Vijendra Singh Rajput vs The State Of Madhya Pradesh
2023 Latest Caselaw 7966 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. 22583 of 2019

                           BETWEEN:-
                           VIJENDRA SINGH RAJPUT S/O LATE SHRI PANNALAL
                           RAJPUT, AGED 43 YEARS, OCCUPATION: BUSINESS R/O
                           B-1081, ANAND NAGAR, BAHODAPUR GWALIOR
                           (MADHYA PRADESH)

                                                                                        .....APPLICANT
                           (BY SHRI )

                           AND
                           1.    STATE OF MADHYA PRADESH THROUGH POLICE
                                 STATION   PURANI   CHHAWANI   DISTRICT
                                 GWALIOR (MADHYA PRADESH)

                           2.    POLICE ADHIKSHAK DISTRICT GWALIOR

                           3.    PRADEEP SINGH KIRAR S/O SHRI BEJNATH
                                 SINGH, AGED 38 YEARS, R/O GRAM BAROA
                                 POLICE STATION PURANI CHAWANI GWALIOR
                                 (MADHYA PRADESH)

                                                                                     .....RESPONDENTS
                           (BY SHRI )

                                 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 preferred for quashment of FIR bearing Crime No.69/2019 registered at Police Station Purani Chhawani District Gwalior for the offences punishable under Sections 306, 34 Signature Not Verified Signed by: AVINASH BHARGAV Signing time: 19-05-2023 01:59:46 PM

of IPC.

A s per the report enclosed in the file, Sessions Case No.450/2019 pending before the Court of 10th Additional Sessions Judge, Gwalior has finally been decided vide judgment dated 28.09.2022, whereby the applicant has been acquitted, 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