Mohan Ayyar vs The State Of Madhya Pradesh
2023 Latest Caselaw 14675 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. 44650 of 2018

BETWEEN:-
MOHAN AYYAR S/O R.MAHAJAN, AGED ABOUT 58
YEARS, OCCUPATION: CONDUCTOR R/O PLOT NO. 172
MAA NARMADA NAGAR BILHARI DISTT. JABALPUR
M.P. (MADHYA PRADESH)

                                                               .....APPLICANT
(BY SHRI LAL JI KUSHWAHA - ADVOCATE)

AND
1.    THE STATE OF MADHYA PRADESH THR. P.S.
      G.R.P. JABALPUR JABALPUR M.P. (MADHYA
      PRADESH)

2.    OMPRAKASH S/O HARISHANKAR PANDEY, AGED
      ABOUT 48 YEARS, OCCUPATION: PATRAKAR R/O
      323, BHAWANI, PETH PUNE (MAHARASHTRA)

                                                           .....RESPONDENTS
(BY SHRI AJIT RAWAT - GOVERNMENT ADVOCATE)

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

following:
                                    ORDER

Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure for quashing of Crime No.382/2017 registered at Police Station-GRP, Jabalpur (MP) and proceeding of RCT No.2176/2018 pending before Judicial Magistrate First Class, Jabalpur (MP).

2. As per report received from trial Court, case has already been decided by judgment dated 24.04.2023 and petitioner has been acquitted. In view of

same, petition has become infructuous.

3. Petition is dismissed as infructuous.

(VISHAL DHAGAT) JUDGE shabana Digitally signed by SHABANA ANSARI Date: 2023.09.05 15:30:14 +05'30'