Rajendra Kumar Kushwaha vs P..S Gairatganj The State Of ...
2022 Latest Caselaw 9920 MP

                                                                        1
                                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                                AT JABALPUR
                                                                     BEFORE
                                                    HON'BLE SHRI JUSTICE RAJEEV KUMAR DUBEY
                                                                ON THE 19th OF JULY, 2022

                                                       CRIMINAL REVISION No. 84 of 2014

                                              Between:-
                                              RAJENDRA    KUMAR      KUSHWAHA    S/O
                                              RAMESHWAR DAYAL KUSHWAHA, AGED
                                              ABOUT 44 YEARS, R/O H.NO.4 BABU PURWA,
                                              KANPUR (UTTAR PRADESH)

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

                                              AND

                                              STATE OF MADHYA PRADESH, THROUGH P..S
                                              GAIRATGANJ, DISTRICT RAISEN (MADHYA
                                              PRADESH)

                                                                                                 .....RESPONDENTS
                                              (BY SHRI D.K. SHRIVASTAVA, GOVT. ADVOCATE)

                                            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 27/09/2013 passed by learned Additional Sessions Judge, Begumganj, District Raisen in S.T.No.53/2013 (State of M.P. v. Rajendra Kushwaha) whereby learned Additional Sessions Judge framed the charge against the applicant Rajendra Kumar Kushwaha for the offence punishable under Section 304 Part II (3 counts), 324 (7 counts) of IPC and Section 3 of Prevention of Damage to Public Property Act, 1984. Signature Not Verified SAN

According to the report received from Principal District and Sessions Digitally signed by RANJEET AHIRWAL Date: 2022.07.19 17:34:19 IST

Judge, Raisen that sessions trial has been disposed of vide judgment dated

14/08/2018 by 1st Additional Sessions Judge, Begumganj, District Raisen. 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: 2022.07.19 17:34:19 IST