Rajkumar vs The State Of Madhya Pradesh
2023 Latest Caselaw 8007 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. 9867 of 2016

                          BETWEEN:-
                          1.    RAJKUMAR S/O SHRI PARASRAM SINGH
                                BHADORIYA, AGED ABOUT 69 YEARS, GRAM
                                MANHAD P.S. GORMI (MADHYA PRADESH)

                          2.    YUVRAJ SINGH S/O SHRI RAJKUMAR SINGH
                                BHADORIYA,   AGED  ABOUT   25   YEARS,
                                OCCUPATION: NA GRAM MANHAD P.S. GORMI
                                (MADHYA PRADESH)

                          3.    SMT. POOJA JADON W/O SHRI RAGHUNANDAN
                                SINGH JADON, AGED ABOUT 26 YEARS,
                                OCCUPATION: NA GRAM RAGHUNATHPUR P.S.
                                RAGHUNATHPUR (MADHYA PRADESH)

                          4.    MAHENDRA SINGH SIKARWAR S/O SHRI
                                HARICHANDRA SINGH SIKARWAR, AGED ABOUT
                                23 YEARS, OCCUPATION: NA GRAM GALETHA
                                THANA BAGHCHINI (MADHYA PRADESH)

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

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

                          2.    POORAN SINGH BHADORIYA S/O LATE SHRI
                                ARJUN   SINGH  BHADORIYA OCCUPATION:
                                AGRICULTURE GRAM MANHAD THANA GORMI
                                (MADHYA PRADESH)

                                                                         .....RESPONDENTS
                          (BY SHRI A.K. NIRANKARI-PUBLIC PROSECUTOR)
Signature Not Verified
Signed by: SUNEEL DUBEY
Signing time: 17-May-23
1:09:02 PM
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                                    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.235/2015 registered at Police Station Gormi, District Bhind for the offence punishable under Sections 452, 294, 323, 506B and 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 10/12/2022 delivered by the JMFC, Mehgaon, District

Bhind (M.P.) in RCT N.216/2016.

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