Sanjay Kushwah vs The State Of Madhya Pradesh
2023 Latest Caselaw 2555 MP

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     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. 3960 of 2022

    BETWEEN:-
    1.    SANJAY KUSHWAH S/O LATE SHRI OMPRAKASH
          KUSHWAH,    AGED    ABOUT    30  YEARS,
          OCCUPATION: LABOURER GRAM DONGARPUR,
          SIROL (MADHYA PRADESH)

    2.    AKASH KUSHWAH S/O LATE SHRI OMPRAKASH
          KUSHWAH,    AGED   ABOUT    22  YEARS,
          OCCUPATION: STUDENT GRAM DONGARPUR,
          SIROL (MADHYA PRADESH)

    3.    SHANTI      KUSHWAHA    W/O   LATE  SHRI
          OMPRAKASH KUSHWAHA, AGED ABOUT 45
          Y E A R S , OCCUPATION:   LABOUR   GRAM
          DONGARPUR, SIROL (MADHYA PRADESH)

    4.    SONU   KUSHWAHA      W/O   DHARMENDRA
          KUSHWAH, AGED ABOUT 26 YEARS, VANSHIPURA
          MURAR DIST. GWALIOR (MADHYA PRADESH)

    5.    POOJA KUSHWAH D/O LATE SHRI OMPRAKASH
          KUSHWAHA,   AGED    ABOUT   24  YEARS,
          OCCUPATION: STUDENT GRAM DONGARPUR,
          SIROL (MADHYA PRADESH)

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

    AND
    1.    THE STATE OF MADHYA PRADESH INCHARGE
          POLICE STATION P.S. SIROL (MADHYA PRADESH)

    2.    KIRANA KUSHWAHA W/O SANJAY KUSHWAHA
          DOHA CHINNOR, NEAR MEHGAON (MADHYA
                                        2
        PRADESH)

                                                              .....RESPONDENTS


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

T his petition under Section 482 of Cr.P.C has been filed seeking quashment of the FIR.

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 10.09.2022.

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
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       ABDUR RAHMAN
       2023.02.14
       11:06:09 +05'30'