Harihar Dubey vs The State Of Madhya Pradesh
2023 Latest Caselaw 15035 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. 18349 of 2014

                           BETWEEN:-
                           HARIHAR DUBEY S/O LATE SHRI RAMPHAL DUBEY,
                           AGED ABOUT 45 YEARS, OCCUPATION: POST SENIOR
                           SUPERVISOR RUCHI SOYA DEEWAS DISTT. DEWAS PRE.
                           VILL. ITUA P.S. DEORI (MADHYA PRADESH)

                                                                                           .....APPLICANT
                           (BY SHRI PRAMOD DUBEY, ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH P.S. KARELI
                                 NARSINGHPUR (MADHYA PRADESH)

                           2.    SMT. MANJUSHA DUBEY W/O RAJESH DUBEY,
                                 AGED ABOUT 27 YEARS, R/O MAHADEV WARD,
                                 KARELI, DISTT-NARSINGHPUR M.P (MADHYA
                                 PRADESH)

                                                                                      .....RESPONDENTS
                           (BY SHRI AKSHAY NAMDEO, GOVT. 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 proceedings pending in the Court of JMFC Narsinghpur in R.T No.2357/2014.

2. As per report received from trial Court, case has already been decided by judgment dated 13.8.2018 and applicant has been acquitted.

3. In view of same, petition has become infructuous, hence, same is Signature Not Verified Signed by: MONSI M SIMON Signing time: 13-09-2023 12:42:47

dismissed as infructuous.

(VISHAL DHAGAT) JUDGE mms

Signature Not Verified Signed by: MONSI M SIMON Signing time: 13-09-2023 12:42:47