Madhya Pradesh High Court
Santosh Dhakad vs The State Of Madhya Pradesh on 14 March, 2026
Author: Anand Pathak
Bench: Anand Pathak
NEUTRAL CITATION NO. 2026:MPHC-GWL:9645
1 MCRC-29389-2023
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. 29389 of 2023
SANTOSH DHAKAD
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri D.S. Raghuwanshi - Advocate for petitioner.
Ms. Monica Mishra - Public Prosecutor for respondents/State.
ORDER
The present petition under Section 482 Cr.P.C. has been filed seeking quashment of FIR bearing Crime No.99/2023 registered at Police Station Tharet, District Datia for the offences punishable under Section 376, 323, 456 and 506 of IPC and other consequential proceedings.
At the very outset, counsel for petitioner informs that the purpose of filing this petition is over, as the impugned proceedings have already been concluded by the learned trial Court, vide order/judgement dated 10/01/2026 passed in ST No.68/2023; 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