Vivek Anand Swami vs Nitesh Kumar
2022 Latest Caselaw 113 MP

1 CRR-2616-2019 The High Court Of Madhya Pradesh CRR No. 2616 of 2019 (VIVEK ANAND SWAMI Vs NITESH KUMAR)

Jabalpur, Dated : 03-01-2022 None for the petitioner.

This is a petition against the order dated 01.05.2019 of the Appellate Court before whom the appeal against conviction of the petitioner under Section 138 of the Negotiable Instruments Act, 1881 was pending. By the said order, the Appellate Court partly rejected the application of the petitioner

for amendment in the memo of appeal.

Now the Appellate Court i.e. Additional District Judge, Deori Distt. Sagar has delivered the final judgment on 10.12.2021 in Criminal Appeal No.5/2016.

In view of the aforesaid, it appears that the petitioner does not want to prosecute the present petition.

Therefore, the present revision petition stands dismissed for want of prosecution.

(VIRENDER SINGH) JUDGE

vinod

Signature Not Verified SAN

Digitally signed by VINOD VISHWAKARMA Date: 2022.01.04 15:16:35 IST