Sudhir Jain vs The State Of Madhya Pradesh
2022 Latest Caselaw 386 MP

                                                                             1                              CRR-2209-2017
                                                  The High Court Of Madhya Pradesh
                                                           CRR No. 2209 of 2017

(SUDHIR JAIN AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Jabalpur, Dated : 07-01-2022 Shri Dheeraj Tiwari, counsel for the petitioners.

Shri Shailesh Khampariya, Panel Lawyer for the State.

Being aggrieved by the order dated 10.07.2017 passed by VIIth Additional Sessions Judge, Sagar, District-Sagar in Sessions Trial No.3900384/2016, the petitioners have preferred this revision petition challenging the order framing charges for the offence punishable under

Sections 364, 302 and in alternative Section 302/34 of IPC.

As per the communication No.941(nks-21-5)62, Sagar, dated 06.12.2021

received from Principal District & Sessions Judge, Sagar, the trial Court has delivered the judgment of acquittal on 07.04.2021, therefore, this petition has become infructuous.

Learned counsel for the petitioners prays for calling of the records. But, in view of aforementioned communication, the petitioners have been acquitted from the charges levelled against them, therefore, there is no need to call for the records.

In view of the communication No.941(nks- 21-5)62, Sagar, dated

06.12.2021, the revision petition is dismissed as having been rendered infructuous.

(VIRENDER SINGH) JUDGE

@shish

Signature Not Verified SAN

Digitally signed by ASHISH KUMAR JAIN Date: 2022.01.07 17:53:03 IST