Smt.Sandhya Dubey vs The State Of Madhya Pradesh
2023 Latest Caselaw 7958 MP

                                                           1
                           IN     THE        HIGH COURT OF MADHYA PRADESH
                                                   AT GWALIOR
                                        BEFORE NATIONAL LOK ADALAT
                                 HON'BLE SHRI JUSTICE SATYENDRA KUMAR SINGH
                                                       &
                                    SHRI M.P.S RAGHUVANSHI, SR. ADVOCATE
                                                 ON THE 13 th OF MAY, 2023
                                           MISC. CRIMINAL CASE No. 11813 of 2019

                          BETWEEN:-
                          1.    SMT.SANDHYA DUBEY W/O RAMLAL DUBEY,
                                AGED ABOUT 43 YEARS, GOVERDHAN COLONY
                                GOLE KA MANDIR       GWALIOR  (MADHYA
                                PRADESH)

                          2.    RAMLALA DUBEY S/O LT RAMSWAROOP DUBEY,
                                AGED ABOUT 45 YEARS, GOVERDHAN COLONY
                                GOLE KA MANDIR        GWALIOR (MADHYA
                                PRADESH)

                                                                                      .....PETITIONERS
                          (NONE FOR THE PETITIONERS)

                          AND
                          1.    THE STATE OF MADHYA PRADESH INCHARGE
                                POLICE STATION PS MAHILA PADAV GWALIOR
                                (MADHYA PRADESH)

                          2.    SMT. MADHURI @ PRIYANKA D/O GYANENDRA
                                TIWARI, AGED ABOUT 20 YEARS, Q 311 AMALTAS
                                COLONY      PHASE     2    SHATABDIPURAM
                                MAHARAJPURA (MADHYA PRADESH)

                                                                                    .....RESPONDENTS
                          (BY MR. GIRDHARI SINGH CHAUHAN - PUBLIC PROSECUTOR)

                                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 FIR, charge-sheet and all other criminal proceedings pending with Signature Not Verified Signed by: BARKHA SHARMA Signing time: 19-May-23 11:45:31 AM

regard to Crime No.21/2019 for the offences punishable under Sections 498-A, 506, 34 of IPC and Section 4 of Dowry Prohibition Act at Police Station Mahila Thana, Padav, Gwalior.

As per the report enclosed in the file, proceedings pending before the Court of Judicial Magistrate First Class, Gwalior has finally been decided vide judgment dated 14.03.2023, whereby the petitioners have been acquitted, therefore, this petition has become infructuous.

In view whereof, this petition is dismissed as infructuous.

                             (SATYENDRA KUMAR SINGH)                             (M.P.S RAGHUVANSHI )
                                      MEMBER                                          MEMBER
                          bj/-




Signature Not Verified
Signed by: BARKHA
SHARMA
Signing time: 19-May-23
11:45:31 AM