Jaiki @ Pushpendra Baghel vs The State Of Madhya Pradesh Thr.
2022 Latest Caselaw 7389 MP

Citation : 2022 Latest Caselaw 7389 MP
Judgement Date : 14 May, 2022

Madhya Pradesh High Court

Jaiki @ Pushpendra Baghel vs The State Of Madhya Pradesh Thr. on 14 May, 2022

Author: Rohit Arya

                                 1
             IN THE HIGH COURT OF MADHYA PRADESH
                          AT GWALIOR
                           BEFORE LOK ADALAT
                    HON'BLE SHRI JUSTICE ROHIT ARYA
                                      &
                    SHRI R. D. JAIN , SENIOR ADVOCATE
                         ON THE 14th OF MAY, 2022

                CRIMINAL REVISION No. 883 of 2015

        Between:-
        JAIKI @ PUSHPENDRA BAGHEL S/O SHRI
        VEERENDRA BAGHEL, AGED ABOUT 22 YEARS,
        OCCUPATION: STUDENT R/O MJS COLLEGE KE
        PAS BHIND (MADHYA PRADESH)

                                                             .....PETITIONER
        (BY SHRI ADITYA SINGH-ADVOCATE-ABSENT )

        AND

1.      THE STATE OF MADHYA PRADESH THR.
        INCHARGE POLICE STATION CITY KOTWALI,
        DISTRICT-BHIND (MADHYA PRADESH)

2.      DHARMENDRA SINGH BAGHEL S/O SUKHWASI
        BAGHEL , AGED ABOUT 21 YEARS, UDOTPURA
        MADAIYA THANA DEHAT, DISTRICT-BHIND
        (MADHYA PRADESH)

                                                          .....RESPONDENTS
        (BY SHRI VIJAY SUNDARAM-PANEL LAWYER )

      This revision coming on for conciliation this day, the Bench passed the
following:
                                  ORDER

This Criminal Revision under Section 397 r/w Section 401 of Cr.P.C. has been filed by the petitioner against the order dated 08/09/2015 passed by Special Judge (MPDVPK Act), District-Bhind in Case No.27/2015 thereby framing charges against the petitioner under Sections 392 r/w Section 11/13 MPDVPK Act and Sections 302, 302/34 and 201 of IPC.

A s per the status report, the impugned proceedings stands concluded vid e judgment dated 23/02/2022 delivered by the Special Judge (MPDVPK Act), Area No.1-Bhind in Special Case No.1400027/2015 (DOCT).

In view of the aforesaid, nothing survives in this petition to address upon and the same is hereby dismissed having been rendered infructuous.

     (ROHIT ARYA)                                                      (R. D. JAIN )
        MEMBER                                                         MEMBER
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 VARSHA
 CHATURVEDI
 2022.05.19
 11:52:41 +05'30'