Suresh Jatav vs The State Of Madhya Pradesh
2023 Latest Caselaw 8018 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. 12962 of 2016

                          BETWEEN:-
                          1.    SURESH JATAV S/O SHRI AJMER SINGH, AGED
                                ABOUT 54 YEARS, R/O SAGORIYA PURA CIVIL
                                LINE, DISTRICT MORENA (MADHYA PRADESH)

                          2.    RINKU JATAV S/O SURESH JATAV, AGED ABOUT
                                28 YEARS, R/O SAGORIYA PURA CIVIL LINE,
                                DISTRICT MORENA (MADHYA PRADESH)

                          3.    SANJAY JATAV S/O SURESH JATAV, AGED ABOUT
                                25 YEARS, R/O SAGORIYA PURA CIVIL LINE,
                                DISTRICT MORENA (MADHYA PRADESH)

                                                                                      .....APPLICANT
                          (BY SHRI ANIL MISHRA-ADVOCATE)

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

                          2.    RAMPRAKASH AGRAWAL S/O LATE KISHORI
                                LAL, AGED ABOUT 66 YEARS, R/O JIWAJIGANG
                                CIVIL LINE (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 Signature Not Verified Signed by: SUNEEL DUBEY Signing time: 17-May-23 1:09:02 PM

quashment of FIR bearing Crime No.676/2016 registered at Police Station Civil Lines, District Morena for the offence punishable under Sections 327, 323, 506, 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 vide judgment dated 14/02/2023 delivered by JMFC, Morena, District Morena (M.P.) in RCT No.2128/2016.

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