Mahendra Kumar Nagpure vs The State Of Madhya Pradesh
2023 Latest Caselaw 14942 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. 16047 of 2013

                           BETWEEN:-
                           MAHENDRA KUMAR NAGPURE S/O SHRI DULICHAND
                           NAGPURE, AGED ABOUT 28 YEARS, VILL. BADSARA P.S.
                           RAMPALI DISTT. BALAGHAT (MADHYA PRADESH).

                                                                                          .....APPLICANT
                           (BY SHRI ASHOK PANDEY - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH TH:ITS P.S.
                                 CIVIL LINES JABALPUR (MADHYA PRADESH).

                           2.    SALIL SAMADHIYA S/O LAE SHRI V.N.
                                 SAMADHIYA, AGED ABOUT 30 YEARS, 497 NAPIER
                                 TOWN,   HAWABAGH,   JABALPUR     (MADHYA
                                 PRADESH).

                                                                                      .....RESPONDENTS
                           (BY SHRI AKSHAY NAMDEO - 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 FIR No.168/2013, registered at Police Station Civil Lines, District Jabalpur.

As per report received from trial Court, case has already been decided by judgment dated 22.12.2022. In view of same, petition has become infructuous.

Petition is dismissed as infructuous.

Signature Not Verified Signed by: VINOD KUMAR TIWARI Signing time: 12-09-2023 15:00:37

(VISHAL DHAGAT) JUDGE vkt

Signature Not Verified Signed by: VINOD KUMAR TIWARI Signing time: 12-09-2023 15:00:37