Sonu vs Smt. Sabnam
2023 Latest Caselaw 2545 MP

                             1
 IN    THE     HIGH COURT OF MADHYA PRADESH
                     AT GWALIOR
                  BEFORE LOK ADALAT
       HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
                            &
              SHRI G.S. SHARMA, ADVOCATE.
                ON THE 11 th OF FEBRUARY, 2023
             MISC. CRIMINAL CASE No. 3043 of 2020

BETWEEN:-
1.    SONU S/O RAFIQ KHAN, AGED ABOUT 32 YEARS,
      MAINA WALI GALI, LOHIYA BAZAR, AT PRESENT
      BANKHANDESHWAR ROAD, NEAR CHHOTI
      MASJHIT SARKARI IMAM BADA (MADHYA
      PRADESH)

2.    NASIMA W/O SULEMAN KHAN, AGED ABOUT 41
      YEARS, MAINA WALI GALI LOHIYA BAZAR AT
      PRESENT BANKHANDESHWAR ROAD NEAR
      CHHOTI MASJHIT SARKARI IMAM BADA
      (MADHYA PRADESH)

3.    TOFIQ S/O RAFIQ KHAN, AGED ABOUT 36 YEARS,
      MAINA WALI GALI LOHIYA BAZAR AT PRESENT
      BANKHANDESHWAR ROAD NEAR CHHOTI
      MASJHIT SARKARI IMAM BADA (MADHYA
      PRADESH)

4.    SAHIRA @ LALA W/O TOFIQ KHAN, AGED ABOUT
      35 YEARS, MAINA WALI GALI LOHIYA BAZAR AT
      PRESENT BANKHANDESHWAR ROAD NEAR
      CHHOTI MASJHIT SARKARI IMAM BADA
      (MADHYA PRADESH)

                                                    .....APPLICANT


AND
1.    SMT. SABNAM W/O SONU KHAN, AGED ABOUT 30
      YEAR S , MAINA WALI GALI LOHIYA BAZAR,
      LASHKAR (MADHYA PRADESH)

2.    INCHARGE     POLICE   STATION      POLICE
      HEAD QUARTER S POLICE STATION     MAHILA
      THANA PADAV (MADHYA PRADESH)
                                         2

                                                               .....RESPONDENTS


         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 against the order dated 26.12.2019 whereby the application for compromise for the offence punishable under Sections 294, 498-A of IPC has been rejected.

I t has been informed by the office that the case out of which present

petition had arisen stands disposed of vide judgment dated 04.10.2021.

In the light of the aforesaid status report, nothing remains to be adjudicated further.

Petition stands disposed of.

     (MILIND RAMESH PHADKE)                                     (G.S. SHARMA .)
              MEMBER                                              MEMBER
ar



      ABDUR RAHMAN
      2023.02.14
      11:09:44 +05'30'