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Aakash Mohan Soni vs State Of Madhya Pradesh
2023 Latest Caselaw 14669 MP

Citation : 2023 Latest Caselaw 14669 MP
Judgement Date : 5 September, 2023

Madhya Pradesh High Court
Aakash Mohan Soni vs State Of Madhya Pradesh 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. 16170 of 2015

                         BETWEEN:-
                         AAKASH MOHAN SONI S/O SHRI MADANGOPAL SONI,
                         AGED   ABOUT   28   YEARS, OCCUPATION: BANK
                         EMPLOYEE, BANK OF BARODA, BRANCH GAJABA
                         SOUDA SHYAMNAGAR, WARD NO.18, BEGUMGANJ, PS
                         BEGUMGANJ, DISTT. RAISEN (MADHYA PRADESH)

                                                                                         .....APPLICANT
                         (BY SHRI UJJAWAL VAIDYA - ADVOCATE)

                         AND
                         STATE OF MADHYA PRADESH PS BEGUMGANJ
                         BEGUMGANJ, DISTT. RAISEN (MADHYA PRADESH)

                                                                                      .....RESPONDENT
                         (BY SHRI SANTOSH YADAV - GOVERNMENT ADVOCATE)

                               This application coming on for orders this day, th e court passed the
                         following:
                                                             ORDER

Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure for quashing of FIR bearing Crime No. 317 of 2015 registered at Police Station Begumganj, District Raisen.

2. As per report received from trial Court, case has already been decided by judgment dated 30.06.2016 and petitioner has been acquitted. In view of same, petition has become infructuous.

3. Petition is dismissed as infructuous.

Signature Not Verified Signed by: PRARTHANA SURYAVANSHI Signing time: 9/6/2023 2:58:59 PM

(VISHAL DHAGAT) JUDGE Prar

Signature Not Verified Signed by: PRARTHANA SURYAVANSHI Signing time: 9/6/2023 2:58:59 PM

 
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