Madhya Pradesh High Court
Neeraj Majhi vs The State Of Madhya Pradesh on 14 March, 2026
Author: Anand Pathak
Bench: Anand Pathak
NEUTRAL CITATION NO. 2026:MPHC-GWL:9579
1 MCRC-56515-2022
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. 56515 of 2022
NEERAJ MAJHI AND OTHERS
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Shivpratap Singh - Advocate for petitioners.
Ms. Monica Mishra - Public Prosecutor for respondent/State.
ORDER
The present petition under Section 482 Cr.P.C. was filed challenging the impugned order dated 26.08.2021 passed by learned Trial Court, whereby cognizance was taken and trial was initiated against the petitioners for the offences under Section 498A IPC and Sections 3/4 of the Dowry Prohibition Act.
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 trial Court, vide order/judgement dated 10/12/2025 passed in RCT No.99/2021; 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