Deepesh Patwa @ Deepesh Shakya vs The State Of Madhya Pradesh
2023 Latest Caselaw 8039 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. 38326 of 2022

BETWEEN:-
DEEPESH PATWA @ DEEPESH SHAKYA S/O RAJENDRA
SHAKYA, AGED ABOUT 27 YEARS, KASHIPUR KITORA
(MADHYA PRADESH)

                                                                .....APPLICANT
(BY SHRI ASHFAQ KHAN - ADVOCATE)

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

2.    PROSECUTRIX     THROUGH   P.S.  KOTWALI,
      DISTRICT DATIA (MADHYA PRADESH)

                                                            .....RESPONDENTS
(BY SHRI SHEERAZ QURAISHI - GOVERNMENT ADVOCATE )

      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 the FIR No.58/2019 and the entire criminal proceedings in connection with special case No.SC/09/2020 filed by the father of the prosecutrix under Section 363 of IPC.

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

21.03.2023.

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

Petition stands disposed of.

   (MILIND RAMESH PHADKE)                        (RISHI KUMAR KATARE )
            MEMBER                                     MEMBER
neetu
    NEETU
    SHASHANK
    2023.05.15
    18:02:47
    +05'30'