Rajeev Chhabra vs The State Of Madhya Pradesh
2023 Latest Caselaw 16771 MP

                                                             1
                            IN     THE      HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                        BEFORE
                                          HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                               ON THE 10 th OF OCTOBER, 2023
                                          MISC. CRIMINAL CASE No. 13931 of 2017

                           BETWEEN:-
                           RAJEEV CHHABRA S/O SHRI N.K. CHHABRA, AGED
                           ABOUT 47 YEARS, OCCUPATION: BUSINESS, R/O 47
                           ARADHNA NAGAR, BHOPAL, DISTRICT BHOPAL
                           (MADHYA PRADESH)

                                                                                          .....APPLICANT
                           (BY SHRI ANKIT SAXENA - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH P.S.
                                 SEHORE SEHORE (MADHYA PRADESH)

                           2.    VIJAY AHUJA S/O K D AHUJA, AGED ABOUT 52
                                 YEARS, PLOT NO 2 NEAR MOLANA AJAD SCHOOL
                                 IDGAH HILLS BHOPAL (MADHYA PRADESH)

                                                                                      .....RESPONDENTS
                           (BY SHRI C.P. SINGH PARMAR - GOVT. ADVOCATE)

                                 This application coming on for admission this day, the court passed the

                           following:
                                                              ORDER

Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure for quashing of FIR registered at Crime No. 542/2014 at Police Station Sehore, District Sehore (M.P.).

2. As per report received from trial Court, case has already been decided by judgment dated 31.03.2021. In view of same, petition has become infructuous.

Signature Not Verified Signed by: SUNIL KUMAR PATEL Signing time: 10/11/2023 2:19:49 PM

3. Petition is dismissed as infructuous.

(VISHAL DHAGAT) JUDGE sp/-

Signature Not Verified Signed by: SUNIL KUMAR PATEL Signing time: 10/11/2023 2:19:49 PM