Citation : 2023 Latest Caselaw 2566 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. 39733 of 2019
BETWEEN:-
1. SMT. ASHA GURUBAKSHANI W/O SHRI SURESH
GURUBAKSHANI, AGED ABOUT 40 YEARS, SINDHI
COLONY, BHUSABAL CITY JALGAON
(MAHARASHTRA)
2. SURESH GURUBAKSHANI S/O SHRI BHAGWAN
DAS SINDHI COLONY BHUSABAL CITY JALGAON
(MAHARASHTRA)
3. KAPIL GURUBASHANI S/O SHRI SURESH
GURUBAKSHANI SINDHI COLONY BHUSABAL
CITY JALGAON (MAHARASHTRA)
4. NEETESH GURUBAKSHANI S/O SURESH
GURUBAKSHANI SINDHI COLONY BHUSABAL
CITY JALGAON (MAHARASHTRA)
.....APPLICANT
(NONE FOR THE APPLICANTS )
AND
1. THE STATE OF MADHYA PRADESH INCHARGE
POLICE STATION PS KOTWALI (MADHYA
PRADESH)
2. SMT. AKANSHA GURUBAKSHANI W/O SHRI
NEETESH, AGED ABOUT 29 YEARS, BEHIND
POLICE CHOWKI GANDHI NAGAR (MADHYA
PRADESH)
.....RESPONDENTS
(BY SHRI APS TOMAR-PANEL LAWYER )
This application coming on for conciliation this day, the Bench passed
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the following:
ORDER
Instant petition u/S 482 of Cr.P.C. seeking quashment of FIR as well as other consequential criminal proceedings arising out of Crime No.168 of 2019 registered at Police Station Kotwali Vidisha, District Vidisha is dismissed as rendered infructuous in the light of Status Report received from the Court below as the matter pending before it has already been decided vide judgment dated 19.11.2019.
(DEEPAK KUMAR AGARWAL) (DILEEP AWASTHI .)
MEMBER MEMBER
Van
VANDANA VERMA
2023.02.13
13:08:32 -08'00'
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