Irfan Beg vs The State Of Madhya Pradesh
2023 Latest Caselaw 7997 MP

                                                           1
                           IN     THE       HIGH COURT OF MADHYA PRADESH
                                                  AT GWALIOR
                                             BEFORE NATIONAL LOK ADALAT
                                            HON'BLE SHRI JUSTICE ROHIT ARYA
                                                            &
                                           SHRI K.S. TOMAR, SENIOR ADVOCATE
                                                 ON THE 13 th OF MAY, 2023
                                           MISC. CRIMINAL CASE No. 3077 of 2015

                          BETWEEN:-
                          IRFAN BEG S/O SHRI SULTAN BEG, AGED ABOUT 49
                          YEARS, OCCUPATION: BUSINESS AWARPURA KAMPOO
                          GWALIOR (MADHYA PRADESH)

                                                                                        .....APPLICANT
                          (BY SHRI F.A. SHAH-ADVOCATE )

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

                          2.    VISHVNATH BANSAL S/O GANGADHAR BANSAL,
                                AGED ABOUT 52 YEARS, OCCUPATION: SERVICE
                                FLAT NO. 1 PITAMBRA APARTMENT 1/35 GANDHI
                                NAGAR (MADHYA PRADESH)

                                                                                     .....RESPONDENTS
                          (BY SHRI A.K. NIRANKARI-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 bearing Crime No.712/2014 registered at Police Station Vijaypur, District Sheopur for the offence punishable under Sections 294, 332, 353, 427, 147, 149, 365 of IPC & under Section 11/13 of MPDVPK Act and Section 10/13 of MP Sthaniya Pradhikaran Nirvachan Apradh Adhiniyam and all Signature Not Verified Signed by: SUNEEL DUBEY Signing time: 17-May-23 1:09:02 PM

the consequential proceedings arising out of the said Crime Number.

A s per the status report, the impugned proceedings stands concluded vid e judgment dated 29/04/2023 delivered by the Special Judge (MPDVPK Act), Gwalior, District Gwalior in RCT No.400005/2015.

In view of the aforesaid, nothing survives in this petition to address upon and the same is hereby dismissed having been rendered infructuous.

                            (ROHIT ARYA)                                                     (K.S. TOMAR )
                               MEMBER                                                         MEMBER
                          (Dubey)




Signature Not Verified
Signed by: SUNEEL DUBEY
Signing time: 17-May-23
1:09:02 PM