Khuman Singh vs The State Of Madhya Pradesh
2022 Latest Caselaw 4337 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. 2217 of 2021

                              Between:-
                              KHUMAN SINGH S/O SHRI PHOOL SINGH
                              RAJPOOR, AGED ABOUT 40 YEARS, OCCUPATION:
                              NOT KNOWN R/O VILLAGE MEHRA GAON, P.S.
                              AND TAH. BARELI DISTT. RAISEN (MADHYA
                              PRADESH)

                                                                                        .....PETITIONER
                              (NONE FOR THE PETITIONER )

                              AND

                              THE STATE OF MADHYA PRADESH THRO.P.S.
                              BARELI, DISTT. RAISEN M.P (MADHYA PRADESH)

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

                            This revision petition coming on for orders 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 Section 332 of IPC recorded by Judicial Magistrate First Class, Bareli, District-Raisen vide judgment dated 08.02.2019 delivered in Regular Criminal Trial No.88/2017 and affirmed by Additional Upper Sessions Judge, Bareli, District-Raisen vide judgment dated 31.03.2021 delivered in Criminal Appeal No.9/2019.

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.

Signature
 SAN      Not
Verified

Digitally signed by
ASHISH KUMAR                                                                      (VIRENDER SINGH)
JAIN
Date: 2022.03.29
12:27:26 IST

             JUDGE
@shish