Afzaal Ahmad vs The State Of Madhya Pradesh
2023 Latest Caselaw 14886 MP

                                                           1
                            IN    THE      HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                      BEFORE
                                        HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                            ON THE 11 th OF SEPTEMBER, 2023
                                         MISC. CRIMINAL CASE No. 7496 of 2012

                           BETWEEN:-
                           1.    AFZAAL AHMAD S/O ABRAR AHMAD, AGED
                                 ABOUT    30  YEARS,   R/O H.NO.7,   NEAR
                                 GHASIYARAM   LAXMI   TALKIES,   DISTRICT
                                 BHOPAL (MADHYA PRADESH)

                           2.    PARVEEN JAHAN W/O ABRAR AHMED R/O H.NO.7,
                                 NEAR GHASIYARAM LAXMI TALKIES, DISTT.
                                 BHOPAL (MADHYA PRADESH)

                           3.    KU. AMREEN JAHAN D/O ABRAR AHMAD, AGED
                                 ABOUT     18   YEARS,     R/O PUTLIGHAR,
                                 SHAHJAHANABAD, DISTT. BHOPAL (MADHYA
                                 PRADESH)

                           4.    SMT. SHADAB W/O GUFRAN, AGED ABOUT 50
                                 YEARS     R/O PUTLIGHAR, SHAHJAHANABAD,
                                 DISTT. BHOPAL (MADHYA PRADESH)

                                                                                     .....APPLICANTS
                           (BY SHRI M. AADIL USMANI - ADVOCATE - ABSENT)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THROUGH
                                 MAHILA P.S. BHOPAL (MADHYA PRADESH)

                           2.    SMT. YASMEEN W/O AFZAL, D/O MOHD. YAKUB,
                                 R /O H.NO.25, RAMNA NAGAR, BAIRASIA ROAD,
                                 DISTT. BHOPAL (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                           (SHRI A.S. PATHAK - GOVERNMENT ADVOCATE AND
                            SHRI J.A. SHAH - ADVOCATE FOR RESPONDENT NO.2)

                                 This application coming on for hearing this day, the court passed the
                           following:
Signature Not Verified
Signed by: PANKAJ NAGLE
Signing time: 13-09-2023
12:49:54
                                                              2
                                                              ORDER

Applicants have filed this petition under Section 482 of the Code of Criminal Procedure for quashing of FIR dated 19.01.2012 registered as Crime No.04/2012 at Mahila Police Station, Bhopal.

2. As per report received from trial Court, case has already been decided by judgment dated 10.06.2017.

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: 13-09-2023 12:49:54