Prashant Parashar vs The State Of Madhya Pradesh
2023 Latest Caselaw 8027 MP

                                1
 IN     THE        HIGH COURT OF MADHYA PRADESH
                         AT GWALIOR
              BEFORE NATIONAL LOK ADALAT
       HON'BLE SHRI JUSTICE SATYENDRA KUMAR SINGH
                             &
          SHRI M.P.S RAGHUVANSHI, SR. ADVOCATE
                       ON THE 13 th OF MAY, 2023
                 MISC. CRIMINAL CASE No. 41617 of 2019

BETWEEN:-
PRASHANT     PARASHAR   S/O  SHRI   RAJKUMAR
PARASHAR, AGED 19 YEARS, OCCUPATION - STUDENT,
R/O SHANTI VIHAR, DARPAN COLON, GWALIOR.

                                                            .....APPLICANT
(BY SHRI UPENDRA YADAV -ADVOCATE)

AND
STATE OF MADHYA PRADESH, THROUGH POLICE
STATION MAHILA THANA PADAV DISTRICT GWALIOR.

                                                          .....RESPONDENT
(BY SHRI PRABHAT PATERIYA - PUBLIC PROSECUTOR)
(SHRI SURESH AGRAWAL - ADVOCATE FOR COMPLAINANT)

      This application coming on for conciliation this day, the Bench passed
the following:
                                 ORDER

This petition under Section 482 of Cr.P.C. has been preferred seeking quashment of order dated 22/3/2018 passed by the Court of 5th Additional Sessions Judge, Gwalior in S.T. No.163/2017 as well as criminal proceedings arising out of Crime No.87/2017 registered at Police Station Mahila Thana Padav, District Gwalior.

A s per the report enclosed in the file, Case No.SC/163/2017 pending before the Court of 11th District and Additional Sessions/Special Judge,

POCSO Act, District Gwalior has finally been decided vide judgment dated 30/12/2022, whereby the applicant has been acquitted, therefore, this petition has become infructuous.

Accordingly, this petition is dismissed as infructuous.

  (SATYENDRA KUMAR SINGH)                             (M.P.S RAGHUVANSHI )
           MEMBER                                          MEMBER
Arun*
                   ARUN KUMAR MISHRA
                   2023.05.18 13:04:00 +05'30'