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Rajneesh Sharma vs The State Of Madhya Pradesh
2025 Latest Caselaw 5302 MP

Citation : 2025 Latest Caselaw 5302 MP
Judgement Date : 8 March, 2025

Madhya Pradesh High Court

Rajneesh Sharma vs The State Of Madhya Pradesh on 8 March, 2025

Author: Vivek Agarwal
Bench: Vivek Agarwal
         NEUTRAL CITATION NO. 2025:MPHC-JBP:11250




                                                                      1                      MCRC-26659-2018
                                 IN     THE        HIGH COURT OF MADHYA PRADESH
                                                         AT JABALPUR
                                                       BEFORE LOK ADALAT
                                               HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                                &
                                               SHRI ADITYA ADHIKARI, SR. ADVOCATE
                                                         ON THE 8 th OF MARCH, 2025
                                                MISC. CRIMINAL CASE No. 26659 of 2018
                                                     RAJNEESH SHARMA
                                                          Versus
                                         THE STATE OF MADHYA PRADESH AND OTHERS
                         Appearance:
                              Parties through their respective counsel.

                                                                          ORDER

Applicant has filed this M.Cr.C. under Section 482 of Cr.P.C. for quashment of FIR bearing Crime No. 1016 of 2016 registered at Police Station Kolgawaon District Satna for the offences punishable under Sections 307 read with Section 34 of IPC and Section 27 of Evidence Act.

It is pointed out that during pendency of the present case learned trial Court has acquitted the applicant vide judgment dated 24.07.2023 in S.T. No. 237 of 2017. Therefore, nothing survives for adjudication in the present revision petition.

It is rendered infructuous.

Accordingly, this M.Cr.C. is disposed of, as having been rendered infructuous.

                                  (VIVEK AGARWAL)                                   (ADITYA ADHIKARI)
                                       MEMBER                                            MEMBER
                         AR






NEUTRAL CITATION NO. 2025:MPHC-JBP:11250

2 MCRC-26659-2018

 
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