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Rahul Pandey vs Smt Anjali Pandey
2023 Latest Caselaw 14598 MP

Citation : 2023 Latest Caselaw 14598 MP
Judgement Date : 5 September, 2023

Madhya Pradesh High Court
Rahul Pandey vs Smt Anjali Pandey on 5 September, 2023
Author: Vishal Dhagat
                                                        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. 33068 of 2018

                           BETWEEN:-
                           1.    RAHUL PANDEY S/O UMAKANT PANDEY, AGED
                                 ABOUT 32 YEARS, OCCUPATION: TECHNICIAN
                                 DEPTT. GYANGANJA COLLEGE, JABALPUR R/O
                                 JAINARAYAN KA BADA, GHAMAPUR, JABALPUR
                                 (MADHYA PRADESH)

                           2.    UMAKANT PANDEY S/O LATE RAM PRASAD
                                 PANDEY, AGED ABOUT 69 YEARS, OCCUPATION:
                                 RETIRE, R/O 580/1, JAINARAYAN KA BADA,
                                 GHAMAPUR,    DISTT.  JABALPUR   (MADHYA
                                 PRADESH)

                           3.    SMT. PRIYANKA W/O SHRI YOGENDRA, AGED
                                 ABOUT 32 YEARS, OCCUPATION: HOUSE WIFE
                                 RESIDENT OF INFRONT OF BADI KHERMAI
                                 MANDIR, BHANTALAIYA, DISTT. JABALPUR
                                 (MADHYA PRADESH)

                           4.    YOGENDRA S/O SHRI NARAYAN PRASAD TIWARI,
                                 AGED ABOUT 35 YEARS, OCCUPATION: SERVICE
                                 IN HALDIRAM COMPANY RESIDENT OF INFRONT
                                 OF BADI KHERMAI MANDIR, BHANTALAIYA,
                                 DISTT. JABALPUR (MADHYA PRADESH)

                           5.    SMT. PREETI MISHRA W/O SHRI SATISH MISHRA,
                                 AGED ABOUT 39 YEARS, OCCUPATION: HOUSE
                                 WIFE    RESIDENT    OF   SHANTI     NAGAR,
                                 DAMOHNAKA, DISTT. JABALPUR        (MADHYA
                                 PRADESH)

                           6.    SATISH MISHRA S/O SHRI SWAMI PRASAD
                                 MISHRA, AGED ABOUT 42 YEARS, OCCUPATION:
                                 BUSINESS OF CEMENT RESIDENT OF SHANTI
                                 NAGAR,   DAMOHNAKA,    DISTT.  JABALPUR
                                 (MADHYA PRADESH)

                           7.    SMT. MADHVI MISHRA W/O LATE SHRI ANGAD
                                 PRASAD MISHRA, AGED ABOUT 70 YEARS,
                                 OCCUPATION: HOUSE WIFE RESIDENT OF SUJI
Signature Not Verified
Signed by: PANKAJ NAGLE
Signing time: 08-09-2023
16:26:53
                                                     2
                                 MOHALLA, MILONIGANJ, DISTT.             JABALPUR
                                 (MADHYA PRADESH)

                                                                                        .....PETITIONERS
                           (BY SHRI GHANSHYAM PANDEY - ADVOCATE)

                           AND
                           SMT ANJALI PANDEY W/O RAHUL PANDEY, AGED
                           ABOUT 25 YEARS, H.NO. 856, KAMANIYA GATE BEHIND
                           BADKUL HALWAI, SARAFA WARD, P.S KOTWALI,
                           JABALPUR (MADHYA PRADESH)

                                                                                       .....RESPONDENT
                           (BY SHRI RAJKUMAR SONI - ADVOCATE)

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

Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure for quashing of complaint case under section 12 of Domestic Violence Act pending before JMFC, Jabalpur.

2. As per report received from trial Court, case has already been decided by judgment dated 11.02.2023.

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

 
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