Ramcharan vs The State Of Madhya Pradesh
2022 Latest Caselaw 10357 MP

                                                            1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                         BEFORE
                                        HON'BLE SHRI JUSTICE RAJEEV KUMAR DUBEY
                                                   ON THE 1st OF AUGUST, 2022

                                           CRIMINAL REVISION No. 145 of 2019

                                 Between:-
                         1.      RAMCHARAN S/O MOOLCHAND SAHU, AGED
                                 ABOUT    51   YEARS, OCCUPATION: GOVT.
                                 SERVICE R/O AWAS COLNY BABA LINE MAIN
                                 MPEB BABAI DISTRICT (MADHYA PRADESH)

                         2.      SHIVNARAYAN S/O DASHRATH PATVA, AGED
                                 ABOUT 52 YEARS, OCCUPATION: GOVERNMENT
                                 SERVICE R/O THAKUR MOHALA WARD NO. 8,
                                 BABAI LINEMAN MPEB BABAI (MADHYA
                                 PRADESH)

                                                                                          .....PETITIONER
                                 (NONE FOR THE PETITIONERS )

                                 AND

                                 THE STATE OF MADHYA PRADESH THR. P.S.
                                 BABAI DISTT. HOSHANGABAD (MADHYA
                                 PRADESH)

                                                                                       .....RESPONDENTS
                                 (BY SHRI YADAVENDRA DWIVEDI, GOVERNMENT ADVOCATE
                                 FOR STATE )

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

This petition has been filed under Section 397/401 of the Cr.P.C. against the order dated 11/04/2018 passed by the 1st Additional Sessions Judge, Hoshangabad in S.T. No.264/2016, whereby learned Additional Sessions Judge rejected the applicants' application filed under section 197 of Cr.P.C.

According to the report dated 12/07/2022 received from 1st Additional

Signature Not Verified Signed by: TARUN KUMAR SALUNKE Signing time: 8/1/2022 4:27:24 PM

Session Judge, Hoshangabad that S.T. No.264/2016 has been disposed of by First Additional Sessions Judge, Hoshangabad vide judgment dated 13/02/2019 and acquitted the applicant no.1 Ramcharan and applicant no.2 Shivnarayan, so this petition has become infructuous.

In view of the aforesaid, this criminal revision stands dismissed as having been rendered infructuous

(RAJEEV KUMAR DUBEY) JUDGE tarun

Signature Not Verified Signed by: TARUN KUMAR SALUNKE Signing time: 8/1/2022 4:27:24 PM