Jaswant Rathore vs The State Of Madhya Pradesh
2022 Latest Caselaw 16004 MP

                                                               1
                          IN     THE      HIGH         COURT OF MADHYA                    PRADESH
                                                        AT JABALPUR
                                                     BEFORE
                                          HON'BLE SHRI JUSTICE SUJOY PAUL
                                             ON THE 2 nd OF DECEMBER, 2022
                                           CRIMINAL REVISION No. 1112 of 2015

                          BETWEEN:-
                          JASWANT RATHORE S/O SHRI MOTILAL RATHORE,
                          AGED ABOUT 30 YEARS, OCCUPATION: PRACTICING
                          ADVOCATE VILL. CHOI TAH. P.S. JAITAHRI ANUPPUR
                          (MADHYA PRADESH)

                                                                                        .....PETITIONER
                          (BY SHRI R.S. RATHORE, ADVOCATE)

                          AND
                          THE STATE OF MADHYA PRADESH P.S. KOTWALI
                          ANUPUR (MADHYA PRADESH)

                                                                                     .....RESPONDENTS
                          (BY SHRI P. DWIVEDI, P.L.)

                                This revision coming on for admission this day, th e court passed the
                          following:
                                                               ORDER

Learned counsel for the applicant seeks to withdraw this revision

contending that the court below has already passed the judgment. Therefore, the revision has rendered infructuous.

Other side has no objection. The revision is dismissed as withdrawn.

(SUJOY PAUL) JUDGE bks Signature Not Verified Signed by: BASANT KUMAR SHRIVAS Signing time: 12/3/2022 12:16:49 PM