI .) MEMBER MEMBER Vishal
Signature Not Verified Signed by: VISHAL UPADHYAY Signing time: 2/13/2023 7:09:37 PM
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