Ajay Patel vs The State Of Madhya Pradesh
2025 Latest Caselaw 9224 MP

Citation : 2025 Latest Caselaw 9224 MP
Judgement Date : 13 September, 2025

Madhya Pradesh High Court

Ajay Patel vs The State Of Madhya Pradesh on 13 September, 2025

Author: Vivek Agarwal

Bench: Vivek Agarwal

          NEUTRAL CITATION NO. 2025:MPHC-JBP:44860




                                                                 1                          MCRC-5176-2016
                                   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 13 th OF SEPTEMBER, 2025
                                                MISC. CRIMINAL CASE No. 5176 of 2016
                                                           AJAY PATEL
                                                              Versus
                                                  THE STATE OF MADHYA PRADESH
                           Appearance:
                               Shri
                               Shri

                                                                  ORDER

The applicant/accused has filed a present petition under Section 482 of Cr.P.C. for quashing of F.I.R. registered in Crime No.555/2015 for the offfence under Sections 420, 467, 468, 471, 120-B of the IPC. The matter was put to trial in S.T. No.718/2015.

Perused the office report on record.

The present applicant/accused namely Ajay Patel has been acquitted by the judgment dated 28.2.2025.

Accordingly, the present M.Cr.C. is disposed of having been rendered infructuous.

(VIVEK AGARWAL) (ADITYA ADHIKARI) MEMBER MEMBER irfan