Rohtash Sharma vs The State Of Madhya Pradesh
2023 Latest Caselaw 8002 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. 5808 of 2015

                          BETWEEN:-
                          ROHTASH SHARMA S/O SHRI VISVNATH SHARMA,
                          AGED ABOUT 28 YEARS, OCCUPATION: BUSINESS
                          BHARDWAJ MARKET JAGNER ROAD BASEDI DISTT.
                          DHOLPUR (RAJASTHAN)

                                                                                        .....APPLICANT
                          (BY SHRI )

                          AND
                          THE STATE OF MADHYA PRADESH INCHARGE POLICE
                          STATION THANA GORMI BHIND (MADHYA PRADESH)

                                                                                    .....RESPONDENTS
                          (BY SHRI )

                                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.178/2012 registered at Police Station Gormi, District Bhind (M.P.) for the offences punishable under Sections 279, 337 of IPC and all the consequential proceedings arising out of the said crime number pending before the trial court.

A s per the office/status report, the impugned proceedings stood concluded vide judgment dated 21/03/2023 delivered by the Judicial Magistrate Signature Not Verified Signed by: SUNEEL DUBEY Signing time: 17-May-23 1:09:02 PM

First Class, Mehgaon, District Bhind (M.P.) in RCT No.200342/2015.

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