Prabhudayal Jha vs The State Of Madhya Pradesh
2023 Latest Caselaw 2554 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. 41259 of 2021

BETWEEN:-
1.    PRABHUDAYAL JHA S/O LATE SHRI VIRKHARAM
      J H A GRAM DHUA PARGANA GHATIGAON
      (MADHYA PRADESH)

2.    YUGAL KISHORE JHA S/O SHRI PRABHUDAYAL
      J H A VILLAGE DHUA PARAGNA BHATIGAON
      DISTT. GWALIOR (MADHYA PRADESH)

3.    SHYAM JHA S/O SHRI PRABHUDAYAL JHA
      VILLAGE DHUA PARAGNA BHATIGAON DISTT.
      GWALIOR (MADHYA PRADESH)

4.    JAGDISH JHA S/O SHRI BADRI JHA VILLAGE
      DHUA PARAGNA BHATIGAON DISTT. GWALIOR
      (MADHYA PRADESH)

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

AND
THE STATE OF MADHYA PRADESH INCHARGE POLICE
STATION GHATIGAON (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 quashment of FIR registered at Crime No. 37 of 2021.

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 16.09.2022.

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 11:08:19 +05'30'