Madhya Pradesh High Court
Prabuddha Garg @ Pramod Garg vs Superintendent Ofspecial Police ... on 4 April, 2017
1 M.Cr.C. No.2642/2017
Prabuddha Garg @ Pramod Garg
Vs.
Superintendent of Special Police Establishment, Gwalior
04.04.2017
Shri Y.D. Shukla, counsel for the applicant.
Shri K.L. Gupta, Special Prosecutor for the
respondent/State.
Heard the learned counsel for the parties. The present matter is filed for restoration of M.Cr.C. No. 7495/2016 a petition under Section 482 of Cr.P.C. for quashing of the prosecution lodged against the applicant. The matter was dismissed on 27.02.2017 due to non- appearance of the learned counsel for the applicant, however, a reason has been shown by the applicant about the non-appearance of his counsel on that particular day.
Looking to the submissions and reasons as mentioned in the petition, present petition under Section 482 of Cr.P.C. is hereby allowed. M.Cr.C. No. 7495/2016 is hereby restored to its original number. That case may be listed for further proceedings according to its previous order-sheets.
With the aforesaid direction, the present petition is hereby disposed off.
(N.K. Gupta) (S.K. Awasthi)
Judge Judge
Abhi