Tuesday, 19, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Jagdish Prasad Saini vs The State Of Madhya Pradesh
2025 Latest Caselaw 9194 MP

Citation : 2025 Latest Caselaw 9194 MP
Judgement Date : 13 September, 2025

Madhya Pradesh High Court

Jagdish Prasad Saini vs The State Of Madhya Pradesh on 13 September, 2025

Author: Vivek Agarwal
Bench: Vivek Agarwal
          NEUTRAL CITATION NO. 2025:MPHC-JBP:44817




                                                                 1                           MCRC-19992-2021
                                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 13th OF SEPTEMBER, 2025
                                               MISC. CRIMINAL CASE No. 19992 of 2021
                                             JAGDISH PRASAD SAINI AND OTHERS
                                                          Versus
                                        THE STATE OF MADHYA PRADESH AND OTHERS
                           Appearance:
                                Parties through their counsel.

                                                                     ORDER

The applicants have filed the present application under Section 482 of the Cr.P.C. for quashing FIR/Crime No.45/2021 registered at Police Station Chopna, District Betul.

Perused the office report available on record. After investigation, challan was filed and the applicants were tried in RCT No.1517/2021, which has been finally decided vide judgment dated 04.02.2023, whereby the applicants have been acquitted. Hence, the present

M.Cr.C. is rendered infructuous.

Accordingly, the present M.Cr.C. is disposed of as infructuous.

                                   (VIVEK AGARWAL)                                    (ADITYA ADHIKARI)
                                       MEMBER                                              MEMBER
                           pp








NEUTRAL CITATION NO. 2025:MPHC-JBP:44817

2 MCRC-19992-2021

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter