Bhagchand Prajapati vs The State Of Madhya Pradesh
2022 Latest Caselaw 2206 MP

IN THE HIGH COURT OF JUDICATURE FOR MADHYA PRADESH AT
                                           JABALPUR
                                             BEFORE
                       HON'BLE SHRI JUSTICE SHEEL NAGU
            & HON'BLE SHRI JUSTICE DWARKA DHEESH BANSAL
                            ON THE 17th OF FEBRUARY, 2022
                          CRIMINAL REVISION No. 889 of 2014

               Between:-

               BHAGCHAND     PRAJAPATI,   S/O    GANESH
               PRAJAPATI, AGED ABOUT 60 YEARS, R/O WARD
               NO.7, AMBEDKAR NAGAR, PURANI ITARSI,
               DISTRICT HOSHANGABAD (MADHYA PRADESH)
                                                                                  .....PETITIONER

               (BY SHRI ANKIT NEMA, ADVOCATE)

                                                AND

       1.      THE STATE OF MADHYA PRADESH THROUGH
               POLICE    STATION  ITARSI,   DISTRICT
               HOSHANGABAD (MADHYA PRADESH)

       2.      ROHIT MAINA, S/O RAJENDRA MAINA, AGED 21
               YEARS, R/O WARD NO.6, R/O AMBEDKAR
               NAGAR,    PURANI      ITARSI,  DISTRICT
               HOSHANGABAD (MADHYA PRADESH)

       3.      SHUBAM SARATHE, S/O SUDAMA PRASAD
               SARATHE, AGED ABOUT 22 YEARS, R/O DARJEE
               MOHALLA, WARD NO.5, PURANI ITARSI,
               DISTRICT HOSHANGABAD (MADHYA PRADESH)

                                                                              .....RESPONDENTS

               (SHRI JUBIN PRASAD, PANEL LAWYER FOR RESPONDENT
               NO.1/STATE)

--------------------------------------------------------------------------------------------------------
                            (Heard through Video Conferencing)
       This revision coming on for admission this day, Sheel Nagu, J.,
passed the following:

                                             ORDER

Learned counsel for the State points out that in all probability, this revision may have been rendered infructuous.

CRR. No.889 of 2014

- 2 -

2. The challenge in this revision is to interlocutory order dated 22.02.2014 passed in ST. No.163/2013 by Additional Sessions Judge Itarsi, District Hoshangabad by which the application preferred by complainant u/S.173(8) of Cr.P.C. for further investigation was rejected.

3. In the connected case CRA. No.1523/2022 challenge is to judgment of acquittal dated 15.12.2021 passed in ST. No.163/2013 by Third Additional Sessions Judge Itarsi, District Hoshangabad.

4. Accordingly, ST. No.163/2013 having been concluded the interlocutory order has lost its efficacy, and therefore, present revision having rendered infructuous is dismissed as such.

             (SHEEL NAGU)                            (DWARKA DHEESH BANSAL)
               JUDGE                                          JUDGE
mohsin


Digitally signed by MOHAMMED
MOHSIN QURESHI
Date: 2022.02.21 14:53:05 +05'30'