Lata vs Jagdish
2022 Latest Caselaw 6464 MP

                                                                              1
                                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                                       AT INDORE
                                                                            BEFORE
                                                         HON'BLE SHRI JUSTICE RAJENDRA KUMAR (VERMA)
                                                                      ON THE 29th OF APRIL, 2022

                                                              CRIMINAL REVISION No. 1529 of 2021

                                                     Between:-
                                                     LATA W/O ADVIN OLDNUS , AGED ABOUT 42
                                                     YEARS, OCCUPATION: AGRICULTURE DRP LINE
                                                     KE PICHE, TEH. MADHUPUR (MADHYA PRADESH)

                                                                                                          .....PETITIONER
                                                     (BY NONE )

                                                     AND

                                                     JAGDISH S/O KANNU DESAI , AGED ABOUT 55
                                                     YEARS, OCCUPATION: SERVICE GOPAL COLONY,
                                                     (MADHYA PRADESH)

                                                                                                        .....RESPONDENTS
                                                     (BY NONE )



                                                    This revision coming on ADMISSION this day, the court passed
                                             the following:
                                                                              ORDER

On the last of hearing, libety was granted to the applicant to surrender before the trial Court in view of the Rule 48 of Chapter X of the HighCourt Rules, 2008 and the judgment passed by this Court in the case of Deepak Sahu & Others vs.State of M.P. reported in 2013(3) MPLJ

534. Hence, the petition is not maintainable because the petitioner has not surrendered from the trial Court even after liberty to surrender.

Hence, in view of the aforesaid, the revision petition stands dismissed as not maintainable.

(RAJENDRA KUMAR (VERMA)) JUDGE Signature Not Verified VerifiedDigitally Digitally signed by SAN AMIT KUMAR Date: 2022.04.29 18:13:52 IST amit