Annu @ Arun Singh Rajawat vs The State Of Madhya Pradesh
2023 Latest Caselaw 8005 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. 11210 of 2015

                          BETWEEN:-
                          ANNU @ ARUN SINGH RAJAWAT S/O SHRI BABU SINGH
                          RAJAWAT, AGED ABOUT 32 YEARS, OCCUPATION: PVT.
                          NOKRI R/O B.T.I. ROAD (MADHYA PRADESH)

                                                                                        .....APPLICANT
                          (BY SHRI A.S. BHADOURIYA-ADVOCATE )

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                POLICE STATION DEHAT DISTRICT BHIND
                                (MADHYA PRADESH)

                          2.    SURENDRA SINGH BHADORIYA S/O KARAN
                                SINGH BHADORIYA, AGED ABOUT 52 YEARS,
                                OCCUPATION: GOVT.SERVENT

                                                                                    .....RESPONDENTS
                          (BY SHRI A.K. NIRANKARI-PUBLIC PROSECUTOR FOR
                          RESPONDENT/STATE )

                                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.428/2015 registered at Police Station Dehat, District Bhind (M.P.) for the offences punishable under Sections 3/7 of Essential Commodities Act and all the consequential proceedings arising out of the said crime number pending before the trial court. Signature Not Verified Signed by: SUNEEL DUBEY Signing time: 17-May-23 1:09:02 PM

A s per the office/status report, the impugned proceedings stood concluded vide judgment dated 17/03/2023 delivered by the Judicial Magistrate First Class, Bhind (M.P.) in RCT No.2336/2015.

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