Shyam Bihari Mishra vs Anil Kumar Mishra
2024 Latest Caselaw 13744 MP

Madhya Pradesh High Court

Shyam Bihari Mishra vs Anil Kumar Mishra on 11 May, 2024

Author: Sheel Nagu

Bench: Sheel Nagu

                                                           1
                           IN      THE        HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                BEFORE LOK ADALAT
                                          HON'BLE SHRI JUSTICE SHEEL NAGU
                                                         &
                                       SHRI ATULANAND AWASTHI, SR. ADVOCATE
                                                  ON THE 11 th OF MAY, 2024
                                             MISC. CRIMINAL CASE No. 5840 of 2013

                          BETWEEN:-
                          1.     SHYAM BIHARI MISHRA S/O LATE SHRI RAM
                                 NATH MISHRA, AGED ABOUT 70 YEARS, VILL.
                                 DHAWAD, P.S. KHAJURAHO, DISTT. CHHATARPUR
                                 (MADHYA PRADESH)

                          2.     RAJ KUMAR MISHRA S/O SHYAM BIHARI
                                 MISHRA , AGED ABOUT 30 YEARS, DHAWAD, PS.
                                 KHAJURAHO , DISTT. CHHATARPUR (MADHYA
                                 PRADESH)

                                                                                     .....PETITIONERS
                          (BY MR. PRADEEP DWIVEDI - ADVOCATE)

                          AND
                          ANIL KUMAR MISHRA S/O SHRI RAM KRIPAL MISHRA,
                          AGED ABOUT 42 YEARS, VILL. DHAWAD, P.S.
                          KHAJURAHO,   DISTT.    CHHATARPUR    (MADHYA
                          PRADESH)

                                                                                     .....RESPONDENT
                          (BY MS. NEELIMA SETH - ADVOCATE)

                                 This application coming on for conciliation this day, the Bench passed
                          the following:
                                                            ORDER

This petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of the complaint case no.124 of 2013 pending before the trial Court.

2 . As per status report, petitioners have been acquitted by judgment

dated 01.05.2014 by Judicial Magistrate First Class, Rajnagar, District- Chhatarpur (M.P.).

3. Ms. Neelima Seth, learned counsel for the respondent has no objection.

4. Thus, with the consent of the parties, this petition is dismissed as having rendered infructuous.

                              (SHEEL NAGU)                                   (ATULANAND AWASTHI )
                                 MEMBER                                            MEMBER
                          julie