Madhya Pradesh High Court
Omkar Prasad Namdeo vs The State Of Madhya Pradesh on 14 March, 2026
Author: Anand Pathak
Bench: Anand Pathak
NEUTRAL CITATION NO. 2026:MPHC-GWL:9584
1 MCRC-53339-2021
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE LOK ADALAT
HON'BLE SHRI JUSTICE ANAND PATHAK
&
SMT. NIDHI PATANKAR, SENIOR ADVOCATE
ON THE 14th OF MARCH, 2026
MISC. CRIMINAL CASE No. 53339 of 2021
OMKAR PRASAD NAMDEO AND OTHERS
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Prem Singh Bhadouriya - Advocate for petitioners.
Ms. Monica Mishra - Public Prosecutor for respondents/State.
ORDER
The present petition under Section 482 Cr.P.C. has been filed seeking quashment of F.I.R. dated 30.07.2021 registered vide Crime No. 3/2021 at P.S. Mahila Thana, District Vidisha (M.P.) for the offences punishable under Sections 498-A, 294, 406, 34 of I.P.C against the petitioners as well as the chargesheet.
At the very outset, counsel for petitioners informs that the purpose of filing this petition is over, as the impugned proceedings have already been concluded by learned trial Court, vide order/judgement dated 25/02/2026 passed in Criminal Case No.819/2021; therefore, the instant petition has become infructuous.
Prayer noted.
Accordingly, the instant petition stands dismissed as having been rendered infructuous.
(ANAND PATHAK) (NIDHI PATANKAR)
MEMBER MEMBER
(Dubey)
Signature Not Verified
Signed by: SUNEEL DUBEY
Signing time: 26-03-2026
15:52:28