Pooran Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 8016 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. 8823 of 2016

                          BETWEEN:-
                          1.    POORAN SINGH S/O SHRI SHYAMSINGH, AGED
                                ABOUT 50 YEARS, OCCUPATION: KARSHI R/O
                                GRAM VIRGWA P.S. MEHGAON (MADHYA
                                PRADESH)

                          2.    GOLU BHADORIYA S/O SHRI SURENDRA SINGH,
                                AGED ABOUT 20 YEARS, OCCUPATION: SHIKSHA,
                                R/O NEW POLICE LINE, BHIND (MADHYA
                                PRADESH)

                                                                                         .....APPLICANT
                          (BY SHRI PRABAL SOLANKI-ADVOCATE )

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH S.P.
                                BHIND (MADHYA PRADESH)

                          2.    THE STATE OF MADHYA PRADESH THROUGH
                                THANA PRABHARI THANA DEHAT, BHIND
                                (MADHYA PRADESH)

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

                                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.79/2016 registered at Police Station

Signature Not Verified Dehat, District Bhind (M.P.) for the offences punishable under Sections 25, 29, Signed by: SUNEEL DUBEY Signing time: 17-May-23 1:09:02 PM

30 of Arms Act 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 25/02/2023 delivered by the Judicial Magistrate First Class, Bhind (M.P.) in RCT No.1377/2016.

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