Smt. Pushpa Khare vs The State Of Madhya Pradesh
2023 Latest Caselaw 7992 MP

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 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. 31617 of 2019

BETWEEN:-
1.    SMT. PUSHPA KHARE W/O SHRI RAMESH KUMAR
      KHARE, AGED ABOUT 58 YEARS, OCCUPATION:
      HOUSEWIFE COLONEL ROAD, SHANTI NAGAR,
      ASTHA (MADHYA PRADESH)

2.    SMT. POOJA SHRIVASTAVA W/O VIKASH
      SHRIVASTAVA, AGED ABOUT 32 YEARS, PURANI
      SABJI MANDI ASTHA (MADHYA PRADESH)

3.    VIKASH    SHARIVASTAVA   S/O   SURENDRA
      PRAKASH, AGED ABOUT 38 YEARS, OCCUPATION:
      AGRICULTURIST AND PRINTING PRESS PURANI
      SABJI MANDI ASTHA (MADHYA PRADESH)

                                                            .....APPLICANT
(NONE FOR THE APPELLANTS)

AND
1.    THE STATE OF MADHYA PRADESH INCHARGE
      POLICE STATION PS KOTWALI (MADHYA
      PRADESH)

2.    SMT. NEHA SHRIVASTAVA W/O AMIT KHARE,
      AGED ABOUT 26 YEARS, BEHIND BLUE HOTEL IN
      FRONT OF SITA SAGAR SHIV PARWATI PARISAR
      DATIA (MADHYA PRADESH)

                                                         .....RESPONDENTS
(BY SHRI GIRDHARI SINGH CHAUHAN-PUBLIC PROSECUTOR FOR
RESPONDENT NO.1/STATE )

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

This petition under Section 482 of Cr.P.C. has been preferred seeking quashment of FIR bearing Crime No.409/2018 registered at Police Station Kotwali, District Datia against the petitioners for the offences under Sections 498-A/34 of IPC read with Section 3/4 of Dowry Prohibition Act, 1961 as well as for quashment of charge sheet and all consequential proceedings of Criminal Case No.667/2019 pending in the Court of Judicial Magistrate First Class, Datia, District Datia.

As per the report enclosed in the file, Criminal Case No.667/2019 pending before the Court of Judicial Magistrate First Class, Datia, District Datia

has finally been decided vide judgment dated 15.02.2022, whereby the applicants have been acquitted, therefore, this petition has become infructuous.

Accordingly, this petition is dismissed as infructuous.

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


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               2023.05.15
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