Smt. Aashadevi vs The State Of Madhya Pradesh
2023 Latest Caselaw 8032 MP

                            1
 IN    THE     HIGH COURT OF MADHYA PRADESH
                     AT GWALIOR
             BEFORE NATIONAL LOK ADALAT
       HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
                            &
          SHRI RISHI KUMAR KATARE, ADVOCATE
                   ON THE 13 th OF MAY, 2023
             MISC. CRIMINAL CASE No. 10503 of 2022

BETWEEN:-
1.    SMT. AASHADEVI S/O SHRI SHAILENDRA SINGH,
      AGED    ABOUT     38    YEARS, OCCUPATION
      HOUSEWIFE, Q. 177 SHATABDI PURAM FACE 2
      MAHARAJPURA, DISTRICT GWALIOR (MADHYA
      PRADESH)

2.    PRASHANT RAJAWAT S/O SHRI SHAILENDRA
      SINGH, AGED ABOUT 17 YEARS, OCCUPATION:
      STUDENT UNDER GUARDIAN FATHER SHRI
      SHAILENDRA SINGH S/O RAJENDRA SINGH AGED
      44 YEARS, SHATABDI PURAM MAHARAJPURA
      DISTRICT GWALIOR (MADHYA PRADESH)

3.    DEEPAK PRIHAR S/O SHRI SARYU SINGH
      PARIHAR, AGED ABOUT 46 YEARS, G.L. 986
      DEENDAYAL NAGAR    DISTRICT GWALIOR
      (MADHYA PRADESH)

                                                   .....PETITIONERS
(BY SHRI SHIVENDRA SINGH KUSHWAHA - ADVOCATE)

AND
1.    THE STATE OF MADHYA PRADESH THROUGH
      POLICE STATION  MAHARAJPURA, DISTRICT
      GWALIOR (MADHYA PRADESH)

2.    SHIVANAND SHARMA S/O SHRI RAMESH
      SHARMA, AGED ABOUT 42 YEARS, Q-176
      SHATABDIPURAM MAHARAJPURA DISTRICT
      GWALIOR (MADHYA PRADESH)

                                                  .....RESPONDENTS
(BY SHRI SIRAJ QURESHI - PUBLIC PROSECUTOR FOR RESPONDENT
NO.1/STATE)
                                         2
            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 filed by the petitioners for the offences under Sections 324, 323, 294, 506/34 of IPC in Crime No.117/2022.

It has been informed by the Office that the original Sessions Trial out of which present petition had arisen stands disposed of vide judgment dated 11.11.2022.

In the light of the aforesaid status report, nothing remains to be

adjudicated further.

The petition stands disposed of.

  (MILIND RAMESH PHADKE)                                 (RISHI KUMAR KATARE )
           MEMBER                                              MEMBER
AK/-
   ANAND KUMAR
   2023.05.16
   17:12:39
   +05'30'