Deependra Singh Jat vs The State Of Madhya Pradesh
2023 Latest Caselaw 7998 MP

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                           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. 10828 of 2016

                          BETWEEN:-
                          1.    DEEPENDRA SINGH JAT S/O SHRI LAKHAN SINGH
                                JAT, AGED ABOUT 28 YEARS, OCCUPATION: PVT.
                                NOKRI WARD NO. 15 THASIL KOLARAS (MADHYA
                                PRADESH)

                          2.    LAKHAN SINGH JAT S/O MAHARAJ SINGH JATAV
                                M, AGED ABOUT 52 YEARS, OCCUPATION: JOB
                                WARD NO 15 TEHSIL KOLARAS SHIVPURI
                                (MADHYA PRADESH)

                          3.    KIRAN JAT W/O LAKHAN SINGH JAT, AGED
                                ABOUT 48 YEARS, OCCUPATION: HOUSEWIFE
                                WARD NO 15 TEHSIL KOLARAS SHIVPURI
                                (MADHYA PRADESH)

                          4.    LOKENDRA JAT S/O LAKHAN SINGH, AGED
                                ABOUT 27 YEARS, WARD NO 15 TEHSIL KOLARAS
                                SHIVPURI (MADHYA PRADESH)

                          5.    VINITA CHOUDHARY D/O BHUPENDRA SINGH
                                CHOUDHARY, AGED ABOUT 30 YEARS, 221 B
                                VIVEKANAND   COLONY UJJAIN   (MADHYA
                                PRADESH)

                                                                             .....APPLICANT
                          (BY SHRI VIVEK VYAS-ADVOCATE )

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

                          2.    SAPNA JAT D/O RAMESH KUMAR JAT W/O
                                DEEPENDRA JAT, AGED ABOUT 26 YEARS,
Signature Not Verified
Signed by: SUNEEL DUBEY
Signing time: 17-May-23
1:09:02 PM
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                                    TAYADE COLONY ASHOK 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.168/2016 registered at Police Station Ashoknagar, District Ashoknagar for the offence punishable under Sections 498-A, 294, 506, 34 of IPC and all the consequential proceedings arising out of

the said Crime Number.

A s per the office/status report, the impugned proceedings stands concluded vide judgment dated 28/09/2022 delivered by the JMFC, Ashoknagar (M.P.) in RCT No.803/2016.

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