Praveen Balahi vs The State Of Madhya Pradesh
2022 Latest Caselaw 10024 MP

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                                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                                AT JABALPUR
                                                                     BEFORE
                                                    HON'BLE SHRI JUSTICE RAJEEV KUMAR DUBEY
                                                                ON THE 20th OF JULY, 2022

                                                       CRIMINAL REVISION No. 301 of 2017

                                              Between:-
                                              PRAVEEN  BALAHI  S/O  RAJARAM  R/O
                                              MOKALGAON     CHHAIGAON     MAKHAN
                                              KHANDWA, DISTRICT KHANDWA (MADHYA
                                              PRADESH)

                                                                                                     .....APPLICANT
                                              (NONE FOR THE APPLICANT)

                                              AND

                                              THE STATE OF MADHYA PRADESH THROUGH
                                              THE P.S. PANDHANA DISTRICT KHANDWA
                                              (MADHYA PRADESH)

                                                                                                  .....RESPONDENTS
                                              (BY SHRI S.M. PATEL, PANEL LAWYER)

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

This revision has been filed under Section 397/401 of Cr.P.C. against the

order dated 11/01/2017 passed by learned 3rd Additional Sessions Judge, Khandwa District Khandwa in S.T.No.4/2017 (State of M.P. v. Praveen) whereby learned Additional Sessions Judge framed the charge against the applicant Praveen Balahi for the offence punishable under Section 306 of IPC.

According to the report received from Principal District and Sessions Judge, Khandwa that sessions trial i.e., S.T. No.4/2017 (State of M.P. v. Signature Not Verified SAN

Praveen) has been disposed of vide judgment dated 17/12/2021 by Sessions Digitally signed by RANJEET AHIRWAL Date: 2022.07.20 16:48:38 IST

Judge, District Khandwa So, this revision has rendered infructuous.

In view of the aforesaid, the revision petition is dismissed as having been rendered infructuous.

(RAJEEV KUMAR DUBEY) JUDGE (ra)

Signature Not Verified SAN

Digitally signed by RANJEET AHIRWAL Date: 2022.07.20 16:48:38 IST