Ranjeet Shivhare vs The State Of Madhya Pradesh
2023 Latest Caselaw 16836 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. 29864 of 2019

BETWEEN:-
RANJEET    SHIVHARE   S/O  SHRI   RAMLAKHAN
SHIVHARE, AGED ABOUT 47 YEARS, OCCUPATION:
BUSINESS COLLEGE ROAD CIVIL LINES GANJ BETUL
TEHSIL BETUL (MADHYA PRADESH)

                                                              .....PETITIONER
(BY SHRI SIDDHART DATT - ADVOCATE)

AND
1.    THE STATE OF MADHYA PRADESH THR. P.S.
      BHAINSDEHI  DISTRICT BETUL  (MADHYA
      PRADESH)

2.    JITENDRA MALVIYA S/O SHRI KRISHNA
      MALVIYA, AGED ABOUT 35 YEARS, OCCUPATION:
      BUSINESS R/O TRIENI WARD, 13, BHANSDEHI,
      THANA BHAINSDEHI (MADHYA PRADESH)

                                                           .....RESPONDENTS
(BY SHRI C.P. SINGH PARMAR - GOVERNMENT 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. 184/2019 at Police Station-Bhainsdehi, District-Betul (M.P.).

As per report received from trial Court, case has already been decided by judgment dated 03.05.2023 and petitioner has been acquitted. In view of same, petition has become infructuous.

Petition is dismissed as infructuous.

(VISHAL DHAGAT) JUDGE shabana Digitally signed by SHABANA ANSARI Date: 2023.10.10 17:32:17 +05'30'