Kritagya Goel vs The State Of Madhya Pradesh
2023 Latest Caselaw 17731 MP

                                                             1
                            IN     THE      HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                      BEFORE
                                        HON'BLE SHRI JUSTICE RAVI MALIMATH,
                                                   CHIEF JUSTICE
                                                         &
                                        HON'BLE SHRI JUSTICE VISHAL MISHRA
                                               ON THE 25 th OF OCTOBER, 2023
                                  MISCELLANEOUS CRIMINAL CASE No. 44740 of 2022

                           BETWEEN:-
                           KRITAGYA GOEL S/O LATE SHRI R.K. GOEL, AGED
                           ABOUT 36 YEARS, OCCUPATION: EX GOVERNMENT
                           SERVANT R/O AMARKANTAK ROAD, GOURELLA
                           (CHHATTISGARH)

                                                                                          .....PETITIONER
                           (BY SHRI KUNAL DUBEY - ADVOCATE)

                           AND
                           THE STATE OF MADHYA PRADESH THROUGH POLICE
                           STATION ANNUPPUR, DISTRICT ANUPPUR (MADHYA
                           PRADESH)

                                                                                        .....RESPONDENT
                           (BY SHRI A.S.BAGHEL - PUBLIC PROSECUTOR)

                                 This petition coming on for orders this day, Hon'ble Shri Justice Ravi

                           Malimath, Chief Justice passed the following:
                                                              ORDER

This petition has been filed seeking to quash the order dated 01.09.2022 passed by the First Additional Sessions Judge, Anuppur in Sessions Trial No.01 of 2016, whereby the application of the petitioner under Section 319 of the Cr.P.C. has been rejected.

In view of the petitioner being convicted in the aforesaid case vide judgment dated 14.02.2023, the petition is dismissed as being infructuous. Signature Not Verified Signed by: CHRISTOPHER PHILIP Signing time: 10/26/2023 11:44:03 AM

Pending interlocutory applications are disposed off accordingly.

                               (RAVI MALIMATH)                                      (VISHAL MISHRA)
                                 CHIEF JUSTICE                                           JUDGE
                           C




Signature Not Verified
Signed by: CHRISTOPHER
PHILIP
Signing time: 10/26/2023
11:44:03 AM