Sunil Singh vs Thana Prabhari
2022 Latest Caselaw 3555 MP

Citation : 2022 Latest Caselaw 3555 MP
Judgement Date : 12 March, 2022

Madhya Pradesh High Court

Sunil Singh vs Thana Prabhari on 12 March, 2022

Author: Deepak Kumar Agarwal

                                            1
                     The High Court Of Madhya Pradesh
                                  Lok Adalat
                               CRR No. 221 of 2015
                                   (SUNIL SINGH Vs THANA PRABHARI)

Gwalior, Dated : 12-03-2022
              None for the petitioner.

              Shri G.P.Chaurasia, learned Public Prosecutor for respondent/state.

In view of the status report mentioning therein that final judgment has been passed in ST No. 284/2013 on 28.02.2019 convicting the petitioner, this revision petition filed against framing of charge has become infructuous.

Accordingly, present criminal revision stands dismissed as infructuous.


   (DEEPAK KUMAR AGARWAL)                           (SENIOR ADVOCATE N.P. DWIVEDI)
            MEMBER                                            MEMBER

ojha

  YOGENDRA OJHA
  2022.02.22
  15:46:25 +05'30'

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