Anil Kushwah vs The State Of Madhya Pradesh
2022 Latest Caselaw 4422 MP

                                                                      1
                                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                                     AT INDORE
                                                                       BEFORE
                                                    HON'BLE SHRI JUSTICE SATYENDRA KUMAR SINGH
                                                                    ON THE 29th OF MARCH, 2022

                                                               CRIMINAL REVISION No. 571 of 2022

                                              Between:-
                                              ANIL KUSHWAH S/O SHRI PHOOLCHAND
                                              KUSHWAH    ,  AGED   ABOUT   25  YEARS,
                                              OCCUPATION: LABOUR LAXMI NAGAR (MADHYA
                                              PRADESH)

                                                                                                                      .....PETITIONER
                                              (BY SHRI SUNIL MALVIYA, ADVOCATE)

                                              AND

                                   1.         THE STATE OF MADHYA PRADESH STATION
                                              HOUSE OFFICER THROUGH POLICE THANA-
                                              HARIJAN PROKOSHT (MADHYA PRADESH)

                                   2.         VICTIM     X THROUGH   POLICE                        STATION
                                              PRAKOSHTA (MADHYA PRADESH)

                                                                                                                  .....RESPONDENTS
                                              (BY SHRI AKASH SHARMA, GOVT. ADVOCATE)
                                           This revision coming on for orders this day, Hon'ble Shri Justice Satyendra Kumar Singh
                                   passed the following:
                                                                                 ORDER

Learned counsel for the petitioner at the outset seeks leave of the Court to withdraw the

present revision as final judgment has been passed and, therefore, the revision has become infructuous.

Prayer accepted.

Dismissed as withdrawn, as having rendered infructuous.

(SATYENDRA KUMAR SINGH) JUDGE sh

Signature Not Verified SAN

Digitally signed by SEHAR HASEEN Date: 2022.03.29 17:52:56 IST