Pawan Kumar Garg vs The State Of Madhya Pradesh
2023 Latest Caselaw 8006 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. 14879 of 2016

                          BETWEEN:-
                          1.    PAWAN KUMAR GARG S/O SHRI JAGANNATH
                                GARG, AGED ABOUT 30 YEARS, GRAM RODHAI
                                P.S. MADRATHAL KAROLI HAL NIWASI A/98 AJAY
                                AWARD COLONY RAIBARELI ROAD (UTTAR
                                PRADESH)

                          2.    JAGANNATH PRASAD S/O SHRI NATHURALAL
                                GARG, AGED ABOUT 60 YEARS, GRAM RODHAI
                                POLICE   THANA    MADRATHAL     KAROLI
                                (RAJASTHAN)

                          3.    SMT USHA DEVI W/O JAGANNATH PRASAD GARD,
                                AGED ABOUT 55 YEARS, GRAM RADHAI POLICE
                                MADRATHAL DISTRICT KAROLI (RAJASTHAN)

                                                                                      .....APPLICANT
                          (BY SHRI R.K. BHARDWAJ-ADVOCATE )

                          AND
                          1.    THE STATE OF MADHYA PRADESH INCHARGE
                                POLICE STATION VIJAYPUR DISTRICT SHEOPUR
                                (MADHYA PRADESH)

                          2.    SMT PREETI GARG D/O ASHOK KUMAR GUPTA
                                W/O PAWAN GARG HAL MANDI VIJAYPUR
                                DISTRICT SHEOPUR (MADHYA PRADESH)

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

                                This application coming on for conciliation this day, the Bench passed
                          the following:
Signature Not Verified
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.34/2016 registered at Police Station Vijaypur, District Sheopur for the offence punishable under Sections 498-A, 323, 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 16/07/2022 delivered by the JMFC, Vijaypur, District Sheopur (M.P.) in RCT No.100152/2016.

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