Ramjilal Parashar vs The State Of Madhya Pradesh
2023 Latest Caselaw 7981 MP

                                 1
 IN     THE       HIGH COURT OF MADHYA PRADESH
                        AT GWALIOR
              BEFORE NATIONAL LOK ADALAT
        HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
                             &
           SHRI RISHI KUMAR KATARE, ADVOCATE
                      ON THE 13 th OF MAY, 2023
                 MISC. CRIMINAL CASE No. 1884 of 2021

BETWEEN:-
1.    RAMJILAL PARASHAR S/O SHRI D.N. PARASHAR,
      AGED ABOUT 55 YEARS, OCCUPATION: PRIVATE
      JOB INFRONT OF SUBHAM JEWELERS URWAI
      GATE KOTESHWAR ROAD GWALIOR (MADHYA
      PRADESH)

2.    SARITA PARASHAR W/O RAMJILAL PARASHAR,
      AGED ABOUT 50 YEARS, OCCUPATION: HOUSE
      WIFE INFRONT OF SUBHAM JEWELERS URWAI
      GATE KOTESHWAR ROAD GWALIOR (MADHYA
      PRADESH)

                                                            .....APPLICANT
(BY SHRI ANIL KUMAR PANDEY - ADVOCATE)

AND
1.    THE STATE OF MADHYA PRADESH THROUGH :
      PRINCIPAL SECRETARY VALLABH BHAWAN
      BHOPAL (M.P.) (MADHYA PRADESH)

2.    POLICE STATION KOTWALI THROUGH ITS IN
      CHARGE VIDISHA (MADHYA PRADESH)

3.    SMT. DIBYA @ SWATI PARASHAR W/O SHUBHAM
      PAR AS H AR SINDHI COLONY 301 SHANKAR
      APARTMENT (MADHYA PRADESH)

                                                         .....RESPONDENTS
(BY SHRI SHIRAJ QURAISHI PP. )

      This application coming on for conciliation this day, the Bench passed
the following:
                                                                                                                         2
                                                                                                                        ORDER

This petition under Section 482 of Cr.P.C has been filed for quashment of the FIR pertaining to Crime No.651 of 2020 registered for the offence punishable under Sections 498A, 294, 406, 43 of IPC and Section 3 and 4 of Dowry Prohibition Act, 1961.

I t has been informed by the office that the concerned trial has been concluded and the accused has been acquitted in the matter vide judgment dated 02.12.2022.

In the light of the aforesaid status report, nothing remains to be adjudicated further.

Petition stands disposed of.

                                                                  (MILIND RAMESH PHADKE)                                           (RISHI KUMAR KATARE )
                                                                           MEMBER                                                        MEMBER
                        Rks

RAM KUMAR Digitally signed by RAM KUMAR SHARMA DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=fddb839268e92e8a7e213279c322478eb4761365df45a6e590a0c9b59957024a,

SHARMA pseudonym=3A2DD409C7E00166B001086C51C67E732E553F43, serialNumber=3B922EA4FBB2AB6A4AC3EFC94C33671E3FD765EE70A3038453F8BC47FB9 A192F, cn=RAM KUMAR SHARMA Date: 2023.05.15 17:19:10 +05'30'