Omprakash vs The State Of Madhya Pradesh
2022 Latest Caselaw 4598 MP

                                                           1
                                    IN THE HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                          BEFORE
                                           HON'BLE SHRI JUSTICE VIRENDER SINGH
                                                 ON THE 31st OF MARCH, 2022

                                           CRIMINAL REVISION No. 1103 of 2022

                               Between:-
                               OMPRAKASH S/O PYARELAL AHIRWAR, AGED
                               ABOUT 32 YEARS, OCCUPATION: FARMER, R/O
                               VILLAGE KHAIRAKASAR, POLICE STATION
                               JUJHARNAGAR,     DISTRICT   CHHATARPUR
                               (MADHYA PRADESH)

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

                               AND

                               THE STATE OF MADHYA PRADESH, THROUGH
                               POLICE   STATION JUJHARNAGAR, DISTRICT
                               CHHATARPUR (MADHYA PRADESH)

                                                                                       .....RESPONDENT
                               (BY SHRI G.P. SINGH, PUBLIC PROSECUTOR)

                            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 354 and 324 of IPC recorded by Judicial Magistrate First Class, Luvkushnagar, Chhatarpur, District- Chhatarpur vide judgment dated 06.07.2017 delivered in Criminal Case No.158/2014 and affirmed by Additional Sessions Judge, Luvkushnagar, Chhatarpur, District-Chhatarpur vide judgment dated 07.03.2022 delivered in Criminal Appeal No.227/2017.

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. Signature SAN Not Pending interim application, if any, stands closed. Verified

Digitally signed by ASHISH KUMAR JAIN Date: 2022.04.01 17:59:52 IST

(VIRENDER SINGH) JUDGE @shish