Pooran Singh Rana vs The State Of Madhya Pradesh
2023 Latest Caselaw 8029 MP

                                1
 IN     THE       HIGH COURT OF MADHYA PRADESH
                        AT GWALIOR
                   BEFORE NATIONAL LOK ADALAT
                 HON'BLE SMT. JUSTICE SUNITA YADAV
                                 &
                 SHRI ANIL KUMAR MISHRA, ADVOCATE
                      ON THE 13 th OF MAY, 2023
        MISCELLANEOUS CRIMINAL CASE No. 1336 of 2020

BETWEEN:-
1.    POORAN SINGH RANA S/O SHRI NAHAR SINGH
      RANA, AGED 54 YEARS, OCCUPATION: JOB

2.    SMT. ARTI RANA W/O SHRI POORAN SINGH
      RANA, AGED 52 YEARS, OCCUPATION HOUSE
      HOLD WORK

3.    HITENDRA    SINGH  S/O   POORAN     SINGH
      RANA/JAAT, AGED 27 YEARS, OCCUPATION-
      PRIVATE JOB
      ALL R/O DURGESH COLONY WARD NO. 27 DABRA
      DISTRICT GWALIOR (MADHYA PRADESH)

                                                           .....APPLICANTS
(BY SHRI SUSHIL GOSWAMI- ADVOCATE- ABSENT)

AND
1.    STATE OF MADHYA PRADESH THROUGH POLICE
      STATION DABRA DEHAT DISTRICT GWALIOR
      (MADHYA PRADESH)

2.    SMT. MADHU RANA W/O HITENDRA RANA, AGED
      24 YEARS, R/O WARD NO. 1 SIMRIYA TAAL
      DABRA DISTRICT GWALIOR (MADHYA PRADESH)

                                                         .....RESPONDENTS
(BY SHRI RAJEEV SHRIVASTAVA- ADVOCATE FOR RESPONDENT NO.2)

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

This petition has been filed by the petitioners for quashment of FIR

bearing crime No. 324/2019 dated 20/12/2019 registered at police station Dabra Dehat, District Gwalior for offences under Sections 498-A, 506 and 34 of IPC and Section 4 of Dowry Prohibition Act quashment of other consequential proceedings qua the present applicants in connection with the aforesaid F.I.R.

O n perusal of status report, it reveals that applicants have already been acquitted of aforesaid offences by the Court below vide judgment dated 20/09/2021.

In view of the above, this petition filed under section 482 of Cr.P.C. has become infructuous.

Accordingly, the instant petition stands dismissed as rendered

infructuous.

        (SUNITA YADAV)                                         (ANIL KUMAR MISHRA )
            MEMBER                                                  MEMBER
  Pj'S/-
PRINCEE BARAIYA
2023.05.16 10:12:14
-07'00'