Yogita vs The State Of Madhya Pradesh
2023 Latest Caselaw 14596 MP

                                                            1
                            IN    THE      HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                      BEFORE
                                        HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                             ON THE 5 th OF SEPTEMBER, 2023
                                         MISC. CRIMINAL CASE No. 37737 of 2018

                           BETWEEN:-
                           1.    YOGITA W/O VIRENDRA, AGED ABOUT 29 YEARS,
                                 OCCUPATION: SERVICE, CASTE KALAR R/O. VILL.
                                 GOREGHAT P.S. TIRODI DISTRICT BALAGHAT
                                 (MADHYA PRADESH)

                           2.    SONAM @ MADHURI S/O MURLIDHAR BITHLE,
                                 AGED   ABOUT     24 YEARS, OCCUPATION:
                                 HOUSEWIFE CASTE KALAR R/O VILLAGE
                                 BALAGHAT PS KOTWALI DISTRICT BALAGHAT
                                 (MADHYA PRADESH)

                           3.    VIRENDRA S/O CHOPSINGH JAMUNPANE, AGED
                                 ABOUT 38 YEARS, OCCUPATION: SERVICE CASTE
                                 KALAR R/O VILLAGE GOREGHAT PS TIRODI
                                 DISTRICT BALAGHAT (MADHYA PRADESH)

                                                                                      .....PETITIONERS
                           (BY SHRI SANJAY SHARMA - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH
                                 POLICE STATION WARASEONI DISTT. BALAGHAT
                                 (MADHYA PRADESH)

                           2.    SMT. LAXMI W/O GIRIDHAR BAGLE, AGED
                                 ABOUT 24 YEARS, CASTE KALAR R/O SHERPAR PS
                                 WARASEONI DISTT. BALAGHAT NOW AT
                                 PRESENT R/O WARD NO. 17 BUS STAND
                                 PARASWADA PS PARASWADA TEH. PARASWADA
                                 DISTRICT BALAGHAT (MADHYA PRADESH)

                                                                                     .....RESPONDENTS
                           (SHRI SANTOSH YADAV - DEPUTY GOVERNMENT ADVOCATE FOR
                           RESPONDENT NO.1 AND
                           SHRI ASHISH KUMAR TIWARI - ADVOCATE FOR RESPONDENT NO.2)

                                 This application coming on for admission this day, the court passed the
Signature Not Verified
Signed by: PANKAJ NAGLE
Signing time: 08-09-2023
16:26:53
                                                              2
                           following:
                                                              ORDER

Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure for quashing of FIR registered at Crime No.196/2018 at Police Station Waraseoni District Balaghat for offences under sections 498-A, 506, 34 of the IPC and sections 3/4 of Dowry Prohibition Act pending as RCT No.310/2018 before the JMFC Waraseoni District Balaghat.

2. As per report received from trial Court, case has already been decided by judgment dated 08.03.2023 and petitioners have been acquitted.

3. In view of same, petition has become infructuous, hence, same is

dismissed as infructuous.

(VISHAL DHAGAT) JUDGE pn

Signature Not Verified Signed by: PANKAJ NAGLE Signing time: 08-09-2023 16:26:53