Virendra Kumar Jain vs The State Of Madhya Pradesh
2023 Latest Caselaw 15016 MP

                                                        1
                            IN    THE     HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                     BEFORE
                                       HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                           ON THE 12 th OF SEPTEMBER, 2023
                                        MISC. CRIMINAL CASE No. 29992 of 2019

                           BETWEEN:-
                           1.    VIRENDRA KUMAR JAIN S/O LATE SHRI NARPAL
                                 JAIN OCCUPATION: BUSINESS R/O WARD NO.11,
                                 NEAR SHANKAR MANDIR P.S. LAKHNADON,
                                 DISTT. SEONI (MADHYA PRADESH)

                           2.    KU. AKANSHA JAIN D/O VIRENDRA JAIN, AGED
                                 ABOUT 32 YEARS, OCCUPATION: STUDENT WARD
                                 NO.   11  NEAR    SHANKAR    MANDIR   P.S.
                                 LAKHNADON,    DISTRICT   SEONI   (MADHYA
                                 PRADESH)

                           3.    SMT. JWALA @ NEHA W/O VIRENDRA JAIN, AGED
                                 ABOUT 56 YEARS, OCCUPATION: HOUSE WIFE,
                                 R/O WARD NO. 11, NEAR SHANKAR MANDIR, P.S.
                                 LAKHNADON,     DISTRICT   SEONI  (MADHYA
                                 PRADESH)

                           4.    ABHISHEK S/O VIRENDRA KUMAR JAIN, AGED
                                 ABOUT 31 YEARS, OCCUPATION: BUSINESS, R/O
                                 WARD NO. 11 NEAR SHANKAR MANDIR, P.S.
                                 LAKHNADON,    DISTRICT  SEONI   (MADHYA
                                 PRADESH)

                                                                               .....PETITIONERS
                           (BY SHRI SHARAD VERMA - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THR. P.S.
                                 LAKHNADON,   DISTRICT SEONI (MADHYA
                                 PRADESH)

                           2.    SMT. NAMRATA JAIN W/O ABHISHEK JAIN, AGED
                                 ABOUT 26 YEARS, R/O IN FRONT OF H.P. DEPOT,
                                 NAMAN TRADERS, VILLAGE BHAMKI JABALPUR,
                                 ROAD SHAHPURA BHITONI, DISTRICT JABALPUR
                                 (MADHYA PRADESH)

Signature Not Verified
Signed by: SUNIL KUMAR
PATEL
Signing time: 15-09-2023
10:50:17
                                                               2
                                                                                       .....RESPONDENTS
                           (BY SHRI A.S. PATHAK - GOVT. ADVOCATE)

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

Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure for quashing of FIR registered vide Crime No.185/2019 at Police Station Lakhnadon, District Seoni.

As per report received from trial Court, case has already been decided by judgment dated 08.07.2021 and petitioners have been acquitted. In view of same, petition has become infructuous.

Petition is dismissed as infructuous.

(VISHAL DHAGAT) JUDGE sp/-

Signature Not Verified Signed by: SUNIL KUMAR PATEL Signing time: 15-09-2023 10:50:17