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Devendra Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 8017 MP

Citation : 2023 Latest Caselaw 8017 MP
Judgement Date : 13 May, 2023

Madhya Pradesh High Court
Devendra Singh vs The State Of Madhya Pradesh on 13 May, 2023
Author: Rohit Arya
                                                      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. 11491 of 2016

                          BETWEEN:-
                          1.    DEVENDRA SINGH S/O SHRI KALYAN SINGH
                                KUSHWAH, AGED ABOUT 29 YEARS, MALKHAN
                                KA PURA JOURA (MADHYA PRADESH)

                          2.    SHIVRAM KUSHWAH S/O SHRI KEDAR SINGH
                                KUSHWAR,    AGED   ABOUT    33   YEARS,
                                OCCUPATION: NOT MENTION MALKHAN SJ PURA
                                JOURA DISTRICT MORENA (MADHYA PRADESH)

                          3.    WANSHIDHAR KUSHWAH S/O SHRI RAJARAM
                                KUSHWAH,    AGED   ABOUT    45   YEARS,
                                OCCUPATION: NOT MENTION MALKHAN SJ PURA
                                JOURA DISTRICT MORENA (MADHYA PRADESH)

                          4.    KALYAN SINGH S/O SHRI RAJARAM KUSHWAHA,
                                AGED ABOUT 48 YEARS, OCCUPATION: NOT
                                MENTION MALKHAN SJ PURA JOURA DISTRICT
                                MORENA (MADHYA PRADESH)

                                                                             .....APPLICANT
                          (BY SHRI VIJAY DUTT SHARMA-ADVOCATE)

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

                          2.    RAGHURAJ SINGH S/O SHRI SIYARAM SINGH
                                KUSHWAHA,   AGED   ABOUT    45 YEARS,
                                OCCUPATION: VAKALAT SHYAMPUR KHURD
                                POLICE THANA DIMNI DISTRICT MORENA
                                (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
                                                                 2
                                    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.266/2015 registered at Police Station Joura, District Morena for the offence punishable under Sections 406 of IPC and 3/4 of Dowry Prohibition Act and all the consequential proceedings arising out of the said Crime Number.

A s per the office/status report, the impugned proceedings stands concluded vid e judgment dated 16/03/2023 delivered by the JMFC, Joura,

District Morena (M.P.) in RCT No.758/2015.

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
 

 
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