Devendra vs The State Of Madhya Pradesh
2022 Latest Caselaw 9478 MP

                                                                        1
                                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                                AT JABALPUR
                                                                      BEFORE
                                                          HON'BLE SMT. JUSTICE ANJULI PALO
                                                                ON THE 12th OF JULY, 2022

                                                       CRIMINAL REVISION No. 2086 of 2015

                                              Between:-
                                      1.      DEVENDRA S/O BHAGCHAND JAIN , AGED
                                              ABOUT 45 YEARS, WARD NO. 5 KATRA
                                              MOHALLA P.S. BEGUMGANJ RAISEN (MADHYA
                                              PRADESH)

                                      2.      AKABAL KHAN S/O SHEKH MEHMOOD KHAN ,
                                              AGED ABOUT 30 YEARS, R/O WARD NO. 18
                                              KATARA HADAEPUR THANA BEGMNGAJ DISTT.
                                              RAISEN (MADHYA PRADESH)

                                                                                                    .....APPLICANTS
                                              (NONE)

                                              AND

                                      1.      THE STATE OF MADHYA PRADESH THR. P.S.
                                              BEGUMGANJ RAISEN (MADHYA PRADESH)

                                      2.      SEETARAM S/O HAR KISHAN , AGED ABOUT 24
                                              YEAR S , GRAM GAMEERIYA POLICE THANA
                                              BEGMGANJ     DISTT.  RAISEN    (MADHYA
                                              PRADESH)

                                                                                                  .....RESPONDENTS
                                              (BY SHRI RAVINDR SHUKLA, PANEL LAWYER )

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

The applicant has filed instant criminal revision under Section 397/401 of Cr.P.C being aggrieved by the judgment dated 12.08.2014 passed in Signature Not Verified SAN S.T.No.241/2010.

Digitally signed by ANUPRIYA SHARMA CHOUBEY As per scrutiny report dated 04.07.2022, it has been brought to the notice Date: 2022.07.12 17:19:00 IST

that S.T.No.241/2010 has already been decided on 13.11.2017 by Second Additional Sessions Judge, Begumganj, District Raisen.

In view of the aforesaid, this criminal revision stands dismissed as having been rendered infructuous.

(SMT. ANJULI PALO) JUDGE anu

Signature Not Verified SAN

Digitally signed by ANUPRIYA SHARMA CHOUBEY Date: 2022.07.12 17:19:00 IST