Madhya Pradesh High Court
Sonu Rathore vs The State Of Madhya Pradesh on 8 March, 2025
Author: Vivek Agarwal
Bench: Vivek Agarwal
NEUTRAL CITATION NO. 2025:MPHC-JBP:11305
1 MCRC-42317-2020
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 8 th OF MARCH, 2025
MISC. CRIMINAL CASE No. 42317 of 2020
SONU RATHORE
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Parties through their counsel.
ORDER
The present application under Section 482 of the Cr.P.C. has been filed seeking quashing of FIR/crime No.475/2020 registered at Police Station T.T. Nagar, District Bhopal for offence under Sections 420, 467, 468, 471, 201 of IPC and the consequent charge-sheet.
On perusal of the case file, it appears that learned 12 th Additional Sessions Judge, Bhopal has sent a memo dated 13.02.2025, whereby it has been reported that the ST No.125/2021 (Sonu Rathore Vs. The State of Madhya Pradesh ) has been disposed of finally by the learned Trial Court and the accused has been acquitted.
In view of the aforesaid report, the present M.Cr.C. is rendered infructuous. Accordingly, the present M.Cr.C. is disposed of as infructuous.
(VIVEK AGARWAL) (ADITYA ADHIKARI)
MEMBER MEMBER
Signature Not Verified
Signed by: PUSHPENDRA
PATEL
Signing time: 3/12/2025
11:47:15 AM
NEUTRAL CITATION NO. 2025:MPHC-JBP:11305 2 MCRC-42317-2020 pp Signature Not Verified Signed by: PUSHPENDRA PATEL Signing time: 3/12/2025 11:47:15 AM