Rajaram vs The State Of Madhya Pradesh
2023 Latest Caselaw 7999 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. 1043 of 2017

                          BETWEEN:-
                          1.    RAJARAM S/O SHRI HARGOVIND PACHORI,
                                AGED ABOUT 63 YEARS, NEW SHIVAJI NAGAR
                                AMKHO LASHKAR (MADHYA PRADESH)

                          2.    SACHCHIDANAND DEEPENDRA SINGH PARMAR
                                S/O RAJARAM PACHORI, AGED ABOUT 34 YEARS,
                                NEW SHIVAJI NAGAR AMKHO LASHKAR
                                (MADHYA PRADESH)

                          3.    SMT PUSHPA PACHORI W/O RAJARAM PACHORI,
                                AGED ABOUT 55 YEARS, NEW SHIVAJI NAGAR
                                AMKHO LASHKAR (MADHYA PRADESH)

                          4.    SMT RANJANA W/O SACHCHIDANAND PACHORI,
                                AGED ABOUT 30 YEARS, NEW SHIVAJI NAGAR
                                AAMKHO LASHKAR (MADHYA PRADESH)

                                                                                      .....APPLICANT
                          (BY SHRI ADITYA SINGH-ADVOCATE)

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

                          2.    SMT RACHNA W/O NEERJANAND @ NEERU,
                                AGED ABOUT 30 YEARS, VILLAGE DINARA
                                SHIVPURI (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                          (BY SHRI A.K. NIRANKARI-PUBLIC PROSECUTOR )

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

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

T his petition under Section 482 of Cr.P.C. has been filed seeking quashment of FIR bearing Crime No.568/2016 registered at Police Station Dinara, District Shivpuri for the offence punishable under Sections 323, 498-A, 506, 34 of IPC and all 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 02/02/2023 delivered by the JMFC, Karena, District Shivpuri in RCT No.401311/2017.

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