STATE OF MADHYA PRADESH Vs. DEEPAK
LAWS(SC)-2014-9-36
SUPREME COURT OF INDIA (FROM: MADHYA PRADESH)
Decided on
September 10,2014
STATE OF MADHYA PRADESH
Appellant
VERSUS
DEEPAK
Respondents
Referred Judgements :-
RAM LAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]ISHWAR SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
SHIJI ALIAS PAPPU VS. RADHIKA [REFERRED TO]
GULAB DAS VS. STATE OF M P [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF RAJASTHAN VS. SHAMBHU KEWAT [REFERRED TO]
NARINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
Cited Judgements :-
NAVDEEP SINGH AND ORS. VS. STATE OF PUNJAB AND ORS. [LAWS(P&H)-2015-9-119] [REFERRED TO]SARABJIT SINGH @ SARBJOT SINGH AND OTHERS VS. STATE OF PUNJAB AND ANOTHER [LAWS(P&H)-2015-9-796] [REFERRED]
THE STATE OF MADHYA PRADESH VS. LAXMI NARAYAN AND OTHERS [LAWS(SC)-2019-3-17] [REFERRED TO]
ALOK KUMAR BAJPAI VS. STATE OF U.P. [LAWS(ALL)-2021-12-29] [REFERRED TO]
KANJIBHAI BHOPABHAI AND ORS. VS. THE STATE OF GUJARAT [LAWS(GJH)-2015-12-117] [REFERRED TO]
MAHINDER PAL GUPTA AND ORS. VS. STATE OF HARYANA AND ORS. [LAWS(P&H)-2015-9-131] [REFERRED TO]
SANDEEP SINGH AND ANOTHER VS. STATE OF PUNJAB AND ANOTHER [LAWS(P&H)-2015-9-807] [REFERRED]
VIKASH KUMAR @ SONU VS. STATE [LAWS(DLH)-2017-8-46] [REFERRED TO]
PREETAM SINGH VS. STATE OF U.P. [LAWS(ALL)-2020-2-261] [REFERRED TO]
SMT. NISHA @ DEVENDRI VS. STATE OF U.P. [LAWS(ALL)-2020-11-4] [REFERRED TO]
SUBHASH MAURYA VS. STATE OF U.P. [LAWS(ALL)-2020-1-296] [REFERRED TO]
TANAJI @ TILLYA DINKAR WALGUDE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2016-3-190] [REFERRED TO]
ASHFAQ KHAN VS. STATE OF U.P. [LAWS(ALL)-2020-1-25] [REFERRED TO]
DHARMPAL SINGH JADON VS. STATE OF M.P. [LAWS(MPH)-2022-2-16] [REFERRED TO]
MOHAMMED ASHRAF VS. STATE OF KERALA [LAWS(KER)-2016-5-76] [REFERRED TO]
PRITPAL SINGH VS. STATE OF PUNJAB AND OTHERS [LAWS(P&H)-2015-9-804] [REFERRED]
JASWANT SINGH @ GOLA AND OTHERS VS. STATE OF HARYANA AND OTHERS [LAWS(P&H)-2015-9-802] [REFERRED]
JUMABHAI GAFARBHAI NAKANI VS. STATE OF GUJARAT [LAWS(GJH)-2016-2-21] [REFERRED TO]
RAJEEV SINGH VS. STATE OF M.P AND ORS. [LAWS(MPH)-2015-4-177] [REFERRED TO]
GINISH SHARMA VS. STATE OF PUNJAB [LAWS(P&H)-2015-2-534] [REFERRED TO]
MOHD ADIL VS. STATE OF U.P. [LAWS(ALL)-2024-7-27] [REFERRED TO]
MANISH KUMAR PANDEY VS. STATE OF U.P. [LAWS(ALL)-2020-1-228] [REFERRED TO]
AANNAPAA AVDHUT HALADVDRU VS. THE STATE OF MAHARASHTRA [LAWS(BOM)-2016-7-40] [REFERRED TO]
BASHIR RASUL BHATTI & ANR VS. STATE OF GUJARAT [LAWS(GJH)-2015-2-219] [REFERRED TO]
T.R. PACHAMUTHU VS. STATE [LAWS(MAD)-2017-10-137] [REFERRED TO]
VIRENDER SINGH VS. STATE OF HARYANA [LAWS(P&H)-2014-11-144] [REFERRED TO]
MANOJ AND ORS. VS. STATE OF HARYANA AND ORS. [LAWS(P&H)-2015-9-132] [REFERRED TO]
SARABJIT SINGH VS. STATE OF PUNJAB AND ORS. [LAWS(P&H)-2015-9-120] [REFERRED TO]
RAM LAL VS. STATE OF PUNJAB [LAWS(P&H)-2020-2-271] [REFERRED TO]
CHIRAG SUNDARLAL GUPTA VS. THE STATE OF MAHARASHTRA AND ORS. [LAWS(BOM)-2020-3-554] [REFERRED TO]
MOHD. ASIF VS. STATE OF U.P. [LAWS(ALL)-2021-11-61] [REFERRED TO]
ANUPAM TIWARI VS. STATE OF U.P. [LAWS(ALL)-2020-2-353] [REFERRED TO]
HASIB KHAN AND ORS. VS. STATE OF M.P. AND ORS. [LAWS(MPH)-2015-9-92] [REFERRED TO]
STATE OF M.P. VS. MANISH AND ORS. [LAWS(SC)-2015-7-41] [REFERRED TO]
GURCHARAN SINGH AND OTHERS VS. STATE OF PUNJAB AND OTHERS [LAWS(P&H)-2017-3-378] [REFERRED TO]
BHAGWAN SINGH VS. STATE OF U.P. [LAWS(ALL)-2020-2-88] [REFERRED TO]
NAUSHAD KHAN VS. STATE OF U.P. AND 2 OTHERS [LAWS(ALL)-2020-2-305] [REFERRED TO]
RAMESHBHAI VALJIBHAI MARKANA VS. STATE OF GUJARAT & 1 [LAWS(GJH)-2015-12-231] [REFERRED]
PUSHPENDRA SINGH VS. STATE OF RAJASTHAN & ANR. [LAWS(RAJ)-2016-6-139] [REFERRED TO]
SHTRUJITSINH RUPSINH GOHIL VS. STATE OF GUJARAT [LAWS(GJH)-2015-2-202] [REFERRED TO]
RABARI KARAMSHIBHAI GANDABHAI VS. STATE OF GUJARAT [LAWS(GJH)-2016-5-36] [REFERRED TO]
GURNAM SINGH AND OTHERS VS. STATE OF PUNJAB AND ANOTHER [LAWS(P&H)-2014-11-578] [REFERRED]
JUDGEMENT
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(1.)Leave granted.
(2.)As counsel for both the parties expressed their willingness to argue the matter finally at this stage, we heard the appeal finally.
(3.)This appeal is preferred by the State of Madhya Pradesh against the judgment and order dated 10.5.2013 passed by the High Court in the petition filed by the Respondent Nos. 1 and 2 herein. The said petition was filed under Section 482 of the Code of Criminal Procedure (hereinafter referred to as the "Code") for compounding/quashing of criminal proceedings arising out of Crime No. 171/13 under Section 307/34 of IPC registered at Police Station Kotwali, District Vidisha (M.P.) and consequent criminal proceedings bearing Criminal Case No. 582 of 2013 pending before the Chief Judicial Magistrate, Vidisha. The FIR was registered at the instance of Respondent No. 3 (hereinafter referred to as the complainant).
(2.)As counsel for both the parties expressed their willingness to argue the matter finally at this stage, we heard the appeal finally.
(3.)This appeal is preferred by the State of Madhya Pradesh against the judgment and order dated 10.5.2013 passed by the High Court in the petition filed by the Respondent Nos. 1 and 2 herein. The said petition was filed under Section 482 of the Code of Criminal Procedure (hereinafter referred to as the "Code") for compounding/quashing of criminal proceedings arising out of Crime No. 171/13 under Section 307/34 of IPC registered at Police Station Kotwali, District Vidisha (M.P.) and consequent criminal proceedings bearing Criminal Case No. 582 of 2013 pending before the Chief Judicial Magistrate, Vidisha. The FIR was registered at the instance of Respondent No. 3 (hereinafter referred to as the complainant).
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