Nirmal Singh Thakur vs The State Of Madhya Pradesh
2025 Latest Caselaw 5308 MP

Citation : 2025 Latest Caselaw 5308 MP
Judgement Date : 8 March, 2025

Madhya Pradesh High Court

Nirmal Singh Thakur vs The State Of Madhya Pradesh on 8 March, 2025

Author: Vivek Agarwal

Bench: Vivek Agarwal

         NEUTRAL CITATION NO. 2025:MPHC-JBP:11242




                                                                      1                      MCRC-43033-2019
                                 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. 43033 of 2019
                                                   NIRMAL SINGH THAKUR
                                                          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 dated 06.02.2019 bearing Crime No. 50 of 2019 registered at Police Station Kewlari District Seoni for the offences punishable under Sections 354, 354(A)(1)

(i), 354(A)(ii), 354(A)(iv), 354(A)(2), 354(A)(3), 384 & 506 of IPC.

It is pointed out that during pendency of the present case learned trial Court has acquitted the applicant vide judgment dated 07.03.2023 in RCT No. 777 of 2019. 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:11242

2 MCRC-43033-2019