Rajesh Kushwah vs The State Of Madhya Pradesh
2023 Latest Caselaw 7960 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. 13650 of 2019

                           BETWEEN:-
                           RAJESH KUSHWAH S/O SHRI MANAK LAL KUSHWAH,
                           AGE 29 YEARS, OCCUPATION: AGRICULTURIST, R/O
                           VILLAGE KHEJDA PADRAT TEHSIL GYARASPUR
                           DISTRICT VIDISHA (MADHYA PRADESH)

                                                                                          .....APPLICANT
                           (NON FOR PETITIONER)

                           AND
                           STATE OF MADHYA PRADESH THROUGH POLICE
                           STATION GYARASPUR DISTRICT VIDISHA (MADHYA
                           PRADESH)

                                                                                        .....RESPONDENT
                           (BY SHRI G.S. CHAUHAN - PUBLIC PROSECUTOR)

                                 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 preferred seeking quashment of the order 13.03.2019 passed by Second Additional Sessions Judge and Special Judge (POCSO), Vidisha in Sessions Trial No.27/2017, by which an application filed by the petitioner under Section 311 of CrPC has been rejected.

A s per the report enclosed in the file, Sessions Case No. 27/2017 pending before the Court of Second Additional Sessions Judge and Special Signature Not Verified Signed by: AVINASH BHARGAV Signing time: 19-05-2023 01:59:46 PM

Judge (POCSO), Vidisha h a s finally been decided vide judgment dated 22.07.2019, whereby the applicant has been convicted, therefore, this petition has become infructuous.

Accordingly, this petition is dismissed as infructuous.

                             (SATYENDRA KUMAR SINGH)                           (M.P.S RAGHUVANSHI )
                                      MEMBER                                        MEMBER
                           Avi




Signature Not Verified
Signed by: AVINASH
BHARGAV
Signing time: 19-05-2023
01:59:46 PM