Satish Kumar vs The State Of Madhya Pradesh
2022 Latest Caselaw 4336 MP

                                                           1
                                    IN THE HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                         BEFORE
                                          HON'BLE SHRI JUSTICE VIRENDER SINGH
                                                 ON THE 28th OF MARCH, 2022

                                        CRIMINAL REVISION No. 1913 of 2021

                               Between:-
                               SATISH   KUMAR      S/O MATHURA PRASAD
                               PAROUHA, AGED ABOUT 26 YEARS, OCCUPATION:
                               BUSINESS R/O VILL. CHAKA, PS. KUTHALA, KATNI,
                               MP (MADHYA PRADESH)

                                                                                         .....PETITIONER
                               (BY SHRI DHEERAJ TIWARI, ADVOCATE )

                               AND

                               THE STATE OF MADHYA PRADESH, THR PS.
                               KUTHALA, DISTT. KATNI (M.P.) (MADHYA
                               PRADESH)

                                                                                        .....RESPONDENT
                               (BY SHRI NAGENDRA SINGH SOLANKI, PANEL LAWYER )

                            T h i s revision petition coming on for orders on the question of
                      maintainability of the petition this day, the court passed the following:
                                                            ORDER

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

petitioner against the judgment of conviction under Sections 279, 337, 338 of IPC recorded by Judicial Magistrate First Class, Katni, District-Katni vide judgment dated 28.02.2020 delivered in Regular Criminal Trial No.451/2015 and affirmed by

4th Additional Judge to the Court of 1 st Additional Sessions Judge, Katni, District- Katni vide judgment dated 02.08.2021 delivered in Criminal Appeal No.19/2020.

It appears that even after maintaining his conviction by the Appellate Court, the petitioner has not surrendered, therefore, in view of Rule 48 of Chapter 10 of the High Court of Madhya Pradesh Rules, 2008, the present petition, which has been filed by the petitioner without surrendering after the conviction, is not maintainable and is dismissed accordingly.

Pending interim applications, if any, stand closed.

Record of the Court below be sent back immediately.

Signature
 SAN      Not
Verified

Digitally signed by
ASHISH KUMAR
JAIN
Date: 2022.03.29
12:27:25 IST

             (VIRENDER SINGH)
                  JUDGE
@shish