Sharda Jain vs The State Of Madhya Pradesh
2022 Latest Caselaw 16374 MP

                                                           1
                            IN    THE      HIGH COURT OF MADHYA PRADESH
                                                 AT INDORE
                                                    BEFORE
                                 HON'BLE SHRI JUSTICE RAJENDRA KUMAR (VERMA)
                                             ON THE 9 th OF DECEMBER, 2022
                                          CRIMINAL REVISION No. 3383 of 2022

                           BETWEEN:-
                           SHARDA JAIN W/O RAJENDRA KUMAR JAIN, AGED
                           ABOUT 75 YEARS, OCCUPATION: NOTHING, R/O
                           PANCHSHEEL    COLONY     JAMAI       DISTRICT
                           CHHINDWADA AT PRESENT AT SUDARSHAN NAGAR
                           SARANGPUR TEHSIL SARANGPUR, DISTRICT RAJGARH
                           (MADHYA PRADESH)

                                                                                     .....PETITIONER
                           (SHRI YASHPAL RATHORE, LEARNED COUNSEL WITH MS. REKHA
                           MALVIYA, LEARNED COUNSEL FOR THE PETITIONER)

                           AND
                           THE STATE OF MADHYA PRADESH THROUGH POLICE
                           STATION SARANGPUR, DISTRICT RAJGARH (MADHYA
                           PRADESH)

                                                                             .....RESPONDENT/STATE
                           ( SHRI MUKESH SHARMA, LEARNED GOVT. ADVOCATE FOR THE STATE)

                                 This revision coming on for admission, Hon'ble Justice Shri Rajendra

                           Kumar (Verma) passed the following:
                                                            ORDER

Despite direction by this Court, the petitioner has not surrendered before the trial Court.

In view of the Rule 48 of Chapter X of the High Court 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, the revision petition is no t maintainable Signature Not Verified Signed by: PREETHA NAIR Signing time: 09-12-2022 18:03:27

because the petitioner has not surrendered before the trial Court.

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

Record of the trial Court be immediately send back to the concerned trial Court.

(RAJENDRA KUMAR (VERMA)) JUDGE

pn

Signature Not Verified Signed by: PREETHA NAIR Signing time: 09-12-2022 18:03:27