Altaf Khan vs The State Of Madhya Pradesh
2023 Latest Caselaw 2553 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. 30353 of 2020

BETWEEN:-
ALTAF KHAN S/O SHRI FIROZ KHAN, AGED ABOUT 28
Y E A R S , OCCUPATION: LABOUR   KANHAIYALAL
DIWANJI WALI GALI SUBHAS NAGAR (MADHYA
PRADESH)

                                                                .....APPLICANT
(NONE FOR THE APPLICANT )

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

2.    PRASHANT SHARMA S/O SHRI KANHAIYALAL
      DWIANJI, AGED ABOUT 22 YEARS, KANHAIYALAL
      DIWANJI WALI GALI SUBHASH NAGAR (MADHYA
      PRADESH)

                                                            .....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 for quashing the FIR bearing Crime No.375 of 2020.

It has been informed by the office that the original Sessions Trial out of which present petition had arisen stands disposed of vide judgment dated

18.05.2022.

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
         11:10:03 +05'30'