Madhya Pradesh High Court

Arvind Ray vs The State Of Madhya Pradesh on 10 May, 2025

Author: Vivek Agarwal

Bench: Vivek Agarwal

         NEUTRAL CITATION NO. 2025:MPHC-JBP:22264




                                                              1                         MCRC-15022-2017
                             IN     THE       HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                  BEFORE LOK ADALAT
                                         HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                          &
                                       SHRI SANJAY RAM TAMRAKAR, SR. ADVOCATE
                                                     ON THE 10th OF MAY, 2025
                                            MISC. CRIMINAL CASE No. 15022 of 2017
                                              ARVIND RAY AND OTHERS
                                                      Versus
                                     THE STATE OF MADHYA PRADESH AND OTHERS
                          Appearance:
                             Parties through their counsel.

                                                                  ORDER

The petitioners have filed this petition under Section 482, Cr.P.C. seeking quashment of FIR/crime No.3012016 registered at Police Station Digoda, District Tikamgarh (M.P.) for offence under Sections 323, 294, 506, 34 of IPC.

Shri Gitesh Singh Thakur, learned Government Advocate for the respondent-State submits that trial has already been concluded and petitioners have been convicted vide judgment dated 24.11.2023. Therefore,

the present petition is rendered infructuous.

In view of the aforesaid submission, the present petition is disposed of as infructuous.





                                (VIVEK AGARWAL)                             (SANJAY RAM TAMRAKAR)
                                    MEMBER                                          MEMBER

NEUTRAL CITATION NO. 2025:MPHC-JBP:22264

2 MCRC-15022-2017 pp