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Anuradha Sahu vs The State Of Madhya Pradesh
2023 Latest Caselaw 14672 MP

Citation : 2023 Latest Caselaw 14672 MP
Judgement Date : 5 September, 2023

Madhya Pradesh High Court
Anuradha Sahu vs The 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. 7673 of 2018

                         BETWEEN:-
                         ANURADHA SAHU W/O KAILASH SAHU, AGED ABOUT 32
                         YEAR S, BRINDAVAN NAGAR P.S. MADOTAL DISTT.
                         JABALPUR (MADHYA PRADESH)

                                                                                         .....APPLICANT
                         (BY SHRI B.K RAJAK - ADVOCATE)

                         AND
                         1.    THE STATE OF MADHYA PRADESH THR. P.S.
                               KOTWALI SHAHDOL (MADHYA PRADESH)

                         2.    BABULAL SAHU S/O SHRI BARKDHU SAHU, AGED
                               ABOUT 42 YEARS, AMLAI ROAD SAHU BASTI
                               BUDHAR, P.S. BUDHAR (MADHYA PRADESH)

                                                                                     .....RESPONDENTS
                         (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. 423 of 2014 registered at Police Station Kotwali, District Shahdol.

2. As per report received from trial Court, case has already been decided by judgment dated 26.12.2022 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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