Sandeep Gupta vs The State Of Madhya Pradesh
2023 Latest Caselaw 7947 MP

Citation : 2023 Latest Caselaw 7947 MP
Judgement Date : 12 May, 2023

Madhya Pradesh High Court

Sandeep Gupta vs The State Of Madhya Pradesh on 12 May, 2023

Author: Vijay Kumar Shukla

                                                                1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                        MCRC No. 687 of 2017
                                          (SANDEEP GUPTA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 12-05-2023
                                    Shri Sameer Verma, learned counsel for the applicant.

                                    Shri Vinod Thakur, learned GA for the respondent No. 1/State.

None for the respondent No. 2.

In the instant petition, a prayer has been made for quashment of the FIR lodged at the instance of the respondent No. 2/wife alleging cruelty and threatening by the applicant.

Counsel for the applicant submits that he has earlier filed a petition for dissolution of marriage. In the said case, she has never made the said allegations. The judgment is passed on 28.03.2019 whereas the FIR was lodged on 23.10.2016.

Considering the aforesaid submissions, as an interim measure, it is directed that the trial may go on, but final judgment will not be passed without leave of the Court.

List after ensuing summer vacation. CC as per rules.

(VIJAY KUMAR SHUKLA) JUDGE

soumya

Signature Not Verified Signed by: SOUMYA RANJAN DALAI Signing time: 12-05-2023 18:09:06